On 28-9-2023, the Ministry of Law and Justice notified the Constitution (One Hundred and Sixth Amendment) Act, 2023 to further amend the Constitution of India.
Key Points:
- New clauses have been inserted in Article 239-AA that focuses on:
- Reservation of seats for women in Legislative Assembly of Delhi.
- 1/3rd of the seats for Scheduled Castes will be reserved for women.
- 1/3rd of the seats that have to be filled by direct election will be reserved for women (including women belonging to Scheduled Castes).
- Article 330-A has been inserted relating to:
- Reservation of seats for women in Lok Sabha or House of the People.
- 1/3rd of the total number of seats reserved under Article 330 (2) will be reserved for women belonging to Scheduled Castes or the Scheduled Tribes.
- 1/3rd of the seats that have to be filled by direct election will be reserved for women (including the number of seats reserved for women belonging to Scheduled Castes and Scheduled Tribes).
- Article 332-A has been inserted relating to:
- Reservation of seats for women in the Legislative Assembly of every State.
- 1/3rd of the total number of seats reserved under Article 332 (3) will be reserved for women belonging to Scheduled Castes or the Scheduled Tribes.
- 1/3rd of the seats that have to be filled by direct election will be reserved for women (including the number of seats reserved for women belonging to Scheduled Castes and Scheduled Tribes).
- Rotation of seats will be exercised after delimitation exercise.
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The Act will expire after a period of 15 years from the date of commencement.
