• The Constitution (Scheduled Tribes) Order (Second Amendment) Bill, 2012 was introduced in the Lok Sabha on December 14, 2012 by the Minister of Tribal Affairs, Mr. V. Kishore Chandra Deo.  The Bill seeks to amend the Constitution (Scheduled Tribes) Order, 1950 to modify the list of Scheduled Tribes in the states of Kerala and Chhattisgarh.

• Article 342 of the Constitution states that the President may notify the Scheduled Tribes in a state after consultation with the Governor of the state.  The President issued the 1950 Order, in accordance with this Article.

• The Bill is amending the Schedule of the 1950 Order to include certain groups as Scheduled Tribes.  The ‘Marati’ community is being re-included in the list of Scheduled Tribes in Kerala.  Scheduled Tribe status is being granted to the Particularly Vulnerable Tribal Groups namely ‘Abujh Maria’ and ‘Hill Korwa’ in the list of Scheduled Tribes in Chhattisgarh.

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