Constituent Assembly Debates : Ready Reckoner


The Constituent Assembly met for the first time in New Delhi on 9 December, 1946 in the Constitution Hall which is now known as the Central Hall of Parliament House. The Constituent Assembly took almost three years (two years, eleven months and seventeen days to be precise) to complete its historic task of drafting the Constitution for Independent India. During this period, it held 11 sessions covering a total of 165 days. Of these, 114 days were spent on the consideration of the Draft Constitution. The Constitution of India was adopted on November 26, 1949. In all 284 members actually signed the Constitution on January 24, 1950.The Constitution came into force on January 26, 1950 and the Constituent Assembly was dissolved. In December 2021, it will be 75 years of the first meeting of the Constituent Assembly.



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Article in the Constitution of India Corresponding Clause in the Draft Constitution Subject Heading Dates Volume Page
Preamble Preamble Preamble 17 Oct, 1949
 10
 429-456
1 1 Name and Territory of The Union 15 Nov, 1948
17 Nov, 1948
17 Sep, 1949
18 Sep, 1949
 7
7
9
9
 398-424
425-432
1671-1673
1675-1693
2 2 Admission or establishment of New States 17 Nov, 1948
 7
 432-437
3 3 Formation of New States And Alteration of Areas, Boundaries or Names of Existing States 17 Nov, 1948
18 Nov, 1948
13 Oct, 1949
 7
7
10
 437-452
453-465
210-215
4 4 Laws made under Articles 2 And 3 to provide For The amendment of The First And The Fourth Schedules and Supplemental, Incidental And Consequential Matters 18 Nov, 1948
 7
 465-472
5 5 Citizenship At The commencement of the Constitution 10 Aug, 1949
11 Aug, 1949
12 Aug, 1949
 9
9
9
 343-349
351-391
393-430
6 5A Rights of Citizenship of Certain Persons Who Have Migrated to India from Pakistan 10 Aug, 1949
11 Aug, 1949
12 Aug, 1949
 9
9
9
 343-349
352-391
393-430
7 5AA Rights of citizenship of certain migrants to Pakistan 10 Aug, 1949
11 Aug, 1949
12 Aug, 1949
 9
9
9
 345-346
383-391
393-430
8 5B Rights of citizenship of certain persons of Indian origin residing outside India 10 Aug, 1949
11 Aug, 1949
12 Aug, 1949
 9
9
9
 343-349
351-391
393-430
9 
 - 
 Persons Voluntarily Acquiring Citizenship Of A Foreign State Not To Be Citizens -  -
- 
10 5C Continuance of the rights of citizenship 10 Aug, 1949
11 Aug, 1949
12 Aug, 1949
 9
9
9
 343-349
363-386
410-411
11 6 Parliament to regulate the right of citizenship by law 10 Aug, 1949
11 Aug, 1949
12 Aug, 1949
 9
9
9
 343-349
351-391
393-431
12 7 Definition Fundamental Rights 25 Nov, 1948
 7
 607-611
13 8 Laws inconsistent with or in derogation of the fundamental rights 25 Nov, 1948
26 Nov, 1948
29 Nov, 1948
 7
7
7
 611-612
640-642
643-646
14 - 
 Equality before Law -
-
 -
15 9 Prohibition of discrimination on grounds of religion, race, caste, sex or place of birth 29 Nov, 1948
 7
 650-664
16 10 Equality of opportunity in matters of public employment 30 Nov, 1948
 7
 672-704
17 11 Abolition of Untouchability 29 Nov, 1948
 7
 664-669
18 12 Abolition of titles. 30 Nov, 1948
01 Dec, 1948
 7
7
 704-709
711
19 13 Protection of certain rights regarding freedom of speech, etc. 01 Dec, 1948
02 Dec, 1948
16 Oct, 1949
17 Oct, 1949
 7
7
10
10
 711-747
749-789
348
394-402
20 14 Protection in respect of conviction for offences. 02 Dec, 1948
03 Dec, 1948
06 Dec, 1948
 7
7
7
 789-792
794-797
840-842
21 15 Protection of life and personal liberty 06 Dec, 1948
13 Dec, 1948
 7
7
 842-857
999-1001
21A - Right to education
Inserted By Constitution (Eighty Sixth Amendment ) Act, 2002
 - -
22 15A Protection against arrest and detention in certain cases. 16 Sep, 1949
 9
 1543-1572
23 17 Prohibition of traffic in human beings and forced labour. 03 Dec, 1948
 7
 803-814
24 18 Prohibition of employment of children in factories, etc 03 Dec, 1948
 7
 814-815
25 19 Freedom of conscience and free profession, practice and propagation of religion. 03 Dec, 1948
06 Dec, 1948
 7
7
 817-822
823-840
26 20 Freedom to manage religious affairs. 07 Dec, 1948
 7
 859-864
27 21 Freedom as to payment of taxes for promotion of any particular religion 07 Dec, 1948
 7
 864-866
28 22 Freedom as to attendance at religious instruction or religious worship in certain educational institutions 07 Dec, 1948
 7
 866-888
29 23 Protection of interests of minorities. 07 Dec, 1948
08 Dec, 1948
 7
7
 891-894
895-927
30 23A Right of minorities to establish and administer educational Institutions 08 Dec, 1948
 7
 895-927
31 24 Compulsory acquisition of property 10 Sep, 1949
12 Sep, 1949
 9
9
 1193-1266
1267-1313
31A - Saving of laws providing for acquisition of estates etc.
