Constitution of India — all Articles

402 Articles, full text.

• Article 1 — Name and territory of the Union
• Article 2 — Admission or establishment of new States
• Article 3 — Formation of new States and alteration of areas, boundaries or names of existing States
• Article 4 — Laws made under articles 2 and 3 to provide for the amendment of the First and the Fourth Schedules and supplemental, in
• Article 5 — Citizenship at the commencement of the Constitution
• Article 6 — Rights of citizenship of certain persons who have migrated to India from Pakistan
• Article 7 — Rights of citizenship of certain migrants to Pakistan
• Article 8 — Rights of citizenship of certain persons of Indian origin residing outside India
• Article 9 — Persons voluntarily acquiring citizenship of a foreign State not to be citizens
• Article 10 — Continuance of the rights of citizenship
• Article 11 — Parliament to regulate the right of citizenship by law
• Article 12 — Definition
• Article 13 — Laws inconsistent with or in derogation of the fundamental rights
• Article 14 — Equality before law
• Article 15 — Prohibition of discrimination on grounds of religion, race, caste, sex or place of birth
• Article 16 — Equality of opportunity in matters of public employment
• Article 17 — Abolition of Untouchability
• Article 18 — Abolition of titles
• Article 19 — Protection of certain rights regarding freedom of speech, etc
• Article 20 — Protection in respect of conviction for offences
• Article 21 — Protection of life and personal liberty
• Article 22 — Protection against arrest and detention in certain cases
• Article 23 — Prohibition of traffic in human beings and forced labour
• Article 24 — Prohibition of employment of children in factories, etc
• Article 25 — Freedom of conscience and free profession, practice and propagation of religion
• Article 26 — Freedom to manage religious affairs
• Article 27 — Freedom as to payment of taxes for promotion of any particular religion
• Article 28 — Freedom as to attendance at religious instruction or religious worship in certain educational institutions
• Article 29 — Protection of interests of minorities
• Article 30 — Right of minorities to establish and administer educational institutions
• Article 31 — Posts and telegraphs; telephones, wireless, broadcasting and other like forms of communication
• Article 32 — Remedies for enforcement of rights conferred by this Part
• Article 33 — Power of Parliament to modify the rights conferred by this Part in their application to Forces, etc
• Article 34 — Restriction on rights conferred by this Part while martial law is in force in any area
• Article 35 — Legislation to give effect to the provisions of this Part
• Article 36 — Definition
• Article 37 — Application of the principles contained in this Part
• Article 38 — State to secure a social order for the promotion of welfare of the people
• Article 39 — Certain principles of policy to be followed by the State
• Article 40 — Organisation of village panchayats
• Article 41 — Right to work, to education and to public assistance in certain cases
• Article 42 — Provision for just and humane conditions of work and maternity relief
• Article 43 — Living wage, etc., for workers
• Article 44 — Uniform civil code for the citizens
• Article 45 — Provision for early childhood care and education to children below the age of six years
• Article 46 — Promotion of educational and economic interests of Scheduled Castes, Scheduled Tribes and other weaker sections
• Article 47 — Duty of the State to raise the level of nutrition and the standard of living and to improve public health
• Article 48 — Organisation of agriculture and animal husbandry
• Article 49 — Protection of monuments and places and objects of national importance
• Article 50 — Separation of judiciary from executive
• Article 51A — Fundamental duties
• Article 51 — Promotion of international peace and security
• Article 52 — Industries, the control of which by the Union is declared by Parliament by law to be expedient in the public interest
• Article 53 — Executive power of the Union
• Article 54 — Election of President
• Article 55 — Manner of election of President
• Article 56 — Term of office of President
• Article 57 — Eligibility for re-election
• Article 58 — Qualifications for election as President
• Article 59 — Conditions of President's office
• Article 60 — Oath or affirmation by the President
• Article 61 — Procedure for impeachment of the President
• Article 62 — Time of holding election to fill vacancy in the office of President and the term of office of person elected to fill cas
• Article 63 — The institutions known at the commencement of this Constitution as the Benares Hindu University, the Aligarh Muslim Univ
• Article 64 — The Vice-President to be ex officio Chairman of the Council of States
