(3)Nothing in this article shall prevent Parliament from making any law prescribing, in regard to a class or classes of employment or appointment to an office [under the Government of, or any local or other authority within, a State or Union territory, any requirement as to residence within that State or Union territory] [Substituted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule, for " under any State specified in the First Schedule or any local or other authority within its territory, any requirement as to resident within that State" .] prior to such employment or appointment.