Inserted By Constitution (First Amendment) Act, 1951
 - -
31 B - Validation of certain acts and regulations
Inserted By Constitution ( First Amendment) Act, 1951
 - -
31C - Saving of lws giving effect to certain directive principles
Inserted By Constitution (Twenty Fifth Amendment) Act, 1971
- -
31 D - Saving of laws in respect of anti-national activities
Inserted By Constitution (Forty Second Amendment) Act, 1976
 - -
32 25 Remedies for enforcement of rights conferred by this part. 09 Dec, 1948
 7
 930-955
32A - Constitutional validity of state laws not to be considered in proceedings under article 32
Inserted By Constitution (Forty Second Amendment) Act, 1976
 - -
33 26 Power of parliament to modify the rights conferred by this part in their application to forces, etc. 09 Dec, 1948
 7
 955
34 - Restriction on rights conferred by this part while martial law is in force in any area. 14 Nov, 1949
16 Nov, 1949 		9
9
 468-469
577-584
35 27 Legislation to give effect to the provisions of this part. 09 Dec, 1948
16 Oct, 1949
 7
10
 955-958
352-353
36 28 Definition: directive principles of state policy 19 Nov, 1948
 7
 473-478
37 29 Application of the principles contained in this part. 19 Nov, 1948
 7
 478-486
38 30 State to secure a social order for the promotion of welfare of the People. 19 Nov, 1948
 7
 486-496
39 31 Certain principles of policy to be followed by the state. 22 Nov, 1948
 7
 504-520
39A - Equal Justice And Free Legal Aid
Inserted By Constitution (Forty Second Amendment) Act, 1976
 - -
40 31A Organisation of village panchayats. 22 Nov, 1948
 7
 520-527
41 32 Right to work, to education and to public assistance in certain cases 23 Nov, 1948
 7
 529-530
42 33 Provision for Just and humane conditions of work and maternity relief 23 Nov, 1948
 7
 530
43 34 Living wage, etc., for workers 23 Nov, 1948
 7
 530-536
43A - Participation Of Workers In Management Of Industries
Inserted By Constitution (Forty Second Amendment) Act, 1976
 - -
43B - Promotion Of Co-operative Societies
Inserted By Constitution (Ninety Seventh Amendment ) Act, 2011
 - -
44 35 Uniform civil code for the citizens 23 Nov, 1948
 7
 538, 540-552
45 36 Provision for early childhood care and education to children below the age of six years 23 Nov, 1948
 7
 538-540
46 37 Promotion of educational and economic interests of scheduled castes, scheduled tribes and other weaker sections. 23 Nov, 1948
 7
 552-553
47 38 Duty of the state to raise the level of nutrition and the standard of living and to improve public health 23 Nov, 1948
24 Nov, 1948
 7
7
 553-554
555-568
48 38A Organisation Of Agriculture And Animal Husbandry. 24 Nov, 1948
 7
 568-581
48A - Protection And Improvement Of Environment And Safeguarding Of Forests And Wild Life
Inserted By Constitution (Forty Second Amendment) Act, 1976
 - -
49 39 Protection of monuments and places and objects of national importance 24 Nov, 1948
 7
 581-582
50 39A Separation of judiciary from executive 24 Nov, 1948
25 Nov, 1948
 7
7
 582-584
585-594
51 40 Promotion of international peace and security 25 Nov, 1948
 7
 595-606
51A - Fundamental Duties
Inserted By Constitution (Forty Second Amendment) Act, 1976
 - -
52 41 The President of India 10 Dec, 1948
 7
 968-974
53 42 Executive power of the Union 10 Dec, 1948
16 Oct, 1949
 7
10
 975-987
353-360
54 43 Election of President 10 Dec, 1948
13 Dec, 1948
 7
7
 987-989
991-999
55 44 Manner of election of president 13 Dec, 1948
 7
 1001-1018
56 45 Term of office of President 13 Dec, 1948
 7
 1018-1022
57 46 Eligibility for re-election 13 Dec, 1948
 7
 1023-1024
58 47 Qualifications for election as President 27 Dec, 1948
13 Oct, 1949
 7
10
 1025-1037
216
59 48 Conditions of President`s Office 27 Dec, 1948
14 Oct, 1949
 7
10
 1040-1047
266, 268, 274
60 49 Oath or affirmation by the president 27 Dec, 1948
 7
 1047-1062
61 50 Procedure for impeachment of the President 28 Dec, 1948
 7
 1063-1085
62 51 Time of holding election to fill vacancy in the office of President and the term of office of person elected to fill casual vacancy 28 Dec, 1948
 7
 1085-1087
63 52 The Vice-President of India 28 Dec, 1948
 7
 1088
64 53 The Vice-President to be ex officio chairman of the council of states 28 Dec, 1948
 7
 1088-1089
65 54 The Vice-President to Act as President or to discharge his functions during casual vacancies in the office, or during the absence, of President 28 Dec, 1948
 7
 1089-1092
66 55 (1)-(4) Election of Vice - President 28 Dec, 1948
29 Dec, 1948
13 Oct, 1949
 7
7
10
 1093-1098
1099-1102
216
67 56 Term of office of Vice-President 29 Dec, 1948
 7
 1102-1116
68 55 (5)-(6) Time of holding election to fill vacancy in the office of Vice-President and the term of office of person elected to fill casual vacancy 28 Dec, 1948
29 Dec, 1948
13 Oct, 1949
 7
7
10
 1093-1098
1099-1102
216
69 - Oath or affirmation by the Vice-President 14 Nov, 1949 11
474
70 57 Discharge of President`s functions in other contingencies 29 Dec, 1948
 7
 1116-1117
71 58 Matters relating to, or connected with, the election of A president or Vice-President 29 Dec, 1948
 7
 1117-1118
72 59 Power of President to grant pardons, etc., and to suspend, remit or commute sentences in certain cases 29 Dec, 1948
17 Oct, 1949
 7
10
 1118-1120
388-391
73 60 Extent of executive power of the Union 29 Dec, 1948
30 Dec, 1948
 7
7
 1120-1127
1129-1141
74 61 Council of Ministers to aid and advise President 30 Dec, 1948
 7
 1141-1162
