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THE SCHEDULED CASTES AND SCHEDULED TRIBES ORDERS (AMENDMENT) ACT, 2002
MINISTRY OF LAW AND JUSTICE
(Legislative Department)
New Delhi, the 8th January, 2003/Pausa 8, 1924 (Saka)
The following Act of Parliament received the assent of the President on the 7th January, 2003 and is hereby published for general information:—
THE SCHEDULED CASTES AND SCHEDULED TRIBES ORDERS (AMENDMENT) ACT, 2002
No. 10 OF 2003
[7th January, 2003]
An Act to provide for the inclusion in the lists of Scheduled Tribes, of certain tribes or tribal communities or parts of or groups within tribes or tribal communities, equivalent names or synonyms of such tribes or communities, removal of area restrictions and bifurcation and clubbing of entries; imposition of area restriction in respect of certain castes in the lists of Scheduled Castes, and the exclusion of certain castes acid tribes from the lists of Scheduled Castes and Scheduled Tribes, in relation to the States of Andhra Pradesh, Arunachal Pradesh, Assam, Bihar, Goa, Gujarat, Himachal Pradesh, Jharlchand, Karnataka, Kerala, Madhya Pradesh, Maharashtra, Manipur, Mizoram, Orissa, Sikkim, Tamil Nadu, Tripura, Uttar Pradesh and West Bengal:
BE it enacted by Parliament in the Fifty-third Year of the Republic of India as follows:—
Short title
1. This Act may be called the Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 2002.
Definitions
2. In this Act, unless the context otherwise requires,—
(a) “Scheduled Castes Order” means the Constitution (Scheduled Castes) Order, 1950, made by the President under article 341 of the Constitution;
(b) “Scheduled Tribes Orders” means the Constitution (Scheduled Tribes) Order 1950, the Constitution (Uttar Pradesh) Scheduled Tribes Order, 1967 and the Constitution (Sikkim) Scheduled Tribes Order, 1978, made by the President under article 342 of the Constitution.
Amendment of Scheduled Castes Order
3. The Scheduled Castes Order is hereby amended in the manner and to the extent specified in the First Schedule.
Amendment of Scheduled Tribes Orders
4. The Scheduled Tribes Orders are hereby amended in the manner and to the extent specified in the Second Schedule.
THE FIRST SCHEDULE
(See-section 3)
In the Constitution (Scheduled Castes) Order, 1950,—
(a) in PART VIII.—Kerala, omit entries 29 and 38;
(b) in PART XVIII.—Uttar Pradesh,—
(i) in entry 1, at the end, insert “(excluding Sonbhadra district)”;
(ii) in entry 5, at the end, insert “(excluding Sonbhadra district)”;
(iii) in entry 21, at the end, insert “(excluding Sonbhadra district)”;
(iv) in entry 25, at the end, insert “(excluding Sonbhadra and Varanasi districts)”;.
(v) in entry 36, at the end, insert “(excluding Mehrajganj, Sidharth Nagar, Basti, Gorakhpur, Peoria, Mau, Azamgarh, Jonpur, Balia, Gazipur, Varanasi, Mirzapur and Sonbhadra districts)”;
(vi) for entry 46, substitute “46. Kharwar [(excluding Benbansi) (excluding Deoria, Balia, Gazipur, Varanasi and Sonbhadra districts)]”:
(vii) in entry 57, at the end, insert “(excluding Sonbhadra and Mirzapur districts)”;
(viii) in entry 58, at the end, insert “(excl ring Sonbhadra district)”;
(ix) in entry 60, at the end, insert “(excluding Sonbhadra district)”;
(x) in entry 62, at the end, insert “(excluding Lalitpur district)”.
THE SECOND SCHEDULE
(See section 4)
(1) In the Constitution (Scheduled Tribes) Order, 1950,—
(a) in PART I.-Andhra Pradesh,—
(ii) in entry 1, after “Andh”, insert “, Sadhu Andh”; .
