Constitution (Scheduled Tribes) [(Union Territories)] Order, 1951

C Central 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Constitution (Scheduled Tribes) [(Union Territories)] Order, 1951 CONTENTS 1. . 2. . 3. . SCHEDULE 1 :- SCHEDULE 1 PART :- Lakshadweep PART :- Daman and Diu Constitution (Scheduled Tribes) [(Union Territories)] Order, 1951 1 Published with the Ministry of Law Notifn. No. S.R.O. 1427B, dated the 20th September 1951, Gazette of India, Extraordinary, 1961, Part II, Section 3, page 1198G.2 Subs. by the Scheduled Castes and Scheduled Tribes List (Modification) Order, 1966. In exercise of the powers conferred by clause (1) of article 342 of the Constitution of India, as amended by the Constitution (First Amendment) Act, 1951, the President is pleased to make the following Order, namely :- 1. . :- This Order may be called the Constitution (Scheduled Tribes) 3 [Union Territories)] Order, 1951. Subs. by the Scheduled Castes and Scheduled Tribes List (Modification) Order, 1966. 2. . :- The tribes or tribal communities, or parts of, or groups within, tribes or tribal communities, specified in 4[Parts I and II] of the Schedule to this Order, shall, in relation to the 5 [Union territories] to which those parts respectively relate, be deemed to be Scheduled Tribes so far as regards members thereof resident in the localities specified in relation to them respectively in those parts of that Schedule. Subs. by Act 18 of 1987, s. 19 and Second Sch. (w.e.f. 30-5-1987) Subs. by the Scheduled Castes and Scheduled Tribes List (Modification) Order, 1966. 3. . :- Any reference in this Order to a Union territory in Part I of the Schedule shall be construed as a reference to that territory constituted as a Union territory as from the 1st day of November 19567 [and any reference to a Union territory in Part II of the Schedule shall be construed as a reference to the territory constituted as a Union territory as from the day appointed under clause (b) of S.2 of the Goa, Daman and Diu Reorganisation Act, 1987]. Ins. by Act 18 of 1987, s. 19 and Second Sch., (w.e.f. 30-6-1987). SCHEDULE 1 SCHEDULE 1 PART Lakshadweep PART Daman and Diu

Act Metadata
  • Title: Constitution (Scheduled Tribes) [(Union Territories)] Order, 1951
  • Type: C
  • Subtype: Central
  • Act ID: 9629
  • Digitised on: 13 Aug 2025