371E. Establishment of Central University in Andhra Pradesh
[After article 371C of the Constitution, the following articles shall be inserted through Constitution (Thirty-Second Amendment) Act, 1973]Parliament may by law provide for the establishment of a University in the State of Andhra Pradesh.[Editorial comment-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 added 371E as part of the 1987 amendments. 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]
