Constitution of India, 1949
254.Application of provisions relating to
distribution of revenues while a Proclamation of Emergency is in operation.-
(l) The President may, while a Proclamation of
Emergency is in operation, by order direct that all +or any of the provisions
of Articles 268 to 279 shall for such period, not extending in any case beyond
the expiration of the financial year in which such Proclamation ceases to
operate, as may be specific in the order, have effect subject to such
exceptions or modifications as he thinks fit.
(2) Every order made under clause (l) shall,
as soon as may be after it is made, be laid before each House of Parliament.