Section 4 in THE CONSTITUTION (THIRTY-SECOND AMENDMENT) ACT, 1973
4. Amendment of Seventh Schedule.-
In the Seventh Schedule to the Constitution, in List I, in entry 63, for the words "Delhi University, and", the words, figures and letter "Delhi University; the University established in pursuance of article 371E;" shall be substituted.[The Constitution (Thirty-Second Amendment) Act, 1973, had the primary goal of protecting regional rights in the Telangana and Andhra regions of Andhra Pradesh state. It included special rules for enrollment in educational institutions and the establishment of an administrative tribunal to handle disagreements and complaints involving public services, particularly in civil services. The Amendment Act modified Article 371 of the Constitution and added Articles 371D and 371E as part of the 1987 amendments, which are specific to the state of Andhra Pradesh. The intention behind the enactment of Article 371E was to enable the building of a Central University in the Indian state of Andhra Pradesh. Additionally, the Constitution's Seventh Schedule was also amended. Also Refer]
