Section 1 in THE CONSTITUTION (NINETY-FOURTH AMENDMENT) ACT, 2006
1. Received the assent of the President on June 12, 2006 and published in the Gazette of India, Extra., Part II, Section 1.
Prefatory Note-Statement of Objects and Reasons.- Proviso to clause (1) of Article 164 of the Constitution provides that there shall be a Minister in charge of tribal welfare who may in addition be in charge of the welfare of the Scheduled Castes and Backward Classes or any other work in the States of Bihar, Madhya Pradesh and Orissa.