75 62 Other provisions as to ministers 30 Dec, 1948
31 Dec, 1948
14 Oct, 1949
17 Oct, 1949
 7
7
10
10
 1162-1165
1167-1193
268-271
391-392
76 63 Attorney-General for India 07 Jan, 1949
 7
 1347-1350
77 64 Conduct of business of the government of India 07 Jan, 1949
 7
 1350-1353
78 65 Duties of prime minister as respects the furnishing of information to The President, etc. 07 Jan, 1949
 7
 1353-1354
79 66 Constitution of Parliament. 03 Jan, 1949
 7
 1195-1199
80 67 (1)-(4) Composition of the council of States. 03 Jan, 1949
17 Oct, 1949
 7
10
 1199-1231
407-411
81 67 (5)-(8) Composition of the House of the People 03 Jan, 1949
04 Jan, 1949
13 Oct, 1949
14 Oct, 1949
17 Oct, 1949
 7
7
10
10
10
 1199-1231
1233-1265
217
271-272
407-411
82 67A Readjustment after each census 18 May, 1949
23 May, 1949
13 Oct, 1949
 8
8
10
 82-84
197
220-223
83 68 Duration of houses of Parliament 18 May, 1949
 8
 84-89
84 68A Qualification for membership of Parliament 18 May, 1949 8
 89-94
85 69 Sessions of Parliament, prorogation And dissolution 18 May, 1949 8
 94-108
86 70 Right of President to address and send messages to Houses 18 May, 1949 8
 109
87 71 Special address by the President 18 May, 1949 8
 109-111
88 72 Rights of Ministers and Attorney General As respects Houses 18 May, 1949 8
 111-114
89 73 The Chairman and Deputy Chairman of the Council of States 19 May, 1949
 8
 117-119
90 74 Vacation and resignation of, and removal from, the office of Deputy Chairman 19 May, 1949
 8
 119
91 75 Power of the Deputy Chairman or other person to perform the duties of the office of, or to act as, chairman 19 May, 1949 8
 119-120
92 75A The Chairman or the Deputy Chairman not to preside while a resolution for his removal from office is under consideration 19 May, 1949 8
 120-121
93 76 The speaker and deputy speaker of the house of the people 19 May, 1949 8
 121-122
94 77 Vacation And Resignation Of, And Removal From, The Offices Of Speaker And Deputy Speaker 19 May, 1949 8
 122-124
95 78 Power Of The Deputy Speaker Or Other Person To Perform The Duties Of The Office Of, Or To Act As, Speaker 19 May, 1949 8
 124
96 78A The Speaker Or The Deputy Speaker Not To Preside While A Resolution For His Removal From Office Is Under Consideration 19 May, 1949 8
 124-125
97 79 Salaries And Allowances Of The Chairman And Deputy Chairman And The Speaker And Deputy Speaker 19 May, 1949 8
 125
98 79A Secretariat Of Parliament 19 May, 1949
30 Jul, 1949
 8
9
 125
2-10
99 81 Oath Or Affirmation By Member 19 May, 1949 8
 130-133
100 80 Voting In Houses, Power Of Houses To Act Notwithstanding Vacancies And Quorum 19 May, 1949 8
 126-129
101 82 Vacation Of Seats 19 May, 1949 8
 133-137
102 83 Disqualifications For Membership 19 May, 1949
13 Oct, 1949
 8
10
 137-143
217
103 83A Decision On Questions As To Disqualifications Of Members 01 Aug, 1949
 9
 62-63
104 84 Penalty For Sitting And Voting Before Making Oath Or Affirmation Under Article 99 Or When Not Qualified Or When Disqualified 19 May, 1949
 8
 143
105 85 Powers, Privileges, Etc., Of The Houses Of Parliament And Of The Members And Committees Thereof 19 May, 1949
16 Oct, 1949
 8
10
 143-156
373-375
106 86 Salaries And Allowances Of Members 20 May, 1949
 8
 157-173
107 87 Provisions As To Introduction And Passing Of Bills 20 May, 1949 8
 173-177
108 88 Joint Sitting Of Both Houses In Certain Cases 20 May, 1949 8
 177-184
109 89 Special Procedure In Respect Of Money Bills 20 May, 1949 8
 184-185
110 90 Definition Of Money Bills 20 May, 1949
08 Jun, 1949
 8
8
 185-191
723-742
111 91 Assent To Bills 20 May, 1949 8
 191-196
112 92 Annual Financial Statement 08 Jun, 1949
10 Jun, 1949
13 Oct, 1949
 8
8
10
 742-744
747-752
217
113 93 Procedure In Parliament With Respect To Estimates 10 Jun, 1949
 8
 753-754
114 94 Appropriation Bills 10 Jun, 1949 8
 754-764
115 95 Supplementary, Additional Or Excess Grant 10 Jun, 1949 8
 765-771
116 96 Votes On Account, Votes Of Credit And Exceptional Grants 10 Jun, 1949 8
 771-774
117 97 Special Provisions As To Financial Bills 10 Jun, 1949 8
 775-778
118 98 Rules Of Procedure 10 Jun, 1949 8
 778-781
119 98A Regulation By Law Of Procedure In Parliament In Relation To Financial Business 10 Jun, 1949 8
 781
120 99 Language To Be Used In Parliament 17 Sep, 1949
 9
 1667-1670
121 100 Restriction On Discussion In Parliament 23 May, 1949
13 Oct, 1949
 8
10
 199
217-218
122 101 Courts Not To Inquire Into Proceedings Of Parliament 23 May, 1949
 8
 199-202
123 102 Power Of President To Promulgate Ordinances During Recess Of Parliament 23 May, 1949 8
 202-217
124 103 Establishment And Constitution Of Supreme Court 24 May, 1949
 8
 229-263
125 104 Salaries, Etc., Of Judges 30 Jul, 1949
 9
 10-13
126 105 Appointment Of Acting Chief Justice 27 May, 1949
 8
 375
127 106 Appointment Of Ad Hoc Judges. 27 May, 1949 8
 375-377
128 107 Attendance Of Retired Judges At Sittings Of The Supreme Court. 27 May, 1949 8
 377-378
129 108 Supreme Court To Be A Court Of Record. 27 May, 1949 8
 378-383
130 108A Seat Of Supreme Court. 27 May, 1949 8
 378-383
131 109 Original Jurisdiction Of The Supreme Court. 03 Jun, 1949
14 Oct, 1949
 8
10
 588-591
272-273
132 110 Appellate Jurisdiction Of Supreme Court In Appeals From High Courts In Certain Cases 03 Jun, 1949
 10
 591-615
133 111 Appellate Jurisdiction Of Supreme Court In Appeals From High Courts In Regard To Civil Matters 03 Jun, 1949
06 Jun, 1949
16 Oct, 1949
 8
8
10
 615-617
