Section 4 in THE CONSTITUTION (TWENTY-SECOND AMENDMENT) ACT, 1969
4. Insertion of new article 371B.-
After article 371A of the Constitution, the following article shall be inserted, namely:-"371B. Special provision with respect to the State of Assam.- Notwithstanding anything in this Constitution, the President may, by order made with respect to the State of Assam, provide for the constitution and functions of a committee of the Legislative Assembly of the State consisting of members of that Assembly elected from the tribal areas specified in Part A of the table appended to paragraph 20 of the Sixth Schedule and such number of other members of that Assembly as may be specified in the order and for the modifications to be made in the rules of procedure of that Assembly for the constitution and proper functioning of such committee.".[ The Constitution (Twenty-Two Amendment) Act, 1969, iinserted a new article 244A in the Constitution, empowering Parliament to enact a law for constituting an autonomous state within the state of Assam and providing the autonomous state with a legislature or a council of ministers or both, with such powers and functions as may be defined by that law.It amended article 275 in regard to sums and grants payable to the autonomous State on and from its formation under article 244A. It also inserted new article 371B which provided for constitution and functions of a committee of the Legislative Assembly of the State of Assam consisting of members of that Assembly elected from the tribal areas specified in Part A of the Table appended to Paragraph 20 of the Sixth Schedule, and such number of other members of that Assembly as may be specified in the order. Also refer ]
