Constitution and Amendments
THE CONSTITUTION (FIFTY-FIRST AMENDMENT) ACT, 1984
India
THE CONSTITUTION (FIFTY-FIRST AMENDMENT) ACT, 1984
Act 051 of 1984
- Published in Gazette of India on 22 August 1984
- Commenced on 29 April 1985
- [This is the version of this document from 22 August 1984.]
- [Note: The original publication document is not available and this content could not be verified.]
Statement of Objects and Reasons appended to the Constitution (Fifty-third Amendment) Bill, 1984 (Bill No. 81 of 1984) which was enacted as THE CONSTITUTION (Fifty-first Amendment) Act, 1984STATEMENT OF OBJECTS AND REASONSThe Meghalaya Legislative Assembly passed a resolution on 31st March, 1980 urging the Government of India to provide for reservation of seats for Scheduled Tribes in the State Legislative Assembly and also in the House of the People on the pattern obtaining in other States in the country. The State Government, therefore, recommended amendment of articles 330 and 332 of the Constitution. The Governments of Nagaland, Arunachal Pradesh and Mizoram have also supported the amendment in respect of their respective areas. It is, therefore, proposed to amend article 330 of the Constitution to provide for reservation of seats in the Lok Sabha for Scheduled Tribes in Meghalaya, Nagaland, Arunachal Pradesh and Mizoram and article 332 to provide for similar reservation in the Legislative Assemblies of Nagaland and Meghalaya. The amendments have been proposed to meet the aspirations of the local tribal population.(1)This Act may be called the Constitution (Fifty-first Amendment) Act, 1984. (2)It shall come into force on such date_670 as the Central Government may, by notification in the Official Gazette, appoint. (1)In article 330 of the Constitution, in clause (1), for sub-clause (b), the following sub-clause shall be substituted, namely:-"(b) the Scheduled Tribes except the Scheduled Tribes in the autonomous districts of Assam; and". (2)The amendment made to article 330 of the Constitution by sub-section (1) shall not affect any representation in the House of the People until the dissolution of the House of the People existing at the commencement of this Act. (1)In article 332 of the Constitution, in clause (1), for the words "except the Scheduled Tribes in the tribal areas of Assam, in Nagaland and in Meghalaya", the words "except the Scheduled Tribes in the autonomous districts of Assam" shall be substituted. (2)The amendment made to article 332 of the Constitution by sub-section (1) shall not affect any representation in the Legislative Assembly of the State of Nagaland or the Legislative Assembly of the State of Meghalaya until the dissolution of the Legislative Assembly of the State of Nagaland or the Legislative Assembly of the State of Meghalaya existing at the commencement of this Act.[The Constitution (Fifty-First Amendment) Act, 1984, it wаs enасted tо рrоvide fоr reservаtiоn оf seats in the house of the реорle for scheduled tribes in nаgаlаnd, meghаlаyа, mizоrаm аnd аrunасhаl рrаdesh аnd аlsо fоr reservаtiоn оf seаts fоr sсheduled tribes in the legislative assemblies of nаgаlаnd and meghаlаyа by suitably amending articles 330 аnd 332. The number оf seаts reserved fоr sсheduled саstes and scheduled tribes in the legislative assembly оf аny stаte under аrtiсle 332 оf the соnstitutiоn will hаve to be determined having regаrd tо the provisions of article 332 (3) оf the соnstitutiоn.Also refer]