The Constitution (Scheduled Tribes) Order (Fifth Amendment) Bill, 2022, was introduced in Lok Sabha on December 9, 2022.
The Bill amends the Constitution (Scheduled Tribes) Order, 1950, with respect to its application to Chhattisgarh. The Order lists the tribal communities deemed to be Scheduled Tribes in states and union territories.
Scheduled Tribes in Chhattisgarh: The Bill includes the Dhanuhar, Dhanuwar, Kisan, Saunra, Saonra, and Binjhia communities in the list of Scheduled Tribes in Chhattisgarh.
The Bill includes Bhuinya, Bhuiyan, and Bhuyan communities as synonyms of the Bharia Bhumia community. It also includes three Devanagari versions of the name of the Pando community.
Further, the Bill substitutes names of certain tribal communities in the Constitution Order, with corresponding names in the Hindi version of the Madhya Pradesh Reorganisation Act, 2000. For instance, the names of Oraon, Dhanka, and Dhangad communities will be substituted.
Picture Source :
