330. Reservation of seats for Scheduled Castes and Scheduled Tribes in the House of the People.
(1)Seats shall be reserved in the House of the People for-(a)the Scheduled Castes;(b)[ the Scheduled Tribes except the Scheduled Tribes in the autonomous districts of Assam; and] [Substituted by the Constitution (Fifty-first Amendment) Act, 1984, Section 2, for sub-Clause (b) (w.e.f. 16.6.1986).](c)the Scheduled Tribes in the autonomous districts of Assam.(2)The number of seats reserved in any State [or Union territory] [Inserted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule.] for the Scheduled Castes or the Scheduled Tribes under clause (1) shall bear, as nearly as may be, the same proportion to the total number of seats allotted to that State [or Union territory] [Inserted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule.] in the House of the People as the population of the Scheduled Castes in the State [or Union territory] [Inserted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule.] or of the Scheduled Tribes in the State [or Union territory] [Inserted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule.] or part of the State [or Union territory] [Inserted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule.], as the case may be, in respect of which seats are so reserved, bears to the total population of the State [or Union territory] [Inserted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule.].(3)[ Notwithstanding anything contained in clause (2), the number of seats reserved in the House of the People for the Scheduled Tribes in the autonomous districts of Assam shall bear to the total number of seats allotted to that State a proportion not less than the population of the Scheduled Tribes in the said autonomous districts bears to the total population of the State.] [Inserted by the Constitution (Thirty-first Amendment) Act, 1973, Section 3 (w.e.f. 17.10.1973).][ Explanation .-In this article and in article 332, the expression "population" means the population as ascertained at the last preceding census of which the relevant figures have been published:Provided that the reference in this Explanation to the last preceding census of which the relevant figures have been published shall, until the relevant figures for the first census taken after the year [2026] [Inserted by the Constitution (Forty-second Amendment) Act, 1976, Section 47 (w.e.f. 3.1.1977).] [have been published, be construed as a reference to the [2001] [Inserted by the Constitution (Forty-second Amendment) Act, 1976, Section 47 (w.e.f. 3.1.1977).][census.] [Inserted by the Constitution (Forty-second Amendment) Act, 1976, Section 47 (w.e.f. 3.1.1977).]
