(3)Notwithstanding anything contained in clause (2), the number of seats reserved in the House of the People for the Scheduled Tribes in the autonomous districts of Assam shall bear to the total number of seats allotted to that State a proportion not less than the population of the Scheduled Tribes in the said autonomous districts bears to the total population of the State.Explanation-- In this article 332, the expression "population" means the population as ascertained at the last preceding census of which the relevant figures have been published:Provided that the reference in this Explanation to the last preceding census of which the relevant figures have been published shall, until the relevant figures for the first census taken after the year 2026 have been published, be construed as a reference to the 2001 census.[Editorial comment- The Constitution (Twenty-Three Amendment) Act, 1969,this amendment was added where the scheduled tribes in Nagaland is no longer entitled to reservations in the Lok Sabha and the State Legislative Assembly, according to sections 2 and 3 of the act amending Articles 330 and 332 of the Constitution.Also refer ][Editorial comment-The Constitution (Fifty-First Amendment) Act, 1984, it wаs enасted tо рrоvide fоr reservаtiоn оf seats in the house of the реорle for scheduled tribes in nаgаlаnd, meghаlаyа, mizоrаm аnd аrunасhаl рrаdesh аnd аlsо fоr reservаtiоn оf seаts fоr sсheduled tribes in the legislative assemblies of nаgаlаnd and meghаlаyа by suitably amending articles 330 аnd 332. The number оf seаts reserved fоr sсheduled саstes and scheduled tribes in the legislative assembly оf аny stаte under аrtiсle 332 оf the соnstitutiоn will hаve to be determined having regаrd tо the provisions of article 332 (3) оf the соnstitutiоn.Also refer][Editorial comment-The Constitution (One Hundred and Sixth Amendment) Act, 2023, Article 330-A has been inserted relating to Reservation of seats for women in Lok Sabha or House of the People. 1/3rd of the total number of seats reserved under Article 330 (2) will be reserved for women belonging to Scheduled Castes or the Scheduled Tribes. 1/3rd of the seats that have to be filled by direct election will be reserved for women (including the number of seats reserved for women belonging to Scheduled Castes and Scheduled Tribes)Also Refer]
