Section 3 in THE CONSTITUTION (THIRTY-SIXTH AMENDMENT) ACT, 1975
3. The result of this poll was communicated to the Government of India by the Chief Minister of Sikkim on the 15th April, 1975. The Chief Minister on behalf of the Council of Ministers strongly requested the Government of India to make an immediate response and accept the above decision, taking, as has been requested in the Assembly Resolution of the 10th April, 1975, such measures as may be necessary and appropriate to implement the decision as early as possible.