• Article 65 — The Vice-President to act as President or to discharge his functions during casual vacancies in the office, or during th
• Article 66 — Election of Vice-President
• Article 67 — Term of office of Vice-President
• Article 68 — Time of holding election to fill vacancy in the office of Vice-President and the term of office of person elected to fil
• Article 69 — Oath or affirmation by the Vice-President
• Article 70 — Discharge of President's functions in other contingencies
• Article 71 — Matters relating to, or connected with, the election of a President or Vice-President
• Article 72 — Power of President to grant pardons, etc., and to suspend, remit or commute sentences in certain cases
• Article 73 — Extent of executive power of the Union
• Article 74 — Council of Ministers to aid and advise President
• Article 75 — Other provisions as to Ministers
• Article 76 — Attorney-General for India
• Article 77 — Conduct of business of the Government of India
• Article 78 — Duties of Prime Minister as respects the furnishing of information to the President, etc
• Article 79 — Constitution of Parliament
• Article 80 — Composition of the Council of States
• Article 82 — Readjustment after each census
• Article 83 — Duration of Houses of Parliament
• Article 84 — Qualification for membership of Parliament
• Article 86 — Taxes on the capital value of the assets, exclusive of agricultural land, of individuals and companies; taxes on the cap
• Article 88 — Rights of Ministers and Attorney-General as respects Houses
• Article 89 — The Chairman and Deputy Chairman of the Council of States
• Article 90 — Vacation and resignation of, and removal from, the office of Deputy Chairman
• Article 91 — Power of the Deputy Chairman or other person to perform the duties of the office of, or to act as, Chairman
• Article 92 — The Chairman or the Deputy Chairman not to preside while a resolution for his removal from office is under consideration
• Article 93 — The Speaker and Deputy Speaker of the House of the People
• Article 94 — Vacation and resignation of, and removal from, the offices of Speaker and Deputy Speaker
• Article 95 — Power of the Deputy Speaker or other person to perform the duties of the office of, or to act as, Speaker
• Article 96 — The Speaker or the Deputy Speaker not to preside while a resolution for his removal from office is under consideration
• Article 97 — Salaries and allowances of the Chairman and Deputy Chairman and the Speaker and Deputy Speaker
• Article 98 — Secretariat of Parliament
• Article 99 — Oath or affirmation by members
• Article 100 — Voting in Houses, power of Houses to act notwithstanding vacancies and quorum
• Article 101 — Vacation of seats
• Article 102 — Disqualifications for membership
• Article 103 — Decision on questions as to disqualifications of members
• Article 104 — Penalty for sitting and voting before making oath or affirmation under article 99 or when not qualified or when disquali
• Article 105 — Powers, privileges, etc., of the Houses of Parliament and of the members and committees thereof
• Article 106 — Salaries and allowances of members
• Article 107 — Provisions as to introduction and passing of Bills
• Article 108 — Joint sitting of both Houses in certain cases
• Article 109 — Special procedure in respect of Money Bills
• Article 110 — Definition of “Money Bills”
• Article 111 — Assent to Bills
• Article 112 — Annual financial statement
• Article 113 — Procedure in Parliament with respect to estimates
• Article 114 — Appropriation Bills
• Article 115 — Supplementary, additional or excess grants
• Article 116 — Votes on account, votes of credit and exceptional grants
• Article 117 — Special provisions as to financial Bills
• Article 118 — Rules of procedure
• Article 119 — Regulation by law of procedure in Parliament in relation to financial business
• Article 120 — Language to be used in Parliament
• Article 121 — Restriction on discussion in Parliament
• Article 122 — Courts not to inquire into proceedings of Parliament
• Article 123 — Power of President to promulgate Ordinances during recess of Parliament
• Article 124C — Power of Parliament to make law.––Parliament may, by law, regulate the procedure for the appointment of Chief Justice of
• Article 124B — Functions of Commission.––It shall be the duty of the National Judicial Appointments Commission to
• Article 124 — Establishment and constitution of Supreme Court
• Article 125 — Salaries, etc., of Judges
• Article 126 — Appointment of acting Chief Justice
• Article 127 — Appointment of ad hoc Judges
• Article 128 — Attendance of retired Judges at sittings of the Supreme Court
• Article 129 — Supreme Court to be a court of record
• Article 130 — Seat of Supreme Court
• Article 131 — Original jurisdiction of the Supreme Court
