241. Amendment of [Schedules I, IA, II and III] [Substituted by the Amendment Act 8 of 1999.].
- The Government may by notification, in the Official Gazette, omit, amend or add any activity, programme or Scheme covered by or mentioned in [Schedules I, IA, II and III] [Substituted by the Amendment Act 8 of 1999.]. On the issue of such notification, the Schedule shall be deemed to have been amended accordingly. Every such notification shall be placed before the State Legislature.
