Act 036 of 1991 : Constitution (Scheduled Tribes) Order (Amendment) Act, 1991

Preamble

Constitution (Scheduled Tribes) Order (Amendment) Act, 19911

[Act 36 of 1991][20th August, 1991]

An Act to provide for the inclusion of certain tribes in the list of Scheduled Tribes specified in relation to the State of Jammu and Kashmir

Be it enacted by Parliament in the Forty-second Year of the Republic of India as follows:-

1 Received the assent of the President on August 20, 1991 and published in the Gaz. of India, Extra., Part II, Section 1.

Section 1. Short title and commencement

1. Short title and commencement.-(1) This Act may be called the Constitution (Scheduled Tribes) Order (Amendment) Act 1991.

(2) The provisions of clause (b) of Section 2 and Section 3 shall come into force at once, and the remaining provisions of this Act, shall be deemed to have come into force on the 19th day of April, 1991.

Section 2. Amendment of the Constitution (Jammu and Kashmir) Scheduled Tribes Order, 1989

2. Amendment of the Constitution (Jammu and Kashmir) Scheduled Tribes Order, 1989.-In the Schedule to the Constitution (Jammu and Kashmir) Scheduled Tribes Order, 1989 (hereinafter referred to as the Jammu and Kashmir Order),-

(a) after item 8, the following items shall be added, namely:-

"9. Gujjar

10. Bakarwal";

(b) after item 10 as so added, the following items shall be added, namely:-

"11. Gaddi

12. Sippi".

Section 3. Repeal and saving in relation to amendment to Constitution Section 22

3. Repeal and saving in relation to amendment to Constitution Order 22.-The Constitution (Scheduled Tribes) Orders (Amendment) Ordinance, 1991 (Ordinance 3 of 1991), in so far as it relates to the amendment to the Constitution (Scheduled Tribes) Order, 1950, except as respects things done or omitted to be done before the commencement of the provisions of this section, is hereby repealed.

Section 4. Repeal and saving in relation to amendment to Constitution Order 142

4. Repeal and saving in relation to amendment to Constitution Order 142.-(1) The Constitution (Scheduled Tribes) Orders (Amendment) Ordinance, 1991, in so far as it relates to the amendment to the Jammu and Kashmir Order, is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the Jammu and Kashmir Order, as amended by the said Ordinance, shall be deemed to have been done or taken under the Jammu and Kashmir Order, as amended by this Act.