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[Cites 0, Cited by 5] [Article 339] [Constitution]

Constitution Subarticle

Article 339(1) in Constitution of India

(1)The President may at any time and shall, at the expiration of ten years from the commencement of this Constitution by order appoint a Commission to report on the administration of the Scheduled Areas and the welfare of the Scheduled Tribes in the States.The order may define the composition, powers and procedure of the Commission and may contain such incidental or ancillary provisions as the President may consider necessary or desirable.