Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Constitution (Ninetieth Amendment) Act, 2003 [28 September 2003] CONTENTS 1. Short Title 2. Amendment Of Article 332 Constitution (Ninetieth Amendment) Act, 2003 [28 September 2003] An Act further to amend the Constitution of India. BE it enacted by Parliament in the Fifty-fourth Year of the Republic of India as follows:-- 1. Short Title :- This Act may be called the Constitution (Ninetieth Amendment) Act, 2003. 2. Amendment Of Article 332 :- In article 332 of the Constitution, in clause (6), the following proviso shall be inserted, namely:-- "Provided that for elections to the Legislative Assembly of the State of Assam, the representation of the Scheduled Tribes and non- Scheduled Tribes in the constituencies included in the Bodoland Territorial Areas District, so notified, and existing prior to the constitution of the Bodoland Territorial Areas District, shall be maintained.".