[Cites 0, Cited by 0]
[Entire Act]
Constitution Article
Section 2 in THE CONSTITUTION (NINETY-FOURTH AMENDMENT) ACT, 2006
2. The new States of Chhattisgarh and Jharkhand came into being with the enactment of the Madhya Pradesh Reorganization Act, 2000 and the Bihar Reorganization Act, 2000, with effect from 1st November, 2000 and 15th November, 2000, respectively. Consequent upon the creation of the States of Chhattisgarh and Jharkhand, a sizable portion of the Scheduled Areas of the erstwhile State of Madhya Pradesh stands transferred to Chhattisgarh and the entire Scheduled Areas of the former Bihar State stand transferred to the newly formed Jharkhand State and the Scheduled Areas were redefined as per the Scheduled Areas (States of Chhattisgarh, Jharkhand and Madhya Pradesh) Order, 2003 (C.O. 192). Further, as per census figures of 2001, the percentage of the Scheduled Tribes population to total population in the four States are as follows:-
| Name of the State | Percentage of the Scheduled Tribes population to total | |
| (i) | Bihar | 0.9 |
| (ii) | Jharkhand | 26.3 |
| (iii) | Chhattisgarh | 31.8 |
| (iv) | Madhya Pradesh | 20.3 |