(9)The Union and every State Government shall consult the Commission on all major policy matters affecting Scheduled Tribes.[Editorial comment-The Constitution (Eighty-ninth Amendment) Act, 2003, created the National Commission for Scheduled Tribes, a constitutional authority that promotes the economic advancement of India's Scheduled Tribes. This act provided for the establishment of a separate body called the National Commission for Scheduled Tribes (NCST) and inserted a new Article 338A under Article 338, giving the NCST constitutional status. The body works for the protection, welfare, and socio-economic development of the tribal communities.Also Refer]
