The  Constitution  (Fifty-ninth  Amendment) Act, 1988  was  passed  in
March, 1988, making certain changes in regard to making a Proclamation
of Emergency in Punjab and to the duration of President's rule in that
State.

2.  On reconsideration, the Government is of the view that there is no
need for the special powers in regard to the Proclamation of Emergency
in  Punjab as envisaged in the amendment.  It is also considered  that
the amendment to article 356 made by the said Act is no longer needed.
It is, therefore, considered that the amendments made by the aforesaid
Act should be repealed.

3.   As  regards  President's Proclamation issued on  11-5-1987  under
clause  (1) of article 356 of the Constitution, this has been approved
by both the Houses of Parliament in October, 1989.

4. The Bill seeks to achieve the above objects.

NEW DELHI;                                   MUFTI MOHAMMED SAYEED.

The 28th December, 1989.

                             
        THE CONSTITUTION (SIXTY-THIRD AMENDMENT)
                              ACT, 1989

                                        [6th January, 1990.]

An Act further to amend the Constitution of India.

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

1.   Short  title  and commencement.-(1) This Act may  be  called  the
Constitution (Sixty-third Amendment) Act, 1989.

(2) It shall come into force with immediate effect.

2.   Amendment of article 356.-In article 356 of the Constitution,  in
clause (5), the proviso shall be omitted.