Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Constitution (Andaman and Nicobar Islands) Scheduled Tribes Order, 1959 CONTENTS 1. . 2. . SCHEDULE 1 :- SCHEDULE 1. . 2. . 3. . 4. . 5. . 6. . Constitution (Andaman and Nicobar Islands) Scheduled Tribes Order, 1959 1 Published with the Ministry of Law Notifn. No. G.S.R. 405, dated the 31st March, 1959, Gazette of India, Extraordinary, 1959, Part II, Section 3(i). Page 151. In exercise of the powers conferred by clause (1) of article 342 of the Constitution of India, the President is pleased to make the following Order, namely:- 1. . :- Andamanese, Chariar, Chari, Kora, Tabo, Bo, Yere, Kede, Bea, Balawa, Bojigiyab, Juwai, Kol 2 \. The tribes or tribal communities, or parts of, or groups within, tribes or tribal communities, specified in the Schedule to this Order, shall, for the purpose of the Constitution, be deemed to be Scheduled Tribes in relation to the Union territory of the Andaman and Nicobar Islands so far as regards members thereof 2 [resident in that Union territory]. Subs. by Act 108 of 1976, s. 4. Second Sch., Chapter II, for certain words (w.e.f. 27-7-1977). SCHEDULE 1 SCHEDULE 1. . :- Andamanese, Chariar, Chari, Kora, Tabo, Bo, Yere, Kede, Bea, Balawa, Bojigiyab, Juwai, Kol 2. . :- Jarawas 3. . :- Nicobarese 4. . :- Onges 5. . :- Sentinelese 6. . :- Shom Pens.