CONSTITUTION (SCHEDULED TRIBES) ORDER (AMENDMENT) ACT, 2012

MINISTRY OF LAW AND JUSTICE

(Legislative Department)

New Delhi, the 31^st May, 2012/Jyaistha 10, 1934 (Saka)

The following Act of Parliament received the assent of the President on the 31^st May, 2012, and is hereby published for general information:-

CONSTITUTION (SCHEDULED TRIBES) ORDER

(AMENDMENT) ACT, 2012

No. 24 of 2012

[31^st May, 2012]

An Act further to amend the Constitution (Scheduled Tribes) Order, 1950 to modify the list of Scheduled Tribes in the State of Karnataka.

BE it enacted by Parliament in the Sixty-third Year of the Republic of India as follows:-

Short title:-

1. This Act may be called the Constitution (Scheduled Tribes) Order (Amendment) Act, 2012.

Amendment of Part VI of Constitution (Scheduled Tribes) Order, 1950:-

2. In the Scheduled to the Constitution (Scheduled Tribes) Order, 1950, in Part VI- Karnataka, in entry 37, after “Meda”, insert, “Medara”.

V.K. BHASIN,

Secretary to the Government of India.

Central Act