Section 2 in THE CONSTITUTION (EIGHTY SECOND AMENDMENT) ACT, 2000
2. In view of the adverse effect of the order dated 22.07.1997 on the interests of Scheduled Castes and Scheduled Tribes, representations had been received by the Government from several quarters including the Members of Parliament. Considering the various representations, the Government has reviewed the position and decided to move for constitutional amendment with a view to restore the relaxations which were withdrawn vide instructions issued by the Department of Personnel and Training on 22.07.1997.
An Act further to amend the Constitution of India.BE it enacted by Parliament in the Fifty-first year of the Republic of India as follows :