• Article 132 — Appellate jurisdiction of Supreme Court in appeals from High Courts in certain cases
• Article 133 — Appellate jurisdiction of Supreme Court in appeals from High Courts in regard to civil matters
• Article 134 — Appellate jurisdiction of Supreme Court in regard to criminal matters
• Article 136 — Jurisdiction and powers of the Federal Court under existing law to be exercisable by the Supreme Court
• Article 137 — Special leave to appeal by the Supreme Court
• Article 138 — Review of judgments or orders by the Supreme Court
• Article 139 — Enlargement of the jurisdiction of the Supreme Court
• Article 140 — Ancillary powers of Supreme Court
• Article 141 — Law declared by Supreme Court to be binding on all courts
• Article 142 — Enforcement of decrees and orders of Supreme Court and orders as to discovery, etc
• Article 143 — Power of President to consult Supreme Court
• Article 144 — Civil and judicial authorities to act in aid of the Supreme Court
• Article 145 — Rules of Court, etc
• Article 146 — Officers and servants and the expenses of the Supreme Court
• Article 147 — Interpretation
• Article 148 — Comptroller and Auditor-General of India
• Article 149 — Duties and powers of the Comptroller and Auditor-General
• Article 150 — Form of accounts of the Union and of the States
• Article 151 — Audit reports
• Article 152 — Definition
• Article 153 — Governors of States
• Article 154 — Executive power of State
• Article 155 — Appointment of Governor
• Article 156 — Term of office of Governor
• Article 157 — Qualifications for appointment as Governor
• Article 158 — Conditions of Governor's office
• Article 159 — Oath or affirmation by the Governor
• Article 160 — Discharge of the functions of the Governor in certain contingencies
• Article 161 — Power of Governor to grant pardons, etc., and to suspend, remit or commute sentences in certain cases
• Article 162 — Extent of executive power of State
• Article 163 — Council of Ministers to aid and advise Governor
• Article 164 — Other provisions as to Ministers
• Article 165 — Advocate-General for the State
• Article 166 — Conduct of Business of the Government of a State
• Article 167 — Duties of Chief Minister as respects the furnishing of information to Governor, etc
• Article 168 — Constitution of Legislatures in States
• Article 169 — Abolition or creation of Legislative Councils in States
• Article 170 — Composition of the Legislative Assemblies
• Article 171 — Composition of the Legislative Councils
• Article 172 — Duration of State Legislatures
• Article 173 — Qualification for membership of the State Legislature
• Article 177 — Rights of Ministers and Advocate-General as respects the Houses
• Article 178 — The Speaker and Deputy Speaker of the Legislative Assembly
• Article 179 — Vacation and resignation of, and removal from, the offices of Speaker and Deputy Speaker
• Article 180 — Power of the Deputy Speaker or other person to perform the duties of the office of, or to act as, Speaker
• Article 181 — The Speaker or the Deputy Speaker not to preside while a resolution for his removal from office is under consideration
• Article 182 — The Chairman and Deputy Chairman of the Legislative Council
• Article 183 — Vacation and resignation of, and removal from, the offices of Chairman and Deputy Chairman
• Article 184 — Power of the Deputy Chairman or other person to perform the duties of the office of, or to act as, Chairman
• Article 185 — The Chairman or the Deputy Chairman not to preside while a resolution for his removal from office is under consideration
• Article 186 — Salaries and allowances of the Speaker and Deputy Speaker and the Chairman and Deputy Chairman
• Article 187 — Secretariat of State Legislature
• Article 188 — Oath or affirmation by members
• Article 189 — Voting in Houses, power of Houses to act notwithstanding vacancies and quorum
• Article 190 — Vacation of seats
• Article 191 — Disqualifications for membership
• Article 193 — Penalty for sitting and voting before making oath or affirmation under article 188 or when not qualified or when disqual
• Article 194 — Powers, privileges, etc., of the Houses of Legislatures and of the members and committees thereof
• Article 195 — Salaries and allowances of members
• Article 196 — Provisions as to introduction and passing of Bills
• Article 197 — Restriction on powers of Legislative Council as to Bills other than Money Bills
• Article 198 — Special procedure in respect of Money Bills
• Article 199 — Definition of “Money Bills”
• Article 200 — Assent to Bills
• Article 201 — Bills reserved for consideration
• Article 202 — Annual financial statement
• Article 203 — Procedure in Legislature with respect to estimates
• Article 204 — Appropriation Bills
• Article 205 — Supplementary, additional or excess grants
• Article 206 — Votes on account, votes of credit and exceptional grants