619-633
375-376
134 111A Appellate Jurisdiction Of Supreme Court In Regard To Criminal Matters. 13 Jun, 1949
14 Jun, 1949
 8
8
 820-836
837-858
135 112B Jurisdiction And Powers Of The Federal Court Under Existing Law To Be Exercisable By The Supreme Court. 13 Jun, 1949
15 Sep, 1949
 8
9
 821-836
1495-1498
136 112 Special Leave To Appeal By The Supreme Court. 06 Jun, 1949
16 Oct, 1949
 8
10
 634-640
376-380
137 112A Review Of Judgments Or Orders By The Supreme Court. 06 Jun, 1949 8
 640-641
138 114 Enlargement Of The Jurisdiction Of The Supreme Court 06 Jun, 1949 8
 642
139 115 Conferment On The Supreme Court Of Powers To Issue Certain Writs 27 May, 1949
 8
 384-385
140 116 Ancillary Powers Of Supreme Court 27 May, 1949 8
 385-386
141 117 Law Declared By Supreme Court To Be Binding On All Courts 27 May, 1949 8
 386
142 118 Enforcement Of Decrees And Orders Of Supreme Court And Orders As To Discovery, Etc. 27 May, 1949 8
 387
143 119 Power Of President To Consult Supreme Court 27 May, 1949
06 Jun, 1949
14 Oct, 1949
 8
8
10
 387
642-643
273-274
144 120 Civil And Judicial Authorities To Act In Aid Of The Supreme Court 27 May, 1949 8
 387
145 121 Rules Of Court, Etc 06 Jun, 1949
 8
 643-651
146 122 Officers And Servants And The Expenses Of The Supreme Court 27 May, 1949
 8
 388-399
147 122A Interpretation 06 Jun, 1949
16 Oct, 1949
 8
10
 651-655
381
148 124 Comptroller And Auditor-General Of India 30 May, 1949
 8
 403-409
149 125 Duties And Powers Of The Comptroller And Auditor-General 30 May, 1949 8
 411-415
150 126 Form Of Accounts Of The Union And Of The States. 30 May, 1949 8
 415
151 127 Audit Reports. 30 May, 1949 8
 415-416
152 128 Definition 30 May, 1949 8
 416
153 129 Governors Of States 30 May, 1949 8
 416-422
154 130 Executive Power Of State 30 May, 1949
16 Oct, 1949 		8
10
 422-424
381
155 131 Appointment Of Governor 30 May, 1949
31 May, 1949
 8
8
 424-441
443-469
156 132 Term Of OfficeTerm Of Office Of Governor 31 May, 1949 8
 470-474
157 134 Qualifications For Appointment As Governor 31 May, 1949 8
 475
158 135 Conditions Of Governor`s Office 31 May, 1949
14 Oct, 1949
 8
8
 476-482
274-275
159 136 Oath Or Affirmation By The Governor 31 May, 1949
 8
 484-485
160 138 Discharge Of The Functions Of The Governor In Certain Contingencies 01 Jun, 1949
 8
 487-488
161 141 Power Of Governor To Grant Pardons, Etc., And To Suspend, Remit Or Commute Sentences In Certain Cases 01 Jun, 1949
17 Oct, 1949
 8
10
 488
389, 392
162 142 Extent Of Executive Power Of State 01 Jun, 1949 8
 489
163 143 Council Of Ministers To Aid And Advise Governor 01 Jun, 1949 8
 489-502
164 144 Other Provisions As To Ministers 01 Jun, 1949
14 Oct, 1949
 8
10
 502-523
275
165 145 Advocate-General For The State 01 Jun, 1949
 8
 523-528
166 146 Conduct Of Business Of The Government Of A State 02 Jun, 1949
 8
 531-532
167 147 Duties Of Chief Minister As Respects The Furnishing Of Information To Governor, Etc 02 Jun, 1949
 8
 533-547
168 148 Constitution Of Legislatures In States 06 Jan, 1949
 7
 1304-1318
169 148A Abolition Or Creation Of Legislative Councils In States 30 Jul, 1949
 9
 13-21
170 149 Composition Of The Legislative Assemblies 06 Jan, 1949
07 Jan, 1949
08 Jan, 1949
14 Oct, 1949
 7
7
7
10
 1318-1337
1339-1347
1387-1391
275-277
171 150 Composition Of The Legislative Councils 02 Jun, 1949
30 Jul, 1949
19 Aug, 1949
 8
9
9
 547
21-37
473-492
172 151 Duration Of State Legislatures 02 Jun, 1949 8
 547-550
173 152 Qualification For Membership Of The State Legislature 02 Jun, 1949 8
 550-554
174 153 Sessions Of The State Legislature, Prorogation And Dissolution. 02 Jun, 1949 8
 554-557
175 154 Right Of Governor To Address And Send Messages To The House Or Houses 02 Jun, 1949 8
 559
176 155 Special Address By The Governor 02 Jun, 1949 8
 559
177 156 Rights Of Ministers And Advocate General As Respects The Houses 02 Jun, 1949 8
 559
178 157 The Speaker And Deputy Speaker Of The Legislative Assembly. 02 Jun, 1949 8
 560
179 158 Vacation And Resignation Of, And Removal From, The Offices Of Speaker And Deputy Speaker. 02 Jun, 1949 8
 560-562
180 159 Power Of The Deputy Speaker Or Other Person To Perform The Duties Of The Office Of, Or To Act As, Speaker 02 Jun, 1949 8
 563
181 159A The Speaker Or The Deputy Speaker Not To Preside While A Resolution For His Removal From Office Is Under Consideration 02 Jun, 1949 8
 563
182 160 The Chairman And Deputy Chairman Of The Legislative Council 02 Jun, 1949 8
 563-564
183 161 Vacation And Resignation Of, And Removal From, The Offices Of Chairman And Deputy Chairman 02 Jun, 1949 8
 564-565
184 162 Power Of The Deputy Chairman Or Other Person To Perform The Duties Of The Office Of, Or To Act As, Chairman 02 Jun, 1949 8
 565
185 162A The Chairman Or The Deputy Chairman Not To Preside While A Resolution For His Removal From Office Is Under Consideration 02 Jun, 1949 8
 565-566
186 163 Salaries And Allowances Of The Speaker And Deputy Speaker And The Chairman And Deputy Chairman 02 Jun, 1949 8
 566
187 163A Secretariat Of State Legislature 30 Jul, 1949
 9
 37-41
188 165 Oath Or Affirmation By Members 02 Jun, 1949
 8
 566-567
189 164 Voting In Houses, Power Of Houses To Act Notwithstanding Vacancies And Quorum 14 Jun, 1949
16 Jun, 1949
 8
8
 859-860
952
190 166 Vacation Of Seats 02 Jun, 1949 8
 567-569
191 167 Disqualifications For Membership 02 Jun, 1949 8
 569-575
192 167A Decision On Questions As To Disqualifications Of Members 14 Jun, 1949 8
