(1) This Act may be called the Constitution (Ninety-second Amendment) Act, 2003.



(2) Amendment of Eighth Schedule : In the Eighth Schedule to the Constitution:-



(a) existing entry 3 shall be re-numbered as entry 5, and before entry 5 as so re-numbered, the following entries shall be inserted, namely:-



" 3.Bodo.



4.Dogri. ";



(b) existing entries 4 to 7 shall respectively be re-numbered as entries 6 to 9;



(c) existing entry 8 shall be re-numbered as entry 11 and before entry 11 as so renumbered, the following entry shall be inserted, namely:-



" 10.Maithili. ";



(d) existing entries 9 to 14 shall respectively be re-numbered as entries 12 to 17;



(e) existing entry 15 shall be re-numbered as entry 19 and before entry 19 as so re-numbered, the following entry shall be inserted, namely:-



" 18.Santhali. ";



(f) existing entries 16 to 18 shall respectively be re-numbered as entries 20 to 22.