The Third Schedule
[See Section 20 (1)]
Amendment of The Constitution (Scheduled Tribes) Order, 1950

(1) In paragraph 2 for the figure "XII", the figure "XIII" shall be substituted, and in paragraph 3, for the portion beginning with the words, figures and letter "and any reference in Parts IV and VIIA" and ending with the words, figures and letters "as from the 1st day of May, I960", the following shall be substituted, namely:

"any reference in Parts IV and VIIA of the Schedule to a State or to a district or other territorial division thereof shall be construed as a reference to the State, district or other territorial division constituted as from the 1st day of May, 1960; and any reference in Part XIII to a State or to a district or other territorial division thereof shall be construed as a reference to the State, district or other territorial division constituted as from the day appointed under clause (b) of section 2 of the State of Himachal Pradesh Act, 1970.". (2) In the Schedule, after Part XII, the following Part shall be inserted, namely:

"PART XIII. Himachal Pradesh

1. Throughout the State, except the territories specified in sub-section (1) of section 5 of the Punjab Reorganisation Act, 1966 (31 of 1966):

1. Gaddi

2. Gujjar

3. Jad, Lamba, Khampa and Bhot or Bodh

4. Kanaura or Kinnara

5. Lahaula

6. Pangwala

2. In Lahaul and Spiti district:

1. Gaddi

2. Swangla

3. Bhot or Bodh.".