 860-868
193 168 Penalty For Sitting And Voting Before Making Oath Or Affirmation Under Article 188 Or When Not Qualified Or When Disqualified 03 Jun, 1949
 8
 577-578
194 169 Powers, Privileges, Etc., Of The Houses Of Legislatures And Of The Members And Committees Thereof 03 Jun, 1949
16 Oct, 1949
 8
10
 578-584
381-382
195 170 Salaries And Allowances Of Members 03 Jun, 1949
 8
 584-585
196 171 Provisions As To Introduction And Passing Of Bills 03 Jun, 1949
14 Jun, 1949
 8
8
 588
868-869
197 172 Restriction On Powers Of Legislative Council As To Bills Other Than Money Bills 30 Jul, 1949
01 Aug, 1949
 9
9
 41-42
43-59
198 173 Special Procedure In Respect Of Money Bills 10 Jun, 1949
 8
 781-782
199 174 Definition Of Money Bills 10 Jun, 1949
 8
 782-784
200 175 Assent To Bills 30 Jul, 1949
01 Aug, 1949
17 Oct, 1949
 9
9
10
 41-42
43, 59-62
392-394
201 176 Bills Reserved For Consideration 01 Aug, 1949 9
 62
202 177 Annual Financial Statement 10 Jun, 1949 8
 784-785
203 178 Procedure In Legislature With Respect To Estimates 10 Jun, 1949 8
 785
204 179 Appropriation Bills 10 Jun, 1949 8
 785-786
205 180 Supplementary, Additional Or Excess Grants 10 Jun, 1949 8
 786-787
206 181 Votes On Account, Votes Of Credit And Exceptional Grants 10 Jun, 1949 8
 787-788
207 182 Special Provisions As To Financial Bills 10 Jun, 1949 8
 788
208 183 Rules Of Procedure 10 Jun, 1949 8
 788-789
209 183A Regulation By Law Of Procedure In The Legislature Of The State In Relation To Financial Business 10 Jun, 1949 8
 790
210 184 Language To Be Used In The Legislature 17 Sep, 1949
 9
 1667-1670
211 185 Restriction On Discussion In The Legislature 10 Jun, 1949 8
 790-791
212 186 Courts Not To Inquire Into Proceedings Of The Legislature 10 Jun, 1949 8
 791
213 187 Power Of Governor To Promulgate Ordinances During Recess Of Legislature 14 Jun, 1949
 8
 869-872
214 191 High Courts For States 06 Jun, 1949
 8
 655-656
215 192 High Courts To Be Courts Of Record 06 Jun, 1949 8
 657-658
216 192A Constitution Of High Courts 06 Jun, 1949 8
 658
217 193 Appointment And Conditions Of The Office Of A Judge Of A High Court 06 Jun, 1949
07 Jun, 1949
 8
8
 658-659
661-676
218 194 Application Of Certain Provisions Relating To Supreme Court To High Courts 07 Jun, 1949 8
 679
219 195 Oath Or Affirmation By Judges Of High Courts 07 Jun, 1949 8
 680
220 196 Restriction On Practice After Being A Permanent Judge 07 Jun, 1949 8
 680-685
221 197 Salaries, Etc., Of Judges 01 Aug, 1949
12 Oct, 1949
13 Oct, 1949
 9
10
10
 64
155-160
204
222 198 Transfer Of A Judge From One High Court To Another 07 Jun, 1949 8
 685-686
223 199 Appointment Of Acting Chief Justice 07 Jun, 1949 8
 686
224 200 Appointment Of Additional And Acting Judges 07 Jun, 1949 8
 686-695
225 201 Jurisdiction Of Existing High Courts 07 Jun, 1949 8
 695
226 202 Power Of High Courts To Issue Certain Writs 07 Jun, 1949
09 Sep, 1949
 8
9
 695-697
1186-1187
227 203 Power Of Superintendence Over All Courts By The High Court 15 Jun, 1949
16 Oct, 1949
 8
10
 875-877
380
228 204 Transfer Of Certain Cases To High Court 07 Jun, 1949
08 Jun, 1949
 8
8
 698-701
703-719
229 205 Officers And Servants And The Expenses Of High Courts 08 Jun, 1949 8
 719-722
230 207 Extension Of Jurisdiction Of High Courts To Union Territories -
 -
 -
231 208 Establishment Of A Common High Court For Two Or More States 14 Jun, 1949
 8
 873
232 209 Interpretation [Repealed] 14 Jun, 1949 8
 873
233 209A Appointment Of District Judges 14 Jun, 1949 8
 873
234 209B Recruitment Of Persons Other Than District Judges To The Judicial Service 16 Sep, 1949
 9
 1572-1580
235 209C Control Over Subordinate Courts 16 Sep, 1949 9
 1572-1580
236 209D Interpretation 16 Sep, 1949 9
 1572-1580
237 209E Application Of The Provisions Of This Chapter To Certain Class Or Classes Of Magistrates 16 Sep, 1949 9
 1572-1580
238 211A Application Of Provisions Of Part VI To States In Part B Of The First Schedule 12 Oct, 1949
13 Oct, 1949
 10
10
 154-174
175-204
239 212 Administration Of Union Territories 01 Aug, 1949
 9
 65-73
240 213 Power Of President To Make Regulations For Certain Union Territories 01 Aug, 1949
02 Aug, 1949
 9
9
 73-83
85-101
241 213A High Courts For Union Territories 02 Aug, 1949
16 Oct, 1949
 9
10
 102
382
242 214 Coorg [Repealed] 02 Aug, 1949 9
 102-103
243 215 Definitions 16 Sep, 1949
 9
 1582-1584
244 215B Administration Of Scheduled Areas And Tribal Areas 19 Aug, 1949
 8
 493-495
245 216 Extent Of Laws Made By Parliament And By The Legislatures Of States 13 Jun, 1949
 8
 793
246 217 Subject-matter Of Laws Made By Parliament And By The Legislatures Of States 13 Jun, 1949
 8
 793-798
247 219 Power Of Parliament To Provide For The Establishment Of Certain Additional Courts 13 Jun, 1949 8
 798
248 223 Residuary Powers Of Legislation 13 Jun, 1949 8
 799
249 226 Power Of Parliament To Legislate With Respect To A Matter In The State List In The National Interest 13 Jun, 1949 8
 799-810
250 227 Power Of Parliament To Legislate With Respect To Any Matter In The State List If A Proclamation Of Emergency Is In Operation 13 Jun, 1949 8
 810
251 228 Inconsistency Between Laws Made By Parliament Under Articles 249 And 250 And Laws Made By The Legislatures Of States 13 Jun, 1949 8
 810
252 229 Power Of Parliament To Legislate For Two Or More States By Consent And Adoption Of Such Legislation By Other State 13 Jun, 1949 8
 810-812
