Constitution of India, 1949
249.Power of Parliament to legislate with
respect to a matter in the State List in the national interest.-
(1) Notwithstanding anything in the foregoing
provisions of this Chapter, if the Council of States has declared by resolution
supported by not less than two-thirds of the members present and voting that it
is necessary or expedient in national interest that Parliament should make laws
with respect to any matter enumerated in the State List specified in the resolution,
it shall be lawful for Parliament to make laws for the whole or any part of the
territory of India with respect to that matter while the resolution remains in
force.
(2) A resolution passed under clause (1) shall
remain in force for such period not exceeding one year as may be specified
therein:
Provided that, if and so often as a resolution
approving the continuance in force of any such resolution is passed in the
manner provided in clause (1), such resolution shall continue in force for a
further period of one year from the date on which under this clause it would
otherwise have ceased to be in force.
(3) A law made by Parliament which Parliament
would not but for the passing of a resolution under clause (1) have been
competent to make shall, to the extent of the incompetence, cease to have
effect on the expiration of a period of six months after the resolution has
ceased to be in force, except as respects things done or omitted to be done
before the expiration of the said period.