Section 5 in THE UTTAR PRADESH REORGANISATION ACT, 2000
5. Amendment of the First Schedule to the Constitution.-
On and from the appointed day, in the First Schedule to the Constitution, under the heading "I. THE STATES",-(a)in the paragraph relating to the territories of the State of Uttar Pradesh, after the words, brackets and figures "clause (a) of sub-section (1) of section 3 of the Bihar and Uttar Pradesh (Alteration of Boundaries) Act, 1968 (24 of 1968), the following shall be inserted, namely:-"and the territories specified in section 3 of the Uttar Pradesh Reorganisation Act, 2000";(b)after entry 26, the following entry shall be inserted, namely:-"27. Uttaranchal: The territories specified in section 3 of the Uttar Pradesh Reorganisation Act, 2000.".
