Applications for LAMP Fellowship 2025-26 are now open. Apply here. The last date for submitting applications is December 21, 2024

Ministry: 
Social Justice and Empowerment
  • The Constitution (One Hundred and Twenty-Fourth Amendment) Bill, 2019 was introduced in Lok Sabha by the Minister of Social Justice and Empowerment, Mr. Thaawar Chand Gehlot on January 8, 2019. The Bill seeks to provide for the advancement of “economically weaker sections” of citizens. 
     
  • Article 15 of the Constitution prohibits discrimination against any citizen on the grounds of race, religion, caste, sex, or place of birth. However, the government may make special provisions for the advancement of socially and educationally backward classes, or for Scheduled Castes and Scheduled Tribes.  The Bill seeks to amend Article 15 to additionally permit the government to provide for the advancement of “economically weaker sections”.  Further, up to 10% of seats may be reserved for such sections for admission in educational institutions.  Such reservation will not apply to minority educational institutions. 
         
  • Article 16 of the Constitution prohibits discrimination in employment in any government office. However, the government can allow reservation for any “backward class of citizens”, if they are not adequately represented in the services under the state.  The Bill seeks to amend Article 16 to permit the government to reserve up to 10% of all posts for the “economically weaker sections” of citizens.
     
  • The reservation of up to 10% for “economically weaker sections” in educational institutions and public employment will be in addition to the existing reservation.
     
  • The central government will notify the “economically weaker sections” of citizens on the basis of family income and other indicators of economic disadvantage.

 

DISCLAIMER: This document is being furnished to you for your information.  You may choose to reproduce or redistribute this report for non-commercial purposes in part or in full to any other person with due acknowledgement of PRS Legislative Research (“PRS”).  The opinions expressed herein are entirely those of the author(s).  PRS makes every effort to use reliable and comprehensive information, but PRS does not represent that the contents of the report are accurate or complete.  PRS is an independent, not-for-profit group.  This document has been prepared without regard to the objectives or opinions of those who may receive it.