Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Constitution (Scheduled Tribes) Order (Amendment) Act, 2011 2 of 2012 [08 January 2012] CONTENTS 1. Short Title 2 . Amendment Of Parts X And Xviii Of Constitution (Scheduled Tribes) Order, 1950 Constitution (Scheduled Tribes) Order (Amendment) Act, 2011 2 of 2012 [08 January 2012] An Act further to amend the Constitution (Scheduled Tribes) Order, 1950 to modify the list of Scheduled Tribes in the States of Manipur and Arunachal Pradesh. Be it enacted by Parliament in the Sixty- second Year of the Republic of India as follows:-- 1. Short Title :- This Act may be called the Constitution (Scheduled Tribes) Order (Amendment) Act, 2011. 2. Amendment Of Parts X And Xviii Of Constitution (Scheduled Tribes) Order, 1950 :- In the Schedule to the Constitution (C.O. 22.) (Scheduled Tribes) Order, 1950,-- (a) in Part X.-- Manipur,-- (i) for entry 8, substitute-- "8. Kabui, Inpui, Rongmei"; (ii) for entry 9, substitute-- "9. Kacha Naga, Liangmai, Zeme"; (iii) for entry 10, substitute-- "10. Koirao, Thangal"; (iv) after entry 33, insert-- "34. Mate"; (b) in Part XVIII.-- Arunachal Pradesh,-- for entry 5, substitute-- "5. Galo".