Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Constitution (Jammu and Kashmir) Scheduled Tribes Order, 1989 CONTENTS 1. . 2. . SCHEDULE 1 :- SCHEDULE 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . Constitution (Jammu and Kashmir) Scheduled Tribes Order, 1989 1 Published In the Gazette of India, Extraordinary, Part II, s. 3(i), N o . 530, dated 7.10.1989, pp. 2-3, (G.S.R. 882(E), dated 7.10.1989). In exercise of the powers conferred by clause (1) of Article 342 of the Constitution of India, the President, after constitution with the Government of the State of Jammu and Kashmir, is pleased to make the following Order, namely:- 1. . :- Balti 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 purposes of the Constitution, be deemed to be Scheduled Tribes in relation to the State of Jammu and Kashmir so far as regards members thereof resident in that State. SCHEDULE 1 SCHEDULE 1. . :- Balti 2. . :- Beda 3. . :- Bot, Boto 4. . :- Brokpa, Drokpa. Dard, Shin 5. . :- Changpa 6. . :- Garra 7. . :- Mon 8. . :- Purigpa 9. . :- Gujjuar 10. . :- Bakarwal 11. . :- Gaddi 12. . :- Sippi