Ministry:
Tribal Affairs
- The Constitution (Scheduled Castes and Scheduled Tribes) Orders (Second Amendment) Bill, 2022 was introduced in Lok Sabha on March 28, 2022. The Bill seeks to amend the Constitution (Scheduled Tribes) (Uttar Pradesh) Order, 1967 (ST Order) and the Constitution (Scheduled Castes) Order, 1950 (SC Order) with respect to its application to Uttar Pradesh.
- Gond community to be recognised as a scheduled tribe in four districts: The Bill amends the SC order to exclude Gond community as a Scheduled Caste in four districts of Uttar Pradesh: (i) Chandauli, (ii) Kushinagar, (iii) Sant Kabir Nagar, and (iv) Sant Ravidas Nagar. It amends the ST order to recognise Gond community as a Scheduled Tribe in these four districts.
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