371C. Special provision with respect to the State of Manipur
[After article 371B of the Constitution, the following article shall be inserted through Constitution (Twenty-Seventh Amendment) Act, 1971](1)Notwithstanding anything in this Constitution, the President may, by order made with respect to the State of Manipur, 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 Hill Areas of that State, for the modifications to be made in the rules of business of the Government and in the rules of procedure of the Legislative Assembly ofme State and for any special responsibility of the Governor in order to secure the proper functioning of such committee.(2)The Governor shall annually, or whenever so required by the President, make a report to the President regarding the administration of the Hill Areas in the State of Manipur and the executive power of the Union shall extend to the giving of directions to the State as to the administration of the said areas.Explanation.--In this article, the expression "Hill Areas" means such areas as the President may, by order, declare to be Hill Areas.[Editorial comment-The Constitution (Twenty-Seventh Amendment) Act, 1971 added this article 371C deals with Manipur and the suitable provisions and special responsibilities related to its administration. The proclamation under Article 371C authorizes the President to arrange for the formation and functions of a Committee of Legislative Assembly of the State of Manipur which is made up of members of that Assembly elected from the State’s Hill Areas. The purpose is to guarantee that changes are made to the Government’s rules of business and the rules of procedure of the State Legislative Assembly, and the Governor is responsible for the appropriate operation of such a committee.Also Refer]
