CONSTITUTION
(SCHEDULED TRIBES) ORDER (AMENDMENT) ACT, 2011 [REPEALED] THE CONSTITUTION (SCHEDULED TRIBES) ORDER (AMENDMENT) ACT, 2011 [Act No. 2 of 2012] [8th January, 2012] An Act further to amend the Constitution (Scheduled Tribes) Order,
1950 to modify the list of Scheduled Tribes in the States of Manipur and
Arunachal Pradesh. Be it enacted by Parliament
in the Sixty-second Year of the Republic of India as follows:-- This Act may be called the
Constitution (Scheduled Tribes) Order (Amendment) Act, 2011. In the Schedule to the
Constitution (C.O. 22.) (Scheduled Tribes) Order, 1950,-- (a)
in Part X.? (b)
Manipur,-- (i)
for entry 8, substitute--"8. Kabui, Inpui, Rongmei"; (ii)
for entry 9, substitute--"9. Kacha Naga, Liangmai,
Zeme"; (iii)
for entry 10, substitute--"10. Koirao, Thangal"; (iv)
after entry 33, insert--"34. Mate"; (c)
in Part XVIII.? (d)
Arunachal Pradesh,--for entry 5, substitute--"5. Galo". STATEMENT OF OBJECTS AND REASONS 1.
Clause (25) of article 366 of the Constitution defines
"Scheduled Tribes" which means such tribes or tribal communities or
parts of or groups within such tribes or tribal communities as are deemed under
article 342 to be Scheduled Tribes for the purposes of this Constitution. 2.
Article 342 of the Constitution provides that- (1)
The President may with respect to any State or Union territory,
and where it is a State, after consultation with the Governor thereof, by
public notification, specify the tribes or tribal communities or parts of or
groups within tribes or tribal communities which shall for the purposes of this
Constitution be deemed to be Scheduled Tribes in relation to that State or
Union territory, as the case may be. (2)
Parliament may by law include in or exclude from the list of
Scheduled Tribes specified in a notification issued under clause (1) any tribe
or tribal community or part of or group within any tribe or tribal community,
but save as aforesaid a notification issued under the said clause shall not be
varied by any subsequent notification. 3.
The first list of Scheduled Tribes in Manipur was notified through
the Constitution (Scheduled Tribes) (Part C States) Order, 1951. It had further
been modified through the Scheduled Castes and Scheduled Tribes Lists
(Modification) Order, 1956 and the Scheduled Castes and Scheduled Tribes Orders
(Amendment) Act, 2002. At present, there are 33 communities appearing in the
list of the Schedule Tribes in Manipur. 4.
To fulfil a long standing demand for considering grant of
Scheduled Tribes status to the Inpui, Rongmei, Liangmai, Zeme, Thangal and Mate
communities in the State of Manipur, the entries at 8, 9 and 10 of the
Scheduled Tribes' list in Manipur have to be amended and a new entry 34 is to
be inserted to include these six communities. 5.
Before its creation as a State, Arunachal Pradesh was part of the
State of Assam. "Galong" was listed as the Scheduled Tribes in the
State of Assam by the Constitution (Scheduled Tribes) Order, 1950. After the
creation of Arunachal Pradesh as a State, "Galong" community was
mentioned in the list of the Scheduled Tribes in Arunachal Pradesh at entry 5
by the North Eastern Areas (Reorganisation) Act, 1971. Currently 16 numbers of
communities exist in the list of the Scheduled Tribes in Arunachal Pradesh
including "Galong". 6.
The Government of Arunachal Pradesh has been recommending for long
that the name "Galo" be substituted in place of "Galong" in
the list of the Scheduled Tribes in the State since "Galong" is a
distorted version of the original word "Galo". A change is,
therefore, required in the list of Scheduled Tribes in Arunachal Pradesh in as
much as in place of the existing entry "Galong", the name
"Galo" is to be inserted in order to enable the "Galo"
community to be listed by its correct name. 7.
The Bill seeks to achieve the aforesaid objectives.
Preamble - THE CONSTITUTION (SCHEDULED TRIBES) ORDER (AMENDMENT)
ACT, 2011PREAMBLE