1THE CONSTITUTION (SCHEDULED TRIBES)

2[(UNION TERRITORIES)] ORDER, 1951

(C.O. 33)

In exercise of the powers conferred by clause (1) of article 342 of

the Constitution of India, as amended by the Constitution (First

Amendment) Act, 1951, the President is pleased to make the following

Order, namely:--

1. This Order may be called the Constitution (Scheduled Tribes)

2[(Union Territories)] Order, 1951.

2. The tribes or tribal communities, or parts of, or groups within,

tribes or tribal communities, specified in 3[Parts I and II] of the

Schedule to this Order, shall, in relation to the 2[Union terri-

tories] to which those parts respectively relate, be deemed to be

Scheduled Tribes so far as regards members thereof resident in the

localities specified in relation to them respectively in those parts

of that Schedule.

3[3. Any reference in this Order to a Union territory in Part I of

the Schedule shall be construed as a reference to that territory

constituted as a Union territory as from the 1st day of November, 1956

4[and any reference to a Union territory in Part II of the Schedule

shall be construed as a reference to the territory constituted as a

Union territory as from the day appointed under clause (b) of section

2 of the Goa, Daman and Diu Reorganisation Act, 1987].]

2[THE SCHEDULE]

5* * * * *

6* * * * *

7[PART I.--Lakshadweep]

Throughout the Union territory:--

Inhabitants of the Laccadive, Minicoy and Amindivi Islands who, and

both of whose parents, were born in those islands.

4[PART II.--Daman and Diu

Throughout the Union territory:--

1. Dhodia

2. Dubla (Halpati)

3. Naikda (Talavia)

4. Siddi (Nayaka)

5. Varli.]

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1. Published with the Ministry of Law, Notifn. No. S.R.O. 1427B,

dated the 20th September, 1951, Gazette of India, Extraordinary,

1951, Part II, Section 3, page 1198G.

2. Subs. by the Scheduled Castes and Scheduled Tribes List

(Modification) Order, 1956.

3. Subs. by Act 18 of 1987, s. 19 and the Second Sch. (w.e.f.

30-5-1987).

4. Ins. ibid. (w.e.f. 30-5-1987).

5. Entry relating to Himachal Pradesh omitted by Act 53 of 1970,

s. 20 and the Fourth Sch. (w.e.f. 21-1-1971).

6. Parts II and III relating to Manipur and Tripura respectively

omitted by Act 81 of 1971, s. 26(2) and Sch. V (w.e.f. 21-1-1972).

7. Subs. by the Laccadive, Minicoy and Amindivi Islands (Alteration

of Name) Adaptation of Laws Order, 1974, for “PART I – The Laccadive, Minicoy and Amindvi Island” (w.e.f. 1.11.1973)

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