Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Constitution (Sikkim) Scheduled Tribes Order, 1978 CONTENTS 1. . 2. . SCHEDULE 1 :- SCHEDULE 1. . 2. . Constitution (Sikkim) Scheduled Tribes Order, 1978 1 Published with the Ministry of Law, Justice and Company Affairs Notifn. No. G.S.R. 335(E), dated the 22nd June, 1978, Gazette of India, Extraordinary, 1978, Part II, Section 3(i), page 546. 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 Sikkim is pleased to make the following Order, namely :- 1. . :- Bhutia (including Chumbipa, Dopthapa, Dukpa, Kagatey, Sherpa, Tibetan, Tromopa, Yolmo). 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 Sikkim so far as regards members thereof resident in that State. SCHEDULE 1 SCHEDULE 1. . :- Bhutia (including Chumbipa, Dopthapa, Dukpa, Kagatey, Sherpa, Tibetan, Tromopa, Yolmo). 2. . :- Lepeha.