253 230 Legislation For Giving Effect To International Agreements 13 Jun, 1949
14 Oct, 1949
 8
10
 813
277
254 231 Inconsistency Between Laws Made By Parliament And Laws Made By The Legislatures Of States 13 Jun, 1949 8
 813-815
255 232 Requirements As To Recommendations And Previous Sanctions To Be Regarded As Matters Of Procedure Only 13 Jun, 1949 8
 815
256 233 Obligation Of States And The Union 13 Jun, 1949 8
 816
257 234 & 234A Control Of The Union Over States In Certain Cases 13 Jun, 1949
09 Sep, 1949
 8
9
 816
1187-1189
258 235 Power Of The Union To Confer Powers, Etc., On States In Certain Cases. 13 Jun, 1949 8
 816-817
259 235A Armed Forces In State In Part B Of The First Schedule - [Repealed] 13 Oct, 1949
 10
 175, 177, 179, 182, 205, 207
260 236 Jurisdiction Of The Union In Relation To Territories Outside India 13 Jun, 1949
13 Oct, 1949 		8
10
 817
175, 207
261 238 Public Acts, Records And Judicial Proceedings. 13 Jun, 1949 8
 817
262 242A Adjudication Of Disputes Relating To Waters Of Inter State Rivers Or River Valleys. 09 Sep, 1949
 9
 1189-1190
263 246 Provisions With Respect To An Inter-State Council 13 Jun, 1949 8
 819
264 247 Interpretation 04 Aug, 1949
 9
 198-199
265 248 Taxes Not To Be Imposed Save By Authority Of Law. 04 Aug, 1949 9
 199-201
266 248A Consolidated Funds And Public Accounts Of India And Of The States. 04 Aug, 1949
09 Sep, 1949
 9
9
 199-201
1190-1192
267 248B Contingency Fund. 04 Aug, 1949
13 Oct, 1949
 9
10
 201-203
218
268 249 Duties Levied By The Union But Collected And Appropriated By The States. 04 Aug, 1949
05 Aug, 1949
 9
9
 203-204
205-209
269 250 Taxes Levied And Collected By The Union But Assigned To The States. 05 Aug, 1949
19 Aug, 1949
09 Sep, 1949
 9
9
9
 209-210
496-504
1174-1186
270 251 Taxes Levied And Distributed Between The Union And The States.. 05 Aug, 1949
 9
 210-223
271 252 Surcharge On Certain Duties And Taxes For Purposes Of The Union. 05 Aug, 1949 9
 223-224
272 253 Taxes Which Are Levied And Collected By The Union And May Be Distributed Between The Union And The States 05 Aug, 1949
08 Aug, 1949
 9
9
 224-240
241-242
273 254 Grants In Lieu Of Export Duty On Jute And Jute Products. 08 Aug, 1949 9
 242-261
274 254A Prior Recommendation Of President Required To Bills Affecting Taxation In Which States Are Interested. 08 Aug, 1949 9
 261-264
275 255 Grants From The Union To Certain States. 08 Aug, 1949
09 Aug, 1949
 9
9
 264-274
275-294
276 256 Taxes On Professions, Trades, Callings And Employments. 09 Aug, 1949 9
 294-301
277 257 Savings 09 Aug, 1949 9
 302
278 258 Agreement With States In Part B Of The First Schedule With Regard To Certain Financial Matters [Repealed] 13 Oct, 1949
 10
 176, 184, 208
279 259 Calculation of  net proceeds, etc.
09 Aug, 1949
13 Oct, 1949 		9
10
 302
184
280 260 Finance Commission. 09 Aug, 1949
10 Aug, 1949
 9
9
 303-311
313-315
281 261 Recommendations Of The Finance Commission. 10 Aug, 1949 9
 315-329
282 262 Expenditure Defrayable By The Union Or A State Out Of Its Revenues. 10 Aug, 1949 9
 329-330
283 263 Custody, Etc., Of Consolidated Funds, Contingency Funds And Moneys Credited To The Public Accounts. 10 Aug, 1949
09 Sep, 1949
13 Oct, 1949
 9
9
10
 330
1190
218
284 263A Custody Of Deposits And Other Moneys Received By Public Servants And Courts. 09 Sep, 1949 9
 1190-1192
285 264 Exemption Of Property Of The Union From State Taxation. 09 Sep, 1949 9
 1149-1162
286 264A Restrictions As To Imposition Of Tax On The Sale Or Purchase Of Goods. 16 Oct, 1949
 10
 325-341
287 265 Exemption From Taxes On Electricity. 09 Sep, 1949
 9
 1162
288 265A Exemption From Taxation By States In Respect Of Water Or Electricity In Certain Cases. 09 Sep, 1949 9
 1163
289 266 Exemption Of Property And Income Of A State From Union Taxation. 09 Sep, 1949 9
 1163-1173
290 267 Adjustment In Respect Of Certain Expenses And Pensions. 10 Aug, 1949 9
 330-335
291 267A Privy Purse Sums Of Rulers 13 Oct, 1949
 10
 176-177, 184, 185-195, 208
292 268 Borrowing By The Government Of India. 10 Aug, 1949 9
 335-340
293 269 Borrowing By States. 10 Aug, 1949 9
 340-343
294 270 Succession To Property, Assets, Rights, Liabilities And Obligations In Certain Cases 15 Jun, 1949
13 Oct, 1949
 8
10
 877-886
219-220
295 270A Succession To Property, Assets, Rights, Liabilities And Obligations In Other Cases 13 Oct, 1949 10
 177, 207, 209
296 271 Property Accruing By Escheat Or Lapse Or As Bona Vacantia 15 Jun, 1949
 8
 886
297 271A Things Of Value Within Territorial Waters Or Continental Shelf And Resources Of The Exclusive Economic Zone To Vest In The Union 15 Jun, 1949 8
 887-893
298 272 Power To Carry On Trade, Etc 15 Jun, 1949 8
 893-895
299 273 Contracts. 15 Jun, 1949 8
 895-899
300 274 Suits And Proceedings 15 Jun, 1949 8
 900-903
301 274A Freedom Of Trade, Commerce And Intercourse 08 Sep, 1949
 9
 1125-1147
302 274B Power Of Parliament To Impose Restrictions On Trade, Commerce And Intercourse 08 Sep, 1949 9
 1125-1147
303 274C Restrictions On The Legislative Powers Of The Union And Of The States With Regard To Trade And Commerce 08 Sep, 1949 9
 1125-1147
304 274D Restrictions On Trade, Commerce And Intercourse Among States 08 Sep, 1949 9
 1125-1147
305 274DDD Saving Of Existing Laws And Laws Providing For State Monopolies 13 Oct, 1949 10
 176, 182, 205, 207
306 274DD Power Of Certain States In Part B Of The First Schedule To Impose Restrictions On Trade And Commerce 13 Oct, 1949
16 Oct, 1949
 10
10
 175, 182
