• The Constitution 118th Amendment Bill, 2012 was introduced in the Lok Sabha on September 7, 2012 by the Minister of Home Affairs, Mr. Sushil Kumar Shinde.  The Bill was referred to the Standing Committee on Home Affairs (Chairperson: Mr. M. Venkaiah Naidu), which is scheduled to submit its report by the first week of the Winter Session of the Parliament.    

• A resolution to make special provisions for the Hyderabad-Karnataka Region was passed by the Legislative Assembly and Legislative Council of Karnataka in March 2012.  The resolution aims to establish an institutional mechanism to develop the region and promote inclusive growth.  It aims to reduce inter-region and inter-district disparity in the State of Karnataka.  This Bill was introduced in Parliament to give effect to this resolution.

• The Bill seeks to insert Article 371J in the Constitution to empower the Governor of Karnataka to take steps to develop the Hyderabad-Karnataka Region.  As per the Statements of Objects and Reasons of the Bill, this Region includes the districts of Gulbarga, Bidar, Raichur, Koppal, Yadgir and Bellary.

• The President may allow the Governor to take the following steps for development of the region: (i) setting up a development board for the Region; (ii) ensure equitable allocation of funds for development of the Region; and (iii) provide for reservation in educational and vocational training institutions, and state government positions in the Region for persons from the Region.

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