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Constitution and Amendments

THE CONSTITUTION (EIGHTY-FIFTH AMENDMENT) ACT, 2002

India

THE CONSTITUTION (EIGHTY-FIFTH AMENDMENT) ACT, 2002

Act 86 of 2002

  • Published in Gazette of India on 19 November 2001
  • Commenced on 4 January 2002
  • [This is the version of this document from 19 November 2001.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Constitution of India.BE it enacted by Parliament in the Fifty-second Year of the Republic of India as follows:-

1. Short title and commencement.-

(1)This Act may be called the Constitution (Eighty-fifth Amendment) Act, 2001.
(2)It shall be deemed to have come into force on the 17th day of June, 1995.

2. Amendment of article 16.-

In article 16 of the Constitution, in clause (4A), for the words "in matters of promotion to any class", the words "in matters of promotion, with consequential seniority, to any class" shall be substituted.[The primary goal of the Constitution (Eighty-fifth Amendment) Act, 2002, was to increase the benefits of reservation in favor of the Scheduled Castes and Scheduled Tribes in matters of promotion, with consequential seniority, to any class. The phrase 'in situations of promotion to any class' was replaced with 'in matters of promotion, with consequential seniority, to any class' in clause (4A) of Article 16 of the Indian Constitution.Also Refer]