325, 342-345, 347
307 274E Appointment Of Authority For Carrying Out The Purposes Of Articles 301 To 304 08 Sep, 1949 9
 1126-1147
308 281 Interpretation 07 Sep, 1949
 9
 1084
309 282 Recruitment And Conditions Of Service Of Persons Serving The Union Or A State 07 Sep, 1949 9
 1084-1094
310 282A Tenure Of Office Of Persons Serving The Union Or A State 07 Sep, 1949 9
 1094-1095
311 282B Dismissal, Removal Or Reduction In Rank Of Persons Employed In Civil Capacities Under The Union Or A State 07 Sep, 1949
08 Sep, 1949 		9
9
 1085, 1095-1097
1101-1118, 1128, 1136, 1139, 1145
312 282C All-India Services 07 Sep, 1949
08 Sep, 1949 		9
9
 1084-1099
1118-1121, 1135-1136
313 283 Transitional Provisions 08 Sep, 1949 9
 1121
314 283A Provision For Protection Of Existing Officers Of Certain Services 10 Oct, 1949
 10
 33-53
315 284 Public Service Commissions For The Union And For The States 22 Aug, 1949
 9
 555-571
316 285 Appointment And Term Of Office Of Members. 22 Aug, 1949 9
 571-594
317 285A Removal And Suspension Of A Member Of A Public Service Commission 22 Aug, 1949 9
 572-595
318 285B Power To Make Regulations As To Conditions Of Service Of Members And Staff Of The Commission 22 Aug, 1949 9
 572-595
319 285C Prohibition As To The Holding Of Offices By Members Of Commission On Ceasing To Be Such Members 22 Aug, 1949 9
 574-595
320 286 Functions Of Public Service Commissions 23 Aug, 1949
 9
 597-632
321 287 Power To Extend Functions Of Public Service Commissions 23 Aug, 1949 9
 597-632
322 288 Expenses Of Public Service Commissions 23 Aug, 1949 9
 597-632
323 288A Reports Of Public Service Commissions 23 Aug, 1949 9
 597-632
324 289 Superintendence, Direction And Control Of Elections To Be Vested In An Election Commission 15 Jun, 1949
16 Jun, 1949
 8
8
 903-913
915-930, 948-960
325 289A No Person To Be Ineligible For Inclusion In, Or To Claim To Be Included In A Special, Electoral Roll On Grounds Of Religion, Race, Caste Or Sex 16 Jun, 1949 8
 930-932
326 289B Elections To The House Of The People And To The Legislative Assemblies Of States To Be On The Basis Of Adult Suffrage 16 Jun, 1949 8
 931-932
327 290 Power Of Parliament To Make Provision With Respect To Elections To Legislatures 16 Jun, 1949 8
 932-934
328 291 Power Of Legislature Of A State To Make Provision With Respect To Elections To Such Legislature 16 Jun, 1949 8
 934-936
329 291A Bar To Interference By Courts In Electoral Matters 16 Jun, 1949 8
 936
330 292 Reservation Of Seats For Scheduled Castes And Scheduled Tribes In The House Of The People 23 Aug, 1949
24 Aug, 1949
 8
9
 632-635
637-659
331 293 Representation Of The Anglo-Indian Community In The House Of The People 24 Aug, 1949 9
 659-662
332 294 Reservation Of Seats For Scheduled Castes And Scheduled Tribes In The Legislative Assemblies Of The States 24 Aug, 1949 9
 663-674
333 295 Representation Of The Anglo-Indian Community In The Legislative Assemblies Of The States 24 Aug, 1949 9
 674
334 295A Reservation Of Seats And Special Representation To Cease After Certain Period 24 Aug, 1949
25 Aug, 1949
 9
9
 674-676
677-698
335 296 Claims Of Scheduled Castes And Scheduled Tribes To Services And Posts 14 Oct, 1949
26 Aug, 1949
 10
9
 229-251
701-703
336 297 Special Provision For Anglo-Indian Community In Certain Services 16 Jun, 1949 8
 937
337 298 Special Provision With Respect To Educational Grants For The Benefit Of Anglo-Indian Community 16 Jun, 1949 8
 937-941
338 299 National Commission For Scheduled Castes 26 Aug, 1949
14 Oct, 1949
 9
10
 703-706
230-265
339 300 Control Of The Union Over The Administration Of Scheduled Areas And The Welfare Of Scheduled Tribes 16 Jun, 1949 8
 942-943
340 301 Appointment Of A Commission To Investigate The Conditions Of Backward Classes 16 Jun, 1949 8
 943-948
341 300A Scheduled Castes 17 Sep, 1949
 9
 1638-1642
342 300B Scheduled Tribes 17 Sep, 1949 9
 1638-1642
343 301A Official Language Of The Union 12 Sep, 1949
13 Sep, 1949
14 Sep, 1949
 9
9
9
 1314-1348
1349-1426
1427-1493
344 301B Commission And Committee Of Parliament On Official Language 12 Sep, 1949
13 Sep, 1949
14 Sep, 1949 		9
9
9
 1314-1348
1349-1426
1427-1493
345 301C Official Language Or Languages Of A State 12 Sep, 1949
13 Sep, 1949
14 Sep, 1949 		9
9
9
 1314-1348
1349-1426
1427-1493
346 301D Official Language For Communication Between One State And Another Or Between A State And The Union 12 Sep, 1949
13 Sep, 1949
14 Sep, 1949 		9
9
9
 1314-1348
1349-1426
1427-1493
347 301E Special Provision Relating To Language Spoken By A Section Of The Population Of A State 12 Sep, 1949
13 Sep, 1949
14 Sep, 1949 		9
9
9
 1314-1348
1349-1426
1427-1493
348 301F Language To Be Used In The Supreme Court And In The High Courts And For Acts, Bills, Etc 12 Sep, 1949
13 Sep, 1949
14 Sep, 1949 		9
9
9
 1314-1348
1349-1426
1427-1493
349 301G Special Procedure For Enactment Of Certain Laws Relating To Language 12 Sep, 1949
13 Sep, 1949
14 Sep, 1949 		9
9
9
 1314-1348
1349-1426
1427-1493
350 301H Language To Be Used In Representations For Redress Of Grievances 12 Sep, 1949
13 Sep, 1949
14 Sep, 1949 		9
9
9
 1314-1348
1349-1426
1427-1493
351 301I Directive For Development Of The Hindi Language 12 Sep, 1949
13 Sep, 1949
14 Sep, 1949 		9
9
9
 1314-1348
1349-1426
1427-1493
352 275 Proclamation Of Emergency 02 Aug, 1949
 9
 103-127
353 276 Effect Of Proclamation Of Emergency 03 Aug, 1949
 9
 129-130
