| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Civil Laws | The CONSTITUTION OF INDIA | 1975 |
| Act Number | Enactment Date | Chapter Number |
| 36 | 1975-04-26 | 16 |
| Chapter Title | Ministry | Department |
| Special Provisions Relating To Certain Classes | Ministry of Law And Justice | Department of Personnel and Administrative Reforms |
(1) The President 1[may with respect to any State 2[or Union territory], and where it is a State 3[***], after consultation with the Governor 4[***] thereof,] by public notification 5, specify the tribes or tribal communities or part of or groups within tribes or tribal communities which shall for the purposes of this Constitution be deemed to be Scheduled Tribes in relation to that State 2[or Union territory, as the case may be].
(2) Parliament may by law include in or exclude from the list of Scheduled Tribes specified in a notification issued under clause (1) any tribe or tribal community or part of or group within any tribe or tribal community, but save as aforesaid a notification issued under the said clause shall not be varied by any subsequent notification.
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1. Ins. by the Constitution (Seventh Amendment) Act, 1956, s. 29 and Sch.
2. Subs. by the Constitution (First Amendment) Act, 1951, s. 11, for “may, after consultation with the Governor or Rajpramukh of a State,”.
3. The words and letters “specified in Part A or Part B of the First Schedule” omitted by the Constitution (Seventh Amendment) Act, 1956, s. 29 and Sch.
4. The words “or Rajpramukh” omitted by s. 29 and Sch., ibid.
5. See the Constitution (Scheduled Tribes) Order, 1950 (C.O.22), the Constitution (Scheduled Tribes) (Union Territories) Order, 1951 (C.O.33), the Constitution (Andaman and Nicobar Islands) Scheduled Tribes Order, 1959 (C.O.58), the Constitution (Dadra and Nagar Haveli) Scheduled Tribes Order, 1962 (C.O.65), the Constitution (Scheduled Tribes) (Uttar Pradesh) Order, 1967 (C.O.78), the Constitution (Goa, Daman and Diu) Scheduled Tribes Order, 1968 (C.O.82), the Constitution (Nagaland) Scheduled Tribes Order, 1970 (C.O.88) and the Constitution (Sikkim) Scheduled Tribes Order, 1978 (C.O.111).
