AS PASSED BY LOK SABHA

                                                ON 3RD SEPTEMBER, 1992

                                                 Bill No 209-C of 1991
                                                 ---------------------

THE CONSTITUTION (SEVENTY-FIFTH AMENDMENT) BILL. 1991

                                  A

                                 BILL

             further to amend the Constitution of India.

     Be it  enacted by  Parliament in  the  Forty-third  Year  of  The
Republic of India as follows:--

Short title and commencement .

     1. (i)  This Act  may be  called the Constitution (Seventy-second
Amendment)  Act, 1992.

     (2) It  shall come  into  force  on  such  date  as  the  Central
Government may, by notification in the Official Gazette, appoint.

Amendment of article 332.

     2. (i) In article 332 of the Constitution, after clause (3A), the
following clause shall be inserted, namely :--

     "(3B) Notwithstanding anything contained in clause (3). until the
re-adjustment ,  under article  170, takes  effect on the basis of the
first census  after the  year 2000,  of the  number of  seats  in  the
Legislative Assembly  of the   State of Tripura, the seats which shall
be reserved for the Scheduled Tribes in the Legislative Assembly shall
be, such  number of  seats as  bears tot  the total number of seats. a
proportion not less than the number, as on the date of coming into

2

force of  the Constitution  (Seventy-second Amendment)  Act, 1992,  of
members belonging  to the scheduled Tribes in the Legislative Assembly
in existence  on the  said date hears to the total number of seats  in
that Assembly.'

(2) The  amendment made  to article  332 of  the Constitution  by sub-
section   (i) shall  not effect  any representation in the Legislative
Assembly of  the  State  of  Tripura  until  the  dissolution  of  the
Legislative Assembly existing at the commencement of this Act.