354 277 Application Of Provisions Relating To Distribution Of Revenues While A Proclamation Of Emergency Is In Operation 19 Aug, 1949
20 Aug, 1949
 9
9
 504-511
513-523
355 277A Duty Of The Union To Protect States Against External Aggression And Internal Disturbance 03 Aug, 1949
04 Aug, 1949 		9
9
 130-163
165-178
356 278 Provisions In Case Of Failure Of Constitutional Machinery In States 03 Aug, 1949
04 Aug, 1949
 9
9
 130-163
165-180
357 278A Exercise Of Legislative Powers Under Proclamation Issued Under Article 356 03 Aug, 1949
04 Aug, 1949 		9
9
 130-163
165-180
358 279 Suspension Of Provisions Of Article 19 During Emergencies 04 Aug, 1949 9
 180-186
359 280 Suspension Of The Enforcement Of The Rights Conferred By Part III During Emergencies 04 Aug, 1949
20 Aug, 1949 		9
9
 186-198
523-554
360 280A Provisions As To Financial Emergency 16 Oct, 1949
 10
 342, 361-373
361 302 Protection Of President And Governors And Rajpramukhs 08 Sep, 1949
 9
 1121-1125
362 302A Rights And Previlages Of Rulers Of Indian States (Repealed) 13 Oct, 1949
 10
 176, 205
363 302AA Bar To Interference By Courts In Disputes Arising Out Of Certain Treaties, Agreements, Etc 16 Oct, 1949
 10
 345-347
364 302AAA Special Provisions As To Major Ports And Aerodromes 17 Oct, 1949
 10
 403-406
365 -
 Effect Of Failure To Comply With, Or To Give Effect To, Directions Given By The Union 15 Nov, 1949 11
 506-519
366 303(1) Definitions 16 Sep, 1949
17 Sep, 1949
14 Oct, 1949
 9
9
10
 1584-1589
1634-1644
278-286
367 303(2&3) Definitions 16 Sep, 1949
17 Sep, 1949
14 Oct, 1949 		9
9
10
 1584-1589
1634-1644
278-286
368 304 Power Of Parliament To Amend The Constitution And Procedure Therefor 17 Sep, 1949 9
 1644-1667
369 306 Temporary Power To Parliament To Make Laws With Respect To Certain Matters In The State List As If They Were Matters In The Concurrent List 07 Oct, 1949
 10
 3-7
370 306A Temporary Provisions With Respect To The State Of Jammu And Kashmir 13 Oct, 1949
17 Oct, 1949
 10
10
 183
421-429
371 306B Special Provision With Respect To The States Of Maharashtra And Gujarat 13 Oct, 1949
 10
 176-179, 183-208
372 307 Continuance In Force Of Existing Laws And Their Adaptation 10 Oct, 1949 10
 53-72
373 -
 Power Of President To Make Order In Respect Of Persons Under Preventive Detention In Certain Cases 15 Nov, 1949 11
 520-521
374 308 Provisions As To Judges Of The Federal Court And Proceedings Pending In The Federal Court Or Before His Majesty In Council 10 Oct, 1949 10
 72-77
375 309 Courts, Authorities And Officers To Continue To Function Subject To The Provisions Of The Constitution 07 Oct, 1949
 10
 7
376 310 Provisions As To Judges Of High Courts 10 Oct, 1949 10
 77-79
377 310A Provisions As To Comptroller And Auditor-General Of India 07 Oct, 1949 10
 8-9
378 310B Provisions As To Public Service Commissions 07 Oct, 1949 10
 8-9
379 311 Provisions As To Provincial Parliament And The Speaker And Deputy Speaker Thereof (Repealed) 10 Oct, 1949
11 Oct, 1949 		10
10
 79-84
85-103
380 311A Provisions As To President (Repealed) 07 Oct, 1949 10
 9-11
381 311B Council Of Ministers Of The President (Repealed) 07 Oct, 1949 10
 12-15
382 312 Provisions As To Provincial Legislature For States In Part A Of The First Schedule (Repealed) 07 Oct, 1949 10
 15-23
383 312A Provisions As To Governers Of Provinces (Repealed) 07 Oct, 1949 10
 23-27
384 312B Council Of Ministers For State In Part B Of The First Schedule (Repealed) 07 Oct, 1949 10
 23-27
385 312C Provisions as to provisional legislatures in states In Part B Of The First Schedule (Repealed) 07 Oct, 1949 10
 23-27
386 312D Council of Ministers for state in Part B of the first schedule (Repealed) 07 Oct, 1949 10
 23-27
387 312E Special provision as to determination of population for the purposes of certain eelections (Repealed) 07 Oct, 1949 10
 23-27
388 312F Provisions as to filling of casual vacancies in the provisional parliament and provisional legislature of the state (Repealed) 11 Oct, 1949
 10
 103-114
389 312G Provisions as to bills pending in the dominion legislature and in the legislatures of provinces and indian states (Repealed) 07 Oct, 1949 10
 23-27
390 312H Money received or raised or expenditure incurred between the commencement of the constitution and the 31st day of march , 1950 (Repealed) 07 Oct, 1949 10
 23-27
391 -
 Power of the President to amend the first and fourth schedule in certain contingencies (Repealed) 15 Nov, 1949 11
 523
392 313 Power of the President to remove difficulties 07 Oct, 1949 10
 27-31
393 313A Short Title 17 Oct, 1949
 10
 411-421
394 314 Commencement 17 Oct, 1949 10
 411-421
395 315 Repeals 17 Oct, 1949 10
 411-421
First Schedule
 First Schedule
14 Oct, 1949
15 Oct, 1949
 10
10
 286-288
312-324
Second Schedule
 Second Schedule
11 Oct, 1949
12 Oct, 1949
 10
10
 116-118
119-153
Third Schedule
 Third Schedule
26 Aug, 1949
16 Oct, 1949
 9
10
 706-717
347-348
Fourth Schedule
 Schedule
(IIIA)
17 Oct, 1949 10
 407-411
Fifth Schedule
 Fifth Schedule
05 Sept, 1949
 9
 967 - 1003
-
 Fifth Schedule
(Part D)
05 Sept, 1949 -
 -
Sixth Schedule
 Sixth Schedule
05 Sept, 1949
06 Sept, 1949
07 Sept, 1949
 9
9
9
 1003-1008
1009-1054
1055-1084
Seventh Schedule
 Seventh Schedule
29 Aug, 1949
30 Aug, 1949
31 Aug, 1949
01 Sept, 1949
02 Sept, 1949
03 Sept, 1949
09 Sept, 1949
13 Oct, 1949
 9
9
9
9
9
9
9
10
 719-736
737-782
783-828
830-875
877-928
929-965
1174-1185
218-219
Eighth Schedule (Schedule VII-A)
 Eighth Schedule
14 Sept, 1949
 9
 1482-1491