The Constitution (Scheduled Tribes) (Union Territories) Order (Amendment) Bill was introduced in the Rajya Sabha on November 27, 2007. The Bill was introduced by the Ministry of Tribal Affairs.  The Bill amends the Constitution (Scheduled Tribes) (Union Territories) Order, 1951.

According to the Schedule to The Constitution (Scheduled Tribes) (Union Territories) Order, 1951, all inhabitants of Lakshadweep are treated as Scheduled Tribe if they are born in the Union Territory and both their parents were also born in the Union Territory.

This Bill removes the condition that the person should be born in the islands. Any person born in the Indian mainland whose parents were inhabitants of the islands and who settles permanently in Lakshadweep is considered to be a member of a Scheduled Tribe of Lakshadweep.