1[THE CONSTITUTION (SIKKIM)

SCHEDULED TRIBES ORDER, 1978

(C.O. 111)

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 Sikkim, is pleased to make the following

Order, namely:--

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

Tribes Order, 1978.

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, be deemed to be Scheduled

Tribes in relation to the State of Sikkim so far as regards members

thereof resident in that State.

THE SCHEDULE

1. Bhutia (including Chumbipa, Dopthapa, Dukpa, Kagatey, Sherpa,

Tibetan, Tromopa, Yolmo)

2. Lepcha.

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1. Published with the Ministry of Law, Justice and Company Affairs,

Notifn. No G.S.R. 385(E), dated the 22nd June, 1978, Gazette of

India, Extraordinary, 1978, Part II, Section 3(i), page 546.

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