Section 35(1) in The Unlawful Activities (Prevention) Act, 1967
(1)The Central Government may, by [notification], in the Official Gazette,—(a)add an organisation to the [First Schedule][or the name of an individual in the Fourth(b)add also an organisation to the [First Schedule], which is identified as a terrorist organisation in a resolution adopted by the Security Council under Chapter VII of the Charter of the United Nations, [or the name of an individual in the Fourth Schedule],to combat international terrorism;(c)remove an organisation from the [First Schedule][or the name of an individual from the Fourth Schedule];(d)amend the [First Schedule] [or the Fourth Schedule] in some other way.
