THE CONSTITUTION (NINETY-THIRD AMENDMENT) ACT, 2005

NO. 93 OF 2005

[20th January, 2006.]

An Act further to amend the Constitution of India.

BE it enacted by Parliament in the Fifty-sixth Year of the Republic of

India as follows:-

1.

Short title and commencement.

1. Short title and commencement.-

(1) This Act may be called the

Constitution (Ninety-third Amendment) Act, 2005.

(2) It shall come into force on such date as the Central Government

may, by notification in the Official Gazette, appoint.

2.

Amendment of article 15.

2. Amendment of article 15.-In article 15 of the Constitution, after

clause (4), the following clause shall be inserted, namely:-

"(5) Nothing in this article or in sub-clause (g) of clause (1) of

article 19 shall prevent the State from making any special provision,

by law, for the advancement of any socially and educationally backward classes of citizens or for the Scheduled Castes or the Scheduled Tribes in so far as such special provisions relate to their admission to educational institutions including private educational institutions, whether aided or unaided by the State, other than the minority educational institutions referred to in clause (1) of article 30.".

T. K. VISWANATHAN,

Secy. to the Govt. of India.