1[THE CONSITUTION (ANDAMAN AND NICOBAR ISLANDS)

SCHEDULED TRIBES ORDER, 1959

(C.O. 58)

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

the Constitution of India, the President is pleased to make the

following Order, namely:--

1. This Order may be called the Constitution (Andaman and Nicobar

Islands) Scheduled Tribes Order, 1959.

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

tribes or tribal communities, specified in the Schedule to this Order,

shall, for the purpose of the Constitution, be deemed to be Scheduled

Tribes in relation to the Union territory of the Andaman and Nicobar

Islands so far as regards members thereof 2[resident in that Union

territory].

3[THE SCHEDULE

1. Andamanese, Chariar, Chari, Kora,Tabo, Bo, Yere, Kede, Bea,

Balawa, Bojigiyab, Juwai, Kol

2. Jarawas

3. Nicobarese

4. Onges

5. Sentinelese

6. Shom Pens.]

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1. Published with the Ministry of Law Notifn. No. G.S.R. 405,

dated the 31st March, 1959, Gazette of India, Extraordinary,

1959, Part II, Section 3(i), page 151.

2. Subs. by Act 108 of 1976, s. 4, Second Sch., Chapter II, for

certain words (w.e.f. 27-7-1977).

3. Subs. by s. 4, Second Sch., Chapter II, ibid., for the Schedule

(w.e.f. 27-7-1977).

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