(ii) in entry 4, omit “Chenchwar”;
(iii) in entry 5, at the end, insert “, Bodo Gadaba, Gutob Gadaba, Kallayi Gadaba, Parangi Gadaba, Kathera Gadaba, Kapu Gadaba”;
(iv) in entry 6, at the end, insert “, Koitur”;
(v) in entry 12, for “Mannervarlu”, substitute “Kolawar”;
(vi) in entry 13, at the end, insert “Kubi”;
(vii) in entry 16, at the end, insert “, Kuvinga”;
(viii) in entry 17, omit “Dhulia, Paika, Putiya”;
(ix) in entry 18, for “Gaud”, substitute “Doli Koya, Gutta Koya, Kammara Koya, Musara Koya, Oddi Koya, Pattidi Koya:;
(x) in entry 29, at the end, insert “, Banjara”;
(xi) in entry 31, for “Agency tracts”, substitute “Scheduled Areas of Vishakhapatnam, Srikakulam, Vijayanagaram, East Godavari and West Godavari districts”;
(xii) in entry 32, at the end, insert “, Chella Yenadi, Kappala Yenadi, Manchi Yenadi, Reddi Yenadi”;
(xiii) in entry 33, at the end, insert “, Koracha, Dabba Yerukula, Kunchapuri Yerukula, Uppu Yerukula”;
(xiv) after entry 33, insert—
”34. Nakkala, Kurvikaran
35. Dhulia, Paiko, Putiya (in the districts of Vishakhapatnam and Vijayanagaram).”;
(b) in PART II.—Assam,—
(i) under the item “In the autonomous districts:-”, for entry 11, substitute “11. Karbi”, and after entry 14, insert “15. Lalung”;
(ii) under the item “In the State of Assam excluding the autonomous districts:—”, after entry 9, insert—
“10. Dimasa
11. Hajong
12. Singhpho
13. Kharnpti
14. Garo.”;
(c) In PART III.—Bihar,—
(i) in entry 1, at the end, insert “, Agaria”;
(ii) in entry 16, at the end, insert “, Dhelki aria, Dudh aria, Hill Kharia”;
(iii) in entry 19, at the end, insert “, Nagesia”;
(iv) in entry 20, at the end, insert “, Mudi-kora”;
(v) in entry 24, at the end, insert “, Kumartfhag Paharia”;
(vi) in entry 25, at the end, insert “, Patar”;
(vii) in entry 26, at the end, insert “, Dhangar (Oraon)”;
(viii) after entry 30, insert—
“31. Kawar
32. Kol
33. Tharu.”;
(d) in PART IV.—Gujarat,—
(i) in entry 9, at the end, insert “, Dhodi”;.
(ii) omit entries 15 and 20 ;
(iii) in entry 26, after “Siddi” and before the brackets, insert “, Siddi-Badshan”;
(iv) omit entry 27;
(e) in PART V.—Himachal Pradesh,—
(i) in entry 2, omit “[excluding the territories specified in sub-section (1) of section 5 of the Punjab Reorganisation Act, 1966 (31 of 1966), other than the Lahul and Spiti district]”;
(ii) in entry 3, omit “[excluding the territories specified in sub-section (1) of section 5 of the Punjab Reorganisation Act, 1966 (31 of 1966)]”;
(iii) after entry 8, insert—
“9. Beta, Beda
10. Domba, Gara, Zoba.”;
(f) in PART VI.—Karnataka,—
(i) in entry 37, at the end, insert “ Medari, Gauriga, Burud”;
(ii) in entry 41, at the end, insert “; Haranshikari”;
(iii) after entry 49, insert “50. Siddi (in Uttar Kannada district)”;
(g) in PART VII.—Kerala,—
(i) in entry 2, at the end, insert “, At`anadan”;
(ii) in entry 4, at the end, insert “, Mala Pulayan, Kurumaa Pulayan, Karavazhi Pulayan, Pamba Pulayan”;
(iii) in entry 6, at the end, insert “, Wayanad Kadar”;
(iv) omit entry 7;
(v) for entry 10, substitute “10. Kochuvelan”;
(vi) omit entries 11, 12 and 14 ;
(vii) in entry 16, at the end, insert “, Kurichiyan”;
(viii) in entry 17, at the end, insert “, Mullu Kuruman, Mulla Kuruman, Mala Kuruman” ;
(ix) in entry 18, at the end, insert “, Kurumbar, Kurumban”;
(x) in entry 20, at the end, insert “, Mala Arayan”; .
