244. Administration of Scheduled Areas and Tribal Areas
(1)The provisions of the Fifth Schedule shall apply to the administration and control of the Scheduled Areas and Scheduled Tribes in any State other than the States of Assam Meghalaya, Tripura and Mizoram.(2)The provisions of the Sixth Schedule shall apply to the administration of the tribal areas in the state of Assam, Meghalaya, Tripura and Mizoram.[Editorial comment-The Constitution (Forty-Ninth Amendment) Act, 1984, modifies article 244. The Governor has the authority to change the titles of the autonomous districts. Furthermore, he also has the authority to expand or contract their boundaries. The sixth schedule is concerned with managing the tribal lands in the four northeastern states. Meghalaya, Assam, Tripura, and Mizoram are among these states. Additionally, it has 10 autonomous district councils spread throughout 4 states. With this constitutional amendment, Tripura will be recognized as a tribal state. Additionally, permit the establishment of a Tripura Tribal Areas Autonomous District Council.Also Refer]
