Bill Summary

The Constitution (Scheduled Castes and Scheduled Tribes Orders (Amendment) Bill, 2024

  • The Constitution (Scheduled Castes and Scheduled Tribes) Orders (Amendment) Bill, 2024 was introduced in Rajya Sabha on February 5, 2024.  The Bill amends the Constitution (Scheduled Castes) Order, 1950 and the Constitution (Scheduled Tribes) Order, 1950 to modify the list of Scheduled Castes and Scheduled Tribes in Odisha.

  • Communities added to the list of Scheduled Tribes:  The Bill adds following communities to the list of Scheduled Tribes in Odisha: (i) Muka Dora, Mooka Dora, Nuka Dora, Nooka Dora (for districts of Koraput, Nowrangapur, Rayagada, and Malkangiri), and (ii) Konda Reddy, Konda Reddi.

  • Certain communities moved from list of Scheduled Castes to Scheduled Tribes:  The Bill removes Tamadia and Tamudia communities from the list of Scheduled Castes in Odisha, and instead adds them to the list of Scheduled Tribes.

  • Synonyms for certain communities:  The Bill also adds synonyms or phonetic variations for certain communities in the list of Scheduled Tribes in Odisha.

 

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