(4)Notwithstanding anything in this Constitution--(a)any such direction may include--(i)a provision requiring the reduction of salaries and allowances of all or any class of persons serving in connection with the affairs of a State;(ii)a provision requiring all Money Bills or other Bills to which the provisions of article 207 apply to be reserved for the consideration of the President after they are passed by the Legislature of the State;(b)it shall be competent for the President during the period any Proclamation issued under this article is in operation to issue directions for the reduction of salaries and allowances of all or any class of persons serving in connection with the affairs of the Union including the Judges of the Supreme Court and the High Courts.[Editorial comment-The Constitution (Thirty-Eighth Amendment) Act, 1975, Amendment of article 360, The article has been updated with a new clause. By virtue of this provision, the satisfaction of the President expressed in clause (1) regarding the proclamation of Financial Emergency is final and conclusive and is not justiciable in any Court for any reason."Also Refer][Editorial comment-The Constitution (Forty-Fourth Amendment) Act, 1978, repealed Article 19 (1) (f) and also took out Article 31(1) has been taken out of Part III and made a separate Article 300A in Chapter IV of Part XII. This amendment may have taken away the scope of speedy remedy under Article 32 for the violation of Right to Property because it is no more a Fundamental Right. Making it a legal right under the Constitution serves two purposes: Firstly, it gives emphasis to the value of socialism included in the preamble and secondly, in doing so, it conformed to the doctrine of basic structure of the Constitution. Also Refer]
