• The Constitution (Scheduled Tribes) Order (Amendment) Bill, 2011 was introduced in the Lok Sabha on December 7, 2011 by the Minister of Tribal Affairs Shri V. Kishore Chandra Deo. 

• The Constitution (Scheduled Tribes) Order specifies the tribal and tribal communities who are deemed to be Scheduled Tribes. 

• The Bill amends Part X of the Order which specifies the Scheduled Tribes in Manipur.   It also amends Part XVIII of the Order which specifies the Scheduled Tribes in Arunachal Pradesh.

• The Bill amends Part X of the Order by substituting (i) “Kabui Inpui, Rongmei” for “Kabui” (ii) “Kacha Naga, Liangmai, Zeme for “Kacha Naga”; and  (iii) “Koirao, Thangal” for “Koirao”.    It also inserts a new entry for granting Scheduled Tribe status to the “Mate” tribal community”.

• The Bill also amends Part XVIII of the Order by substituting the tribe “Galo” for “Galong”.

Pallavi Bedi
Dec 16, 2011