Bill Summary
The Constitution (Scheduled Tribes) Order (Fourth Amendment) Bill, 2022
- The Constitution (Scheduled Tribes) Order (Fourth Amendment) Bill, 2022, was introduced in Lok Sabha on December 9, 2022. The Bill seeks to amend the Constitution (Scheduled Tribes) Order, 1950, with respect to its application to Karnataka. The Order lists the tribal communities deemed to be Scheduled Tribes in states and union territories.
- Scheduled Tribes in Karnataka: The Bill includes Betta-Kuruba as a synonym for the Kadu Kuruba community in the list of Scheduled Tribes in Karnataka.
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