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Union of India - Act

Constitution (Scheduled Castes and Scheduled Tribes) Orders (Amendment) Act, 2024

UNION OF INDIA
India

Constitution (Scheduled Castes and Scheduled Tribes) Orders (Amendment) Act, 2024

Act 6 of 2024

  • Published in Gazette of India on 15 February 2024
  • Not commenced
  • [This is the version of this document from 15 February 2024.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Constitution (Scheduled Castes) Order, 1950 and the Constitution (Scheduled Tribes) Order, 1950 to modify the list of Scheduled Castes and Scheduled Tribes in relation to the State of Odisha.Be it enacted by Parliament in the Seventy-fifth Year of the Republic of India as follows:-

1. Short title.

This Act may be called the Constitution (Scheduled Castes and Scheduled Tribes) Orders (Amendment) Act, 2024.

2. Definitions.

In this Act, unless the context otherwise requires,-(a) "Scheduled Castes Order" means the Constitution (Scheduled Castes) Order, 1950 (C.O. 19) ;(b) "Scheduled Tribes Order" means the Constitution (Scheduled Tribes) Order, 1950 (C.O. 22) .

3. Amendment of Scheduled Castes Order.

The Scheduled Castes Order is hereby amended in the manner and to the extent specified in the First Schedule.

4. Amendment of Scheduled Tribes Order.

The Scheduled Tribes Order is hereby amended in the manner and to the extent specified in the Second Schedule.The First Schedule(See section 3)In the Constitution (Scheduled Castes) Order, 1950, (C.O. 19) in the Schedule, in Part XIII.-Odisha, entries 87 and 88 shall be omitted.The Second Schedule(See section 4)In the Constitution (Scheduled Tribes) Order, 1950, (C.O. 22) in the Schedule, in Part XII.-Orissa,-(a) for "Part XII.-Orissa", the following shall be substituted, namely:- "PART XII.-Odisha";(b) for entry 6, the following entry shall be substituted, namely:-"6. Bhuiya, Bhuyan, Pauri Bhuyan, Paudi Bhuyan";(c) in entry 8, after "Tamaria Bhumij", the following shall be inserted, namely:-", Tamodia Bhumij, Tamudia Bhumij, Tamundia Bhumij, Tamulia Bhumij, Tamadia Bhumij, Tamadia, Tamaria, Tamudia";(d) for entry 9, the following entry shall be substituted, namely:-"9. Bhunjia, Chuktia Bhunjia";(e) in entry 13, after "Banda Paroja", the following shall be inserted, namely:-", Banda Paraja, Bonda Paraja, Bondo, Bonda, Banda";(f) for entry 17, the following entry shall be substituted, namely:-"17. Dharua, Dhuruba, Dhurva, Durua, Dhurua, Dhurava";(g) in entry 28, after "Kanwar", the following shall be inserted, namely:-", Kaur, Kunwar, Kaonr, Kuanr, Konwar, Kuanar, Kaanr, Koanr, Kuanwar";(h) for entry 31, the following entry shall be substituted, namely:-"31. Khond, Kond, Kandha, Kandha Kumbhar, Nanguli Kandha, Sitha Kandha, Kondh, Kui, Kui (Kandha), Buda Kondh, Bura Kandha, Desia Kandha, Dungaria Kondh, Kutia Kandha, Kandha Gauda, Muli Kondh, Malua Kondh, Pengo Kandha, Raja Kondh, Raj Khond";(i) in entry 47, after "Mankidi", the following shall be inserted, namely:-", Mankidia";(j) in entry 53, after "Uran", the following shall be inserted, namely:-", Uram, Oram, Uraon, Dhangara, Oraon Mudi";(k) in entry 55, after "Solia Paroja", the following shall be inserted, namely:-", Bareng Jhodia Paroja, Penga Paroja, Pengu Paroja, Porja, Selia Paroja";(l) in entry 57, after "Rajuar", the following shall be inserted, namely:-", Rajual, Rajuad";(m) in entry 59, after "VesuSaora", the following shall be inserted, namely:-", Saara";(n) after entry 62, the following entries shall be inserted, namely:-"63. Muka Dora, Mooka Dora, Nuka Dora, Nooka Dora (in undivided Koraput district which includes Koraput, Nowrangapur, Rayagada and Malkangiri districts)64. Konda Reddy, Konda Reddi".