334. [Reservation of seats and special representation to cease after certain period] [Substituted 'Reservation of seats and special representation to cease after sixty years' by the Constitution (One Hundred and Fourth Amendment) Act, 2019, dated 21.1.2020.].
- Notwithstanding anything in the foregoing provisions of this Part, the provisions of this Constitution relating to-(a)the reservation of seats for the Scheduled Castes and the Scheduled Tribes in the House of the People and in the Legislative Assemblies of the States; and(b)the representation of the Anglo-Indian community in the House of the People and in the Legislative Assemblies of the States by nomination, shall cease to have effect on the expiration of a period of [ [eighty years in respect of clause (a) and seventy years in respect ofclause (b)] [Substituted by Act No.... of 2010, Section 2, for" sixty years" (w.e.f. 25.1.2010). Substituted by the Constitution (Seventy-ninth Amendment) Act, 1999, Section 2, for" fifty years" (w.e.f. 25.1.2000).]] from the commencement of this Constitution:[Provided that nothing in this article shall affect any representation in the House of the People or in the Legislative Assembly of a State until the dissolution of the then existing House or Assembly, as the case may be.] [Inserted by the Constitution (Eighty-second Amendment) Act, 2000, Section 2 (w.e.f. 8.9.2000).]
