THE CONSTITUTION (NINETIETH AMENDMENT) ACT, 2003

[28th September, 2003.]

An Act further to amend the Constitution of India.

BE it enacted by Parliament in the Fifty-fourth Year of the Republic
of India as follows:-


1. Short title - This Act may be called the Constitution (Ninetieth Amendment)
Act, 2003.

2. Amendment of article 332. - In article 332 of the Constitution, in clause (6), the following proviso shall be inserted, namely:-

"Provided that for elections to the Legislative Assembly of the State of Assam,
the representation of the Scheduled Tribes and non-Scheduled Tribes in the
constituencies included in the Bodoland Territorial Areas District, so
notified, and existing prior to the constitution of the Bodoland Territorial
Areas District, shall be maintained.".

SUBHASH C. JAIN,

Secy. to the Govt. of India.