Section 4 in THE CONSTITUTION (THIRTY-FIRST AMENDMENT) ACT, 1973
4. Article 330 of the Constitution relates to reservation of seats in the Lok Sabha for Scheduled Castes and Scheduled Tribes. The provisons of this article have, however, been made inapplicable to the State of Nagaland on the ground that it has a predominantly tribal population. According to the 1971-census, 88.6 per cent. of Nagaland's population belong to the Scheduled Tribes. The corresponding figures for the State of Meghalaya and the Union territories of Arunachal Pradesh and Mizoram are 80.5 per cent., 79.0 per cent. and 94.3 per cent. respectively. Government, therefore, consider that the provisions of article 330 should not apply also to the predominantly tribal units of Meghalaya, Arunachal Pradesh and Mizoram. Similarly, it is considered that as in the case of Nagaland, there need be no reservation of seats for Scheduled Tribes in the Legislative Assembly of the State of Meghalaya and the article 332 of the Constitution may be amended suitably. Clauses 3 and 4 of the Bill seek to achieve these objects.
An Act further to amend the Constitution of India.BE It enacted by Parliament in the Twenty-fourth Year of the Republic of India as follows:---
