AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

The Sixth Schedule

(See Section 24)

Amendment to the Constitution (Scheduled Tribes) Order, 1950

In the Constitution (Scheduled Tribes) Order, 1950,-

(1) in paragraph 2, for the figures -XXI", the figures -XXII" shall be substituted;

(2) in the Schedule,-

(i) in Part III relating to State of Bihar, the item No. 6 and the entries relating thereto, shall be omitted, and the item Nos. 7 to 30 shall be renumbered as item Nos. 6 to 29;

(ii) after Part XXI, the following Part shall be inserted, namely:-

"Part XXII -Jharkhand

1. Asur

2. Baiga

3. Banjara

4. Bhathudi

5. Bedia

6. Binjhia

7. Birhor

8. Birjia

9. Chero

1[10. Chik Baraik]

11. Gond

12. Gorait

13. Ho

14. Karmali

15. Khanria

16. Kharwar

17. Khond

18. Kisan

19. Kora

20. Korwa

21. Lohra

22. Mahli

1[23. Mal Paharia]

24. Munda

25. Oraon

26. Parhaiya

1[27. Santal]

28. Sauria Paharia

29. Savar

30. Bhumij.".



Bihar Reorganisation Act, 2000 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys