In exercise
of the powers conferred by clause (1) of article 392 of the Constitution of
India, the President is pleased to make the following Order, namely : (1)
This Order may be called the
Constitution (Removal of Difficulties) Order No. II (Fourth Amendment) Order. (2)
It shall come into force at once. In Part II of the Schedule to the
Constitution (Removal of Difficulties) Order No. II, in the list of adaptations
relating to article 238, (a)
after the third adaptation (which
directs the insertion of a new clause (7a) in the said article), the following
further adaptation shall be inserted, namely : "After clause (8), insert (8a)
In sub-section (b) of clause (3) of article 190, after the words "as the
case may be" , the words "or, if there is no such officer, to the
Rajpramukh," shall be inserted.'"; and (b)
in the fourth adaptation, in clause (1)
of the new article 212A, for the figures "174" the figures
"175" shall be substituted, and for the words, figures and brackets
"and articles 203 to 212 (both inclusive)", the words, figures and
brackets "articles 203 to 207 (both inclusive) and articles 209 to 212
(both inclusive)" shall be substituted.CONSTITUTION (REMOVAL OF
DIFFICULTIES) ORDER NO. II (FOURTH AMENDMENT) ORDER
PREAMBLE