• Article 207 — Special provisions as to financial Bills
• Article 208 — Rules of procedure
• Article 209 — Regulation by law of procedure in the Legislature of the State in relation to financial business
• Article 210 — Language to be used in the Legislature
• Article 211 — Restriction on discussion in the Legislature
• Article 212 — Courts not to inquire into proceedings of the Legislature
• Article 213 — Power of Governor to promulgate Ordinances during recess of Legislature
• Article 214 — High Courts for States
• Article 215 — High Courts to be courts of record
• Article 216 — Constitution of High Courts
• Article 217 — Appointment and conditions of the office of a Judge of a High Court
• Article 218 — Application of certain provisions relating to Supreme Court to High Courts
• Article 219 — Oath or affirmation by Judges of High Courts
• Article 220 — Restriction on practice after being a permanent Judge
• Article 221 — Salaries, etc., of Judges
• Article 222 — Transfer of a Judge from one High Court to another
• Article 223 — Appointment of acting Chief Justice
• Article 224 — Appointment of additional and acting Judges
• Article 225 — Jurisdiction of existing High Courts
• Article 227 — Power of superintendence over all courts by the High Court
• Article 228 — Transfer of certain cases to High Court
• Article 229 — Officers and servants and the expenses of High Courts
• Article 231 — The Maharashtra Land Revenue Code, 1966 (Maharashtra Act 41 of 1966), sections 36, 36A and 36B
• Article 232 — The Maharashtra Land Revenue Code and the Maharashtra Restoration of Lands to Scheduled Tribes (Second Amendment) Act, 1
• Article 233 — The Maharashtra Abolition of Subsisting Proprietary Rights to Mines and Minerals in certain Lands Act, 1985 (Maharashtra
• Article 234 — Recruitment of persons other than district judges to the judicial service
• Article 235 — Control over subordinate courts
• Article 236 — Interpretation
• Article 237 — Application of the provisions of this Chapter to certain class or classes of magistrates
• Article 239AB — Provision in case of failure of constitutional machinery
• Article 241 — High Courts for Union territories
• Article 243ZA — Elections to the Municipalities
• Article 243H — Powers to impose taxes by, and Funds of, the Panchayats
• Article 243ZH — Definitions
• Article 243ZM — Audit of accounts of co-operative societies
• Article 243ZN — Convening of general body meetings
• Article 243W — Powers, authority and responsibilities of Municipalities, etc
• Article 243ZE — Committee for Metropolitan planning
• Article 243ZI — Incorporation of co-operative societies
• Article 243Y — Finance Commission
• Article 243ZS — Application to Union territories
• Article 243ZG — Bar to interference by courts in electoral matters
• Article 243Z — Audit of accounts of Municipalities
• Article 243ZF — Continuance of existing laws and Municipalities
• Article 243R — Composition of Municipalities
• Article 243ZP — Returns
• Article 243ZR — Application to multi-State co-operative societies
• Article 243A — Gram Sabha
• Article 243E — Duration of Panchayats, etc
• Article 243ZB — Application to Union territories
• Article 243D — Reservation of seats
• Article 243P — Definitions
• Article 243T — Reservation of seats
• Article 243ZJ — Number and term of members of board and its office bearers
• Article 243ZD — Committee for district planning
• Article 243F — Disqualifications for membership
• Article 243N — Continuance of existing laws and Panchayats
• Article 243B — Constitution of Panchayats
• Article 243J — Audit of accounts of Panchayats
• Article 243L — Application to Union territories
• Article 243ZQ — Offences and penalties
• Article 243ZT — Continuance of existing laws
• Article 243Q — Constitution of Municipalities
• Article 243C — Composition of Panchayats
• Article 243ZL — Supersession and suspension of board and interim management
• Article 243ZO — Right of a member to get information
• Article 243V — Disqualifications for membership
• Article 243U — Duration of Municipalities, etc
• Article 243K — Elections to the Panchayats
• Article 243G — Powers, authority and responsibilities of Panchayats
• Article 243ZK — Election of members of board
• Article 243X — Power to impose taxes by, and Funds of, the Municipalities
• Article 243 — Definitions
• Article 243S — Constitution and composition of Wards Committees, etc
• Article 244 — Administration of Scheduled Areas and Tribal Areas
• Article 245 — Extent of laws made by Parliament and by the Legislatures of States
• Article 246 — Subject-matter of laws made by Parliament and by the Legislatures of States
• Article 247 — Power of Parliament to provide for the establishment of certain additional courts
• Article 248 — Residuary powers of legislation
