(4)The law providing for the creation of the all-India judicial service aforesaid may contain such provisions for the amendment of Chapter VI of Part VI as may be necessary for giving effect to the provisions of that law and no such law shall be deemed to be an amendment of this Constitution for the purposes of article 368.[Editorial comment-The Constitution (Forty-Second Amendment) Act, 1976, which makes the provision for All India Services was amended to include the All-India Judicial Service. Also Refer]
