An Act further to amend the Constitution of India
Be it enacted by Parliament in the Twenty-eighth Year of the Republic of India as follows:-
1. Short title.-This Act may be called the Constitution (Forty-third Amendment) Act, 1977.
2. Omission of Article 31-D.-Article 31-D of the Constitution shall be omitted.
3. Omission of Article 32-A.-(1) Article 32-A of the Constitution shall be omitted.
(2) Any proceedings pending before the Supreme Court under Article 32 of the Constitution immediately before the commencement of this Act may be dealt with by the Supreme Court as if the said Article 32-A had been omitted with effect on and from the 1st day of February, 1977.
4. Omission of Article 131-A.-(1) Article 131-A of the Constitution shall be omitted.
(2) Notwithstanding anything contained in sub-section (1), where immediately before the commencement of this Act any reference made by a High Court under the said Article 131-A is pending before the Supreme Court, the Supreme Court may, having regard to-
(a) the stage at which the reference is so pending; and
(b) the ends of justice,
either deal with the case as if that article had not been omitted or return the case to the High Court for disposal as if that article had been omitted with effect on and from the 1st day of February, 1977.
5. Omission of Article 144-A.-(1) Article 144-A of the Constitution shall be omitted.
(2) Any case pending before the Supreme Court immediately before the commencement of this Act may be dealt with by the Supreme Court as if the said Article 144-A had been omitted with effect on and from the 1st day of February, 1977.
6. Amendment of Article 145.-In Article 145 of the Constitution,-
(a) in clause (1), in sub-clause (cc), for the words, figures and letters "Articles 131-A and 139-A", the words, figures and letter "Article 139-A" shall be substituted;
(b) in clause (2), the words, figures and letter "Article 144-A and of" shall be omitted;
(c) in clause (3), the words, figures and letter "Subject to the provisions of Article 144-A," shall be omitted.
7. Amendment of Article 226.-In Article 226 of the Constitution in clause (1), the words, figures and letters "but subject to the provisions of Article 131-A and Article 226-A" shall be omitted.
8. Omission of Article 226-A.-(1) Article 226-A of the Constitution shall be omitted.
(2) Any proceedings pending before a High Court under Article 226 of the Constitution immediately before the commencement of this Act may be dealt with by the High Court as if the said Article 226-A had been omitted with effect on and from the 1st day of February, 1977.
9. Amendment of Article 228.-In Article 228 of the Constitution, in the opening portion, the words, figures and letter ", subject to the provisions of Article 131-A," shall be omitted.
10. Omission of Article 228-A.-(1) Article 228-A of the Constitution shall be omitted.
(2) Any case pending before a High Court immediately before the commencement of this Act may be dealt with by the High Court as if the said Article 228-A had been omitted with effect on and from the 1st day of February, 1977.
11. Amendment of Article 366.-In Article 366 of the Constitution, clause (4-A) and clause (26-A) shall be omitted.