• Article 249 — Power of Parliament to legislate with respect to a matter in the State List in the national interest
• Article 250 — Power of Parliament to legislate with respect to any matter in the State List if a Proclamation of Emergency is in opera
• Article 251 — Inconsistency between laws made by Parliament under articles 249 and 250 and laws made by the Legislatures of States
• Article 252 — Power of Parliament to legislate for two or more States by consent and adoption of such legislation by any other State
• Article 253 — Legislation for giving effect to international agreements
• Article 254 — Inconsistency between laws made by Parliament and laws made by the Legislatures of States
• Article 255 — Requirements as to recommendations and previous sanctions to be regarded as matters of procedure only
• Article 256 — Obligation of States and the Union
• Article 257 — Control of the Union over States in certain cases
• Article 258 — Power of the Union to confer powers, etc., on States in certain cases
• Article 259 — Armed Forces in States in Part B of the First Schedule
• Article 260 — Jurisdiction of the Union in relation to territories outside India
• Article 261 — Public acts, records and judicial proceedings
• Article 262 — Adjudication of disputes relating to waters of inter-State rivers or river valleys
• Article 263 — Provisions with respect to an inter-State Council
• Article 264 — Interpretation
• Article 265 — Taxes not to be imposed save by authority of law
• Article 266 — Consolidated Funds and public accounts of India and of the States
• Article 267 — Contingency Fund
• Article 268 — Duties levied by the Union but collected and appropriated by the States
• Article 269 — Taxes levied and collected by the Union but assigned to the States
• Article 272 — Surcharge on certain duties and taxes for purposes of the Union
• Article 273 — Taxes which are levied and collected by the Union and may be distributed between the Union and the States
• Article 274 — Grants in lieu of export duty on jute and jute products
• Article 275 — Grants from the Union to certain States
• Article 276 — Taxes on professions, trades, callings and employments
• Article 277 — Savings
• Article 279 — Calculation of “net proceeds”, etc
• Article 280 — Finance Commission
• Article 281 — Recommendations of the Finance Commission
• Article 282 — Expenditure defrayable by the Union or a State out of its revenues
• Article 283 — Custody, etc., of Consolidated Funds, Contingency Funds and moneys credited to the public accounts
• Article 284 — Custody of suitors' deposits and other moneys received by public servants and courts
• Article 285 — Exemption of property of the Union from State taxation
• Article 286 — Restrictions as to imposition of tax on the sale or purchase of goods
• Article 287 — Exemption from taxes on electricity
• Article 288 — Exemption from taxation by States in respect of water or electricity in certain cases
• Article 289 — Exemption of property and income of a State from Union taxation
• Article 290 — Adjustment in respect of certain expenses and pensions
• Article 292 — Borrowing by the Government of India
• Article 293 — Borrowing by States
• Article 294 — Succession to property, assets, rights, liabilities and obligations in certain cases
• Article 295 — Succession to property, assets, rights, liabilities and obligations in other cases
• Article 296 — Property accruing by escheat or lapse or as bona vacantia
• Article 297 — Things of value within territorial waters or continental shelf and resources of the exclusive economic zone to vest in t
• Article 298 — Power to carry on trade, etc
• Article 299 — Contracts
• Article 300A — Persons not to be deprived of property save by authority of law
• Article 300 — Suits and proceedings
• Article 301 — Freedom of trade, commerce and intercourse
• Article 302 — Power of Parliament to impose restrictions on trade, commerce and intercourse
• Article 303 — Restrictions on the legislative powers of the Union and of the States with regard to trade and commerce
• Article 304 — Restrictions on trade, commerce and intercourse among States
• Article 308 — Interpretation
• Article 309 — Recruitment and conditions of service of persons serving the Union or a State
• Article 310 — Tenure of office of persons serving the Union or a State
• Article 311 — Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a State
• Article 312 — All-India services
• Article 313 — Transitional provisions
• Article 315 — Public Service Commissions for the Union and for the States
• Article 316 — Appointment and term of office of members
• Article 317 — Removal and suspension of a member of a Public Service Commission
• Article 318 — Power to make regulations as to conditions of service of members and staff of the Commission
