Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Constitution (Nagaland) Scheduled Tribes Order, 1970 CONTENTS 1. . 2. . SCHEDULE 1 :- SCHEDULE 1. . 2. . 3. . 4. . 5. . Constitution (Nagaland) Scheduled Tribes Order, 1970 1 Published with the Ministry of Law Notifn. No. G.S.R. 1099, dated the 23rd July, 1970, Gazette of India, Extrordinary, 1970, Part II, Section 3(i), Page 641. In exercise of the powers conferred by clause (1) of article 342 of the Constitution of India, the President, after consultation with the Governor of the State of Nagaland is pleased to make the following Order, namely :- 1. . :- Naga 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 Nagaland so far as regards members thereof resident in that State. SCHEDULE 1 SCHEDULE 1. . :- Naga 2. . :- Kuki 3. . :- Kachari 4. . :- Mikir 5. . :- Garo.