[After article 2 of the Constitution, the following article shall be inserted Constitution (Thirty-Fifth Amendment) Act, 1974]Sikkim, which comprises the territories specified in the Tenth Schedule, shall be associated with the Union on the terms and conditions set out in that Schedule.[Rep. by the Constitution (Thirty-sixth Amendment) Act, 1975 , section 5 (w.e.f . 26. 4. 1975 ).][Editorial comment-The Constitution (Thirty-Fifth Amendment) Act, 1974, deals with the appeal raised by the Sikkim government to include them as an associate state in India. In simple words, the people of Sikkim wanted to fill the gap between them and India and thus demanded the special status of an associate state. The Amendment observed the insertion of Article 2A in the constitution. Article 2A stated that Sikkim was associated with the Union while the tenth schedule emphasizes the special conditions of association between the Union and Sikkim. It gives the Sikkim people the right to represent themselves in the Legislative Assembly and various political institutions. This amendment inculcated among the people a sense of belongingness and equal rights as any other citizen.Important Verdicts- State of Sikkim vs Surendra Prasad SharmaAlso Refer][Editorial Comment- The Constitution (Thirty-Sixth Amendment) Act, 1975,Remove article 2A:Formation of Sikkim as a State within the Indian Union. Also Refer]
