Section 2 in THE CONSTITUTION (NINETIETH AMENDMENT) ACT, 2003
2. Amendment of article 332. -
In article 332 of the Constitution, in clause (6), the following proviso shall be inserted, namely:-"Provided that for elections to the Legislative Assembly of the State of Assam, the representation of the Scheduled Tribes and non-Scheduled Tribes in the constituencies included in the Bodoland Territorial Areas District, so notified, and existing prior to the constitution of the Bodoland Territorial Areas District, shall be maintained.".[The Constitution (Ninetieth Amendment) Act, 2003, is an additional act that modifies the Indian Constitution by reserving seats for members of the Scheduled Castes and Scheduled Tribes in state legislatures under Article 332 of the Indian Constitution (90th Amendment Act). It aimed to bring about comprehensive changes in Indian politics and help the Bodo people get their due. Under this law, Bodo speakers are able to vote in the Bodoland territorial region, and the Constitution includes provisions to support their development.Also Refer]
