Article 3 of the Constitution provides for the formation of new States
and  alteration  of  areas, boundaries, or names of  existing   States.
Before  the  Constitution (Seventh Amendment) Act, 1956, was  enacted,
the expression "States" occurring in that article meant Part A States,
Part B States and also Part C States.  By the Seventh Amendment of the
Constitution  in  1956,  the  concept   of  "Union   territories"   was
introduced  in  our  Constitution  but article 3 was  not   amended  to
include  in  terms  "Union territories".  It is considered   proper  to
amend this article to make it clear that "State" in clauses (a) to (e)
of that article (but not in the proviso) includes "Union territories".
It  is also considered proper to make it clear that power under clause
(a) of article 3 includes power to form a new State or Union territory
by  uniting  a part of a State or Union territory to another State  or
Union territory.

The Bill seeks to achieve the above objects.

NEW DELHI;                                              G. L. NANDA.

The 16th May, 1966.

          THE CONSTITUTION (EIGHTEENTH AMENDMENT) ACT, 1966

                                        [27th August, 1966.]

An Act further to amend the Constitution of India.

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

1.   Short title.-This Act may be called the Constitution  (Eighteenth
Amendment) Act, 1966.

2.   Amendment  of  article 3.-In article 3 of the  Constitution,  the
following Explanations shall be inserted at the end, namely:-

`Explanation  I.-In  this  article  in clauses  (a)  to  (e),  "State"
includes  a  Union  territory, but in the proviso,  "State"   does  not
include a Union territory.