• Article 319 — Prohibition as to the holding of offices by members of Commission on ceasing to be such members
• Article 320 — Functions of Public Service Commissions
• Article 321 — Power to extend functions of Public Service Commissions
• Article 322 — Expenses of Public Service Commissions
• Article 323A — Administrative tribunals
• Article 323B — Tribunals for other matters
• Article 324 — Superintendence, direction and control of elections to be vested in an Election Commission
• Article 325 — No person to be ineligible for inclusion in, or to claim to be included in a special, electoral roll on grounds of relig
• Article 326 — Elections to the House of the People and to the Legislative Assemblies of States to be on the basis of adult suffrage
• Article 327 — Power of Parliament to make provision with respect to elections to Legislatures
• Article 328 — Power of Legislature of a State to make provision with respect to elections to such Legislature
• Article 329 — Bar to interference by courts in electoral matters
• Article 330 — Reservation of seats for Scheduled Castes and Scheduled Tribes in the House of the People
• Article 332 — Reservation of seats for Scheduled Castes and Scheduled Tribes in the Legislative Assemblies of the States
• Article 334 — Reservation of seats and special representation to cease after certain period
• Article 335 — Claims of Scheduled Castes and Scheduled Tribes to services and posts
• Article 336 — Special provision for Anglo-Indian community in certain services
• Article 337 — Special provision with respect to educational grants for the benefit of Anglo-Indian community
• Article 338 — National Commission for Scheduled Castes
• Article 339 — Control of the Union over the administration of Scheduled Areas and the welfare of Scheduled Tribes
• Article 340 — Appointment of a Commission to investigate the conditions of backward classes
• Article 341 — Scheduled Castes
• Article 342 — Scheduled Tribes
• Article 343 — Official language of the Union
• Article 344 — Commission and Committee of Parliament on official language
• Article 345 — Official language or languages of a State
• Article 346 — Official language for communication between one State and another or between a State and the Union
• Article 347 — Special provision relating to language spoken by a section of the population of a State
• Article 348 — Language to be used in the Supreme Court and in the High Courts and for Acts, Bills, etc
• Article 349 — Special procedure for enactment of certain laws relating to language
• Article 350 — Language to be used in representations for redress of grievances
• Article 350B — Special Officer for linguistic minorities
• Article 351 — Directive for development of the Hindi language
• Article 352 — Proclamation of Emergency
• Article 353 — Effect of Proclamation of Emergency
• Article 354 — Application of provisions relating to distribution of revenues while a Proclamation of Emergency is in operation
• Article 355 — Duty of the Union to protect States against external aggression and internal disturbance
• Article 356 — Provisions in case of failure of constitutional machinery in States
• Article 357 — Exercise of legislative powers under Proclamation issued under article 356
• Article 358 — Suspension of provisions of article 19 during emergencies
• Article 359 — Suspension of the enforcement of the rights conferred by Part III during emergencies
• Article 360 — Provisions as to financial emergency
• Article 361 — Protection of President and Governors and Rajpramukhs
• Article 363 — Bar to interference by courts in disputes arising out of certain treaties, agreements, etc
• Article 364 — Special provisions as to major ports and aerodromes
• Article 365 — Effect of failure to comply with, or to give effect to, directions given by the Union
• Article 366 — Definitions
• Article 368 — Power of Parliament to amend the Constitution and procedure therefor
• Article 369 — Temporary power to Parliament to make laws with respect to certain matters in the State List as if they were matters in
• Article 371E — Establishment of Central University in Andhra Pradesh
• Article 372 — Continuance in force of existing laws and their adaptation
• Article 373 — Power of President to make order in respect of persons under preventive detention in certain cases
• Article 374 — Provisions as to Judges of the Federal Court and proceedings pending in the Federal Court or before His Majesty in Counc
• Article 375 — Courts, authorities and officers to continue to function subject to the provisions of the Constitution
• Article 376 — Provisions as to Judges of High Courts
• Article 377 — Provisions as to Comptroller and Auditor-General of India
• Article 378 — Provisions as to Public Service Commissions
• Article 392 — Power of the President to remove difficulties
• Article 394 — Commencement