350A. [ Facilities for instruction in mother-tongue at primary stage. [Inserted by the Constitution (Seventh Amendment) Act, 1956, Section 21.]
- It shall be the endeavour of every State and of every local authority within the State to provide adequate facilities for instruction in the mother-tongue at the primary stage of education to children belonging to linguistic minority groups; and the President may issue such directions to any State as he considers necessary or proper for securing the provision of such facilities.
