THE CONSTITUTION (SEVENTY-FIRST AMENDMENT) ACT, 1992

Statement of Objects and Reasons appended to the Constitution
      (Seventy-eighth Amendment) Bill, 1992 which was enacted as
         THE CONSTITUTION (Seventy-first Amendment) Act, 1992

                   STATEMENT OF OBJECTS AND REASONS

There  have  been  demands for inclusion of certain languages  in  the
Eighth  Schedule  to  the  Constitution.  It is  proposed   to  include
Konkani,  Manipuri and Nepali languages in the Eighth Schedule to  the
Constitution. The Bill seeks to give effect to this decision.

2.  The Napali language is also known in some areas as `Gorkha Bhasa'.
In  the  Census  operations, other nomenclatures such  as   `Gorkhali',
`Gorkdhi', `Gurkhiya', `Khaskura' or `Naipali' have also been used.

NEW DELHI;                                           S. B. CHAVAN.

The 20th August, 1992.

                             

THE CONSTITUTION (SEVENTY-FIRST AMENDMENT)
                              ACT, 1992

                                        [31st August, 1992.]

An Act further to amend the Constitution of India.

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

1.    Short   title.-This   Act  may   be   called   the    Constitution
(Seventy-first Amendment) Act, 1992.

2.   Amendment  of  Eighth   Schedule.-In the Eighth  Schedule  to  the
Constitution,-

(a) existing entry 7 shall be re-numbered as entry 8, and before entry
8 as so re-numbered, the entry "7.  Konkani." shall be inserted;

(b)  existing  entry  8 shall be re-numbered as entry 10,  and  before
entry  10  as  so  re-numbered, the entry  "9.    Manipuri."  shall  be
inserted;

(c)  existing entries 9 to 15 shall be re-numbered as entries 12 to 18
respectively,  and  before entry 12 as so re-numbered, the entry "11.
Nepali." shall be inserted.