• The Constitution (Scheduled Tribes) Order (Third Amendment) Bill, 2019 was introduced in Rajya Sabha on February 11, 2019 by the Minister of Tribal Affairs, Jual Oram. It was passed by Rajya Sabha on February 13, 2019.
   
• The Constitution (Scheduled Tribes) Order, 1950 specifies the tribal communities which are deemed to be Scheduled Tribes. The Bill amends Part 18 of the Order which specifies the Scheduled Tribes in Arunachal Pradesh.
   
• The Bill inserts 5 entries for granting Scheduled Tribe status to these communities. These are: (i) Galo, (ii) Mishmi-Kaman (Miju Mishmi), Idu (Mishmi), Taraon (Digaru, Mishmi), (iii) Monpa, Memba, Sartang, Sajolang (Miji) (iv) Nocte, Tangsa, Tutsa, Wancho, and (v) Tai Khamti.
   
• The Bill removes reference to six tribes. These are: (i) Abor, (ii) Galong, (iii) Khampti, (iv) Mishmi (Idu, Taroon), (v) any Naga tribes, and and (vi) Momba.  

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