(1)Seats shall be reserved in the House of the People for-(a)the Scheduled Castes;(b)[ the Scheduled Tribes except the Scheduled Tribes in the autonomous districts of Assam; and] [Substituted by the Constitution (Fifty-first Amendment) Act, 1984, Section 2, for sub-Clause (b) (w.e.f. 16.6.1986).](c)the Scheduled Tribes in the autonomous districts of Assam.
