362. Rights and privileges of Rulers of Indian States [REPEALED]
In the exercise of the power of Parliament or of the Legislature of a State to make laws or in the exercise of the executive power of the Union or of a State, due regard shall be had to the guarantee or assurance given under any such covenant or agreement as is referred to in clause (1) of article 291 with respect to the personal rights, privileges and dignities of the Ruler of an Indian State.[[Editorial comment-[Repealed by the Constitution (Twenty-sixth Amendment) Act, 1971.][Editorial comment-The Constitution (Twenty-Sixth Amendment) Act, 1971, the 26th Amendment of Indian Constitution of 1971 removed Articles 362. The former dealt with the details of privy purse sums and the latter guaranteed specific rights and privileges to rulers of princely states. The ‘privy purse’ was guaranteed by Articles 362 in the Indian constitution, which ensured that princes would receive tax-free privy purses, equivalent to one-fourth of the money they earned earlier. Thus, with the omission of 362, the privy purse which was paid to former princely states was removed. Important Verdict-Shri Raghunathrao Ganpatrao vs Union Of India ]
