Section 5 in THE CONSTITUTION (ONE HUNDRED AND SECOND AMENDMENT) ACT, 2018
5. Amendment of article 366.
In article 366 of the Constitution, after clause (26B), the following clause shall be inserted, namely:—‘(26C) "socially and educationally backward classes" means such backward classes as are so deemed under article 342A for the purposes of this Constitution;’.[The Constitution (One Hundred and Second Amendment) Act, 2018, eliminated states’ authority in the matter to establish socially and educationally backward classes within their borders for the purpose of granting quotas in jobs and admissions in educational institutions. Many deemed some parts of the 102 Amendment of the Indian Constitution as unconstitutional. Then the Parliament made amendments to this act to live up to the values enshrined in the preamble of India. An explanation clause was also added to clarify that all the States and Union Territories of India will have the right to prepare and maintain their lists of Socially and Educationally Backward Classes apart from the Central List. As a matter of fact, we can see that the reason behind Article 102 of the Indian Constitution is to facilitate everyone with equal opportunities irrespective of other societal factors. The concept of majority and minority will hold value in them as the aforementioned Article demands this segregation to be exercised.Also Refer]
