Constitution of India, 1949
271.Special provision with respect to the
States of Maharashtra and Gujarat.-
(2) Notwithstanding anything in this
Constitution, the President may by order made with respect to the State of
Maharashtra or Gujarat, provide for any special responsibility of the Governor
for-
(a) the establishment
of separate development boards for Vidarbha, Marathwada, and the rest of
Maharashtra or, as the case may be, Saurashtra, Kutch and the rest of these
boards will be placed each year before the State Legislative Assembly;
(b) the equitable
allocation of funds for developmental expenditure over the said areas, subject to
the requirements of the State as a whole; and
(c) an equitable
arrangement providing adequate facilities for technical education and
vocational training, and adequate opportunities for employment in service under
the control of the State Government, in respect of all the said areas, subject
to the requirements of the State as a whole.