(xi) in entry 22, at the end, insert “, Malavedan”;
(xii) for entry 25, substitute “25. Malayan, Nattu Malayan, Konga Malayan (excluding the areas comprising the Kasargode, Connanore, Wayanad and Kozhikode districts)”;
(xiii) in entry 27, at the end, insert “(to be spelt in Malayalam script in parenthesis)”;
(xiv) omit entry 28;
(xv) for entries 30, 31 and 32, substitute “30. Palleyan, Palliyan, Palliyar, Paiiyan”;
(xvi) in entry 34, at the end, insert “, Ullatan”;
(xvii) after entry 35, insert—
“36. Mala Vettuvan (in Kasargode and Kanpur districts)
37. Ten Kurumban, Jenu Kurunsban
38. Thachanadan, Thachanadan Moopan
39. Cholanaickan
40. Mavilan
41. Karimpalan
42. Vetta Kuruman
43. Mala Panickar.”;
(h) in PART VIII.—Madhya Pradesh, omit “entries 21, 32 and 39”;
(i) in PART IX.—Maharashtra,—
(i) omit entry 12;
(ii) in entry 18, for “Gond Rajgond” substitute “Gond, Rajgond”;
(iii) omit entry 45”;
(j) in PART X.—Manipur,—
(i) for entry 28, substitute “28. Vaiphei”;
(ii) after entry 29, insert—
“30. Poumai Naga
31. Tarao
32. Kharam
33. Any Kuki tribes.”;
(k) in PART XII.—Orissa,—
(i) in entry 1, at the end, insert”, Bhakta”;
(ii) in entry 4, at the end, insert “, Bathuri”;
(iii) in entry 5, at the end, insert “Bhotra, Bhatra, Bhattara, Bhotora, Bhatara”;
(iv) in entry 8, at the end, insert “, Teti Bhumij, Haladipokhria Bhumij, Haladi Pokharia Bhumija, Desi Bhumij, Desia Bhumij, Tamaria Bhumij”;
(v) in entry 10, at the end, insert “, Binjhwar”; -
(vi) in entry 13, at the end, insert “, Bonda Paroja, Banda Paroja”;
(vii) in entry 17, at the end, insert “, Dhuruba, Dhucva”;
(viii) in entry 18, at the end, insert “, Didai Paroja, Didai”;
(ix) in entry 19, at the end, insert “, Bodo Gadaba, Gutob Gadaba, Kapu Gadaba, Ollara Gadaba, Parenga Gadaba, Sano Gadaba”;
(x) in entry 22, at the end, insert “Rajgond, Maria Gond, Dhur Gond”;
(xi) in entry 28, at the end, insert “Kanwar”;
(xii) in entry 29, at the end, insert “Berga Khania, Dhelki Khania, Dudh Khania, Erenga Khania, Munda Khania, Orson Khania, Khadia, Pahari Khania”;
(xiii) in entry 31, at the end, insert “Kondh, Kui, Buda Kondh, Bura Kandha, Desia Kandha, Dungaria Kondh, Kutia Kandha, Kandha Gauda, Mull Kondh, Malua Kondh, Pengo Kandha, Raja Kondh, Raj Khond”;
(xiv) in entry 32, at the end, insert “, Nagesar, Nagesia”;
(xv) in entry 38, at the end, insert “, Khanna, Khayara”;
(xvi) in entry 41, at the end, insert “, Gumba Koya, Koitur Koya, Kaman Koya, Musara Kaye;
(xvii) in entry 43, at the end, insert “, Nodh, Nodha, Lodh”;
(xviii) in entry 47, at the end, insert “, Mankria, Mankidi”;
(xix) in entry 48, at the end, insert “, Mafia”; .
(xx) in entry 49, at the end, insert “, Kuda, Koda”;
(xxi) in entry 50, at the end, insert “, Nagabanshi Munda, Oriya Munda”;
(xxii) in entry 52, at the end, insert “, Omanatyo, Amanatya”;
(xxiii) in entry 53, at the end, insert “, Dhangar, Uran”;
(xxiv) in entry 55, at the end, insert “, Parja, Bodo Paroja, Barong ihodia Paroja, Chhelia Paroja, ]podia Paroja, Konda Paroja, Paraja, Ponga Pamja, Sodia Paroja, Sane Paroja, Sofia Paroja”;
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