THE CONSTITUTION (JAMMU AND KASHMIR)

SCHEDULED TRIBES ORDER, 1989

(C.O. 142)

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

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

Government of the State of Jammu and Kashmir, is pleased to make the

following Order, namely:--

1. This Order may be called the Constitution (Jammu and Kashmir)

Scheduled Tribes Order, 1989.

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 Jammu and Kashmir so far as regards

members thereof resident in that State.

THE SCHEDULE

1. Balti

2. Beda

3. Bot, Boto

4. Brokpa, Drokpa, Dard, Shin

5. Changpa

6. Garra

7. Mon

8. Purigpa

1[9. Gujjar

10. Bakarwal]

2[11. Gaddi

12. Sippi]

________________________________________________________

1. Ins. by the Constitution (Scheduled Tribes) Order (Amendment) Act, 1991 (36 of 1991), s. 2 (a) (w.e.f 19-4-1991).

2. Ins. by s. 2(b), ibid. (w.e.f. 20-8-1991).

------------------------------------------------------------------