Constitution (Scheduled Tribes) Order (Amendment) Act, 20031
| [Act 47 of 2003, Repealed by Act 23 of 2016*] | [19th September, 2003] |
An Act further to amend the Constitution (Scheduled Tribes) Order, 1950 to modify the list of Scheduled Tribes in the State of Assam
Be it enacted by Parliament in the Fifty-fourth Year of the Republic of India as follows:-
1 Received the assent of the President on 19-9-2003 and published in the Gazette of India, Extra., Part II, Section 1, dated 19-9-2003, pp. 1-2, No. 52.
* Ed.: Act 47 of 2003 repealed by Act 23 of 2016, S. 2 & Sch. I. See also S. 4 of the Repealing and Amending Act, 2016:
"4. Savings.- The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to;
and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing;
nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed or recognised or derived by, in or from any enactment hereby repealed;
nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force."
1. Short title.-This Act may be called the Constitution (Scheduled Tribes) Order (Amendment) Act, 2003.
2. Amendment of the Constitution (Scheduled Tribes) Order, 1950.-In the Schedule to the Constitution (Scheduled Tribes) Order, 1950, in Part II.-Assam,-
(i) for the sub-part heading "I. In the autonomous district", the following shall be substituted, namely:-
"I. In the autonomous districts of Karbi Anglong and North Cachar Hills;";
(ii) for the sub-part heading "II. In the State of Assam excluding the autonomous districts", the following shall be substituted, namely:-
"II. In the State of Assam including the Bodoland Territorial Areas District and excluding the autonomous districts of Karbi Anglong and North Cachar Hills.".