Section 2 in THE CONSTITUTION (TWENTY-FIRST AMENDMENT) ACT, 1967
2. Amendment of Eighth Schedule. -
In the Eighth Schedule to the Constitution(a)entries 12 to 14 shall be re-numbered as entries 13 to 15 respectively, and(b)before entry "13" as so re-numbered, the entry "12. Sindhi." shall be inserted.[The Constitution (Twenty-First Amendment) Act, 1967, added the Sindhi language to the Eighth Schedule of the Constitution. Sindhi was now recognized as an official state language, bringing the overall number of languages on the 8th schedule to fifteen. It was one of the most consequential amendments to the Constitution of India. The eighth schedule of the Indian Constitution lists the official languages of the Republic of India. The languages were qualified for representation in the Commission for Official Languages if it was listed. Also refer]
