371. Special provision with respect to the States of Maharashtra and Gujarat
(2)Notwithstanding anything in this Constitution, the President may by order made with respect tothe State of Maharashtra or Gujarat, provide for any special responsibility of the Governor for-(a)the establishment of separate development boards for Vidarbha, Marathwada,and the rest of Maharashtra or, as the case may be, Saurashtra, Kutch and the rest of Gujarat with the provision that a report on the working of each of rest of these boards will be placed each year before the State Legislative Assembly;(b)the equitable allocation of funds for developmental expenditure over the said areas, subject to the requirements of the State as a whole; and(c)an equitable arrangement providing adequate facilities for technical education and vocational training, and adequate opportunities for employment in service under the control of the State Government, in respect of all the said areas, subject to the requirements of the State as a whole.[Editorial comment- The Constitution (Seventh Amendment) Act, 1956, this Article was replaced with a new one that applies to the states of Andhra Pradesh, Punjab, and Bombay. This introduced a special provision that enables the President to direct the creation of regional committees within a state’s Legislative Assembly. Also Refer ]
