86540
Lawyers Network
103860
Users
630
Cities Serving
114
Law Schools Network
59824
MINISTRY OF LAW AND JUSTICE
(Legislative Department)
New Delhi, dated the 19th September, 2003/Bhadra 28, 1925 (Saka)
The following Act of Parliament received the assent of the President on the 19th September, 2003, and is hereby published for general information:-
THE CONSTITUTION (SCHEDULED TRIBES) ORDER
(AMENDMENT) ACT, 2003
No. 47 of 2003
[19th September, 2003]
An Act further to amend the Constitution (Scheduled Tribes) Order, 1950 to modify the list of Scheduled Tribes in the State of Assam.
Be it enacted by Parliament in the Fifty-fourth Year of the Republic of India as follows:-
Short title:-
1. This Act may be called the Constitution (Scheduled Tribes) Order (Amendment) Act, 2003.
Amendment of the Constitution (Scheduled Tribes) Order, 1950:-
2. In the Schedule to the Constitution (Scheduled Tribes) Order, 1950, in Part II,- Assam,-
(i) for the sub-part heading “I. In the autonomous districts”, the following shall be substituted, namely:-
“I. In the autonomous districts of Karbi Anglong and North Cachar Hills”;
(ii) for the sub-part heading “II. In the State of Assam excluding the autonomous districts”, the following shall be substituted, namely:-
“II. In the State of Assam including the Bodoland Territorial Areas District and excluding the autonomous districts of Karbi Anglong and North Cachar Hills.”
SUBHASH C. JAIN,
Secretary to the Government of India.
86540
103860
630
114
59824