Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Constitution (Scheduled Tribes) Order (Amendment) Act, 2003 47 of 2003 [19 September 2003] CONTENTS 1. Short Title 2. Amendment Of The Constitution (Scheduled Tribes) Order, 1950 Constitution (Scheduled Tribes) Order (Amendment) Act, 2003 47 of 2003 [19 September 2003] An Act further to amend the Constitution (Scheduled Tribes) Order, 1950 to modify the list of Scheduled Tribes in the State of Assam. BE it enacted by Parliament in the Fifty-fourth Year of the Republic of India as follows:-- 1. Short Title :- This Act may be called the Constitution (Scheduled Tribes) Order (Amendment) Act, 2003. 2. Amendment Of The Constitution (Scheduled Tribes) Order, 1950 :- In the Schedule to the Constitution (Scheduled Tribes) Order, 1950, in Part II.--Assam,-- (i) for the sub-part heading "I. In the autonomous districts", the following shall be substituted, namely:-- "I. In the autonomous districts of Karbi Anglong and North Cachar Hills"; (ii) for the sub-part heading "II. In the State of Assam excluding the autonomous districts", the following shall be substituted, namely:-- "II. In the State of Assam including the Bodoland Territorial Areas District and excluding the autonomous districts of Karbi Anglong and North Cachar Hills.".