Bill Summary

The Constitution (Scheduled Tribes) Order (Amendment) Bill, 2021

  • The Constitution (Scheduled Tribes) Order (Amendment) Bill, 2021 was introduced in Rajya Sabha by the Minister for Tribal Affairs, Mr. Arjun Munda, on August 2, 2021.  The Bill amends the Constitution (Scheduled Tribes) Order, 1950.  The Constitution empowers the President to specify the Scheduled Tribes (STs) in various states and union territories.   Further, it permits Parliament to modify this list of notified STs.  The Statement of Objects and Reasons of the Bill states that the Bill has been introduced to give effect to modifications proposed by the state of Arunachal Pradesh.
     
  • The Bill removes the Abor tribe from the list of identified STs in Arunachal Pradesh.  

 

Further, it replaces certain STs with other tribes (see Table 1). 

Table  1 : Proposed changes in list of STs in Arunachal Pradesh under the Bill

Original list

Proposed changes under the Bill

Abor

Deleted from the list 

Khampti

Tai Khamti

Mishmi, Idu, and Taroan

Mishmi-Kaman (Miju Mishmi), Idu (Mishmi), and Taraon (Digaru Mishmi)

Momba

Monpa, Memba, Sartang, and Sajolang (Miji)

Any Naga Tribes

Nocte, Tangsa, Tutsa, and Wancho

Sources: The Constitution (Scheduled Tribes) Order (Amendment) Bill, 2021; PRS.
 

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