An Act further to amend the Constitution of India
Be it enacted by Parliament in the Twenty-second Year of the Republic of India as follows:-
1. Short title.-This Act may be called the Constitution (Twenty-fourth Amendment), Act, 1971.
2. Amendment of Article 13.-In Article 13 of the Constitution, after clause (3), the following clause shall be inserted, namely:-
"(4) Nothing in this article shall apply to any amendment of this Constitution made under Article 368.".
3. Amendment of Article 368.-Article 368 of the Constitution shall be renumbered as clause (2) thereof, and-
(a) for the marginal heading to that article, the following marginal heading shall be substituted, namely:-
"Power of Parliament to amend the Constitution and procedure therefor.";
(b) before clause (2) as so renumbered, the following clause shall be inserted, namely:-
"(1) Notwithstanding anything in this Constitution, Parliament may in exercise of its constituent power amend by way of addition, variation or repeal any provision of this Constitution in accordance with the procedure laid down in this article.";
(c) in clause (2) as so renumbered, for the words "it shall be presented to the President for his assent and upon such assent being given to the Bill," the words "it shall be presented to the President who shall give his assent to the Bill and thereupon" shall be substituted;
(d) after clause (2) as so renumbered, the following clause shall be inserted, namely:-
(3) Nothing in Article 13 shall apply to any amendment made under this article."