Constitution (92nd Amendment) Act, 20031
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 Received the assent of the President on January 7, 2004 and published in the Gazette of India, Extra., Part II, Section 1, dated 8th January, 2004, pp. 1-2, No. 8
1. Short title.-This Act may be called the Constitution (Ninety-second Amendment) Act, 2003.
2. Amendment of Eighth Schedule.-In the Eighth Schedule to the Constitution,-
(a) existing Entry 3 shall be re-numbered as Entry 5, and before Entry 5 as so re-numbered, the following entries shall be inserted, namely:-
"3. Bodo.
4. Dogri.";
(b) existing Entries 4 to 7 shall respectively be re-numbered as Entries 6 to 9;
(c) existing Entry 8 shall be re-numbered as Entry 11 and before Entry 11 as so re-numbered, the following entry shall be inserted, namely:-
"10. Maithili.";
(d) existing Entries 9 to 14 shall respectively be re-numbered as Entries 12 to 17;
(e) existing Entry 15 shall be re-numbered as Entry 19 and before Entry 19 as so re-numbered, the following entry shall be inserted, namely:-
"18. Santhali.";
(f) existing Entries 16 to 18 shall respectively be re-numbered as Entries 20 to 22.