1[THE CONSTITUTION (SCHEDULED TRIBES)

(UTTAR PRADESH) ORDER, 1967

(C.O. 78)

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

the Constitution of India, the President, after consultation with the

Governor of the State of Utter Pradesh, is pleased to make the

following Order, namely:--

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

(Utter Pradesh) Order, 1967.

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 purposes of the Constitution of India, be deemed to be

Scheduled Tribes in relation to the State of Uttar Pradesh so far as

regards members thereof resident in that State.

THE SCHEDULE

1. Bhotia

2. Buksa

3. Jannsari

4. Raji

5. Tharu.

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1. Published with the Ministry of Law, Notifn. No. G.S.R. 960, dated

the 24th June, 1967, Gazette of India, Extraordinary, 1967, Part II,

Section 3(i), page 311.

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