Constitution of India, 1949
371-C.Special provision with respect to the
State of Manipur.-
(1) Notwithstanding anything in this
Constitution, the President may, by order made with respect to the State of
Manipur, provide for the constitution and functions of a committee of the Legislative
Assembly of the State consisting of members of that Assembly elected from the
Hill Areas of that State, for the modifications to be made in the rules of
business of the Government and in the rules of procedure of the Legislative
Assembly of the State and for any special responsibility of the Governor in
order to secure the proper functioning of such committee.
(2) The Governor shall annually, or whenever
so required by the President, make a report to the President regarding the
administration of the Hill Areas in the State of Manipur and the executive
power of the Union shall extend to the giving of directions to the State as to
the administration of the said areas.
Explanation.- In this article, the
expression "Hill Areas" means such areas as the President may, by
order, declare to be Hill Areas.