Bill Summary

The Constitution (Scheduled Tribes) Order (Amendment) Bill, 2022 
 

  • The Constitution (Scheduled Tribes) Order (Amendment) Bill, 2022 was introduced in Lok Sabha on February 7, 2022 by the Minister of Tribal Affairs, Mr. Arjun Munda.  The Bill seeks to amend the Constitution (Scheduled Tribes) Order, 1950, which specifies the tribes and tribal communities deemed to be Scheduled Tribes (STs) in various states and union territories.
  • Inclusion of certain community in the list of STs in Tripura: The Bill seeks to amend Part XV of the Schedule to the 1950 Order, which specifies the STs in Tripura.  It includes the Darlong community as a sub-tribe of the Kuki tribe in the list of STs in Tripura.  


 

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