- 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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