Parliament may by law make provision for conferring upon the Supreme Court such supplemental powers not inconsistent with any of the provisions of this Constitution as may appear to be necessary or desirable for the purpose of enabling the Court more effectively to exercise the jurisdiction conferred upon it by or under this Constitution. ______________________________________________ 1. Ins. by the Constitution (Forty-second Amendment) Act, 1976, s. 24 (w.e.f. 1-2-1977). 2. Subs. by the Constitution (Forty-fourth Amendment) Act, 1978, s. 21, for cl.

(1) (w.e.f. 1-8-1979). 65 THE CONSTITUTION OF INDIA (Part V.—The Union)