Constitution (Scheduled Tribes) Order (Amendment) Act, 20121
| [Act 24 of 2012, Repealed by Act 23 of 2016*] | [31st May, 2012] |
An Act further to amend the Constitution (Scheduled Tribes) Order, 1950 to modify the list of Scheduled Tribes in the State of Karnataka
Be it enacted by Parliament in the Sixty-third Year of the Republic of India as follows-
1 Received the assent of the President on May 31, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 31st May, 2012, p. 1, No. 26
* Ed.: Act 24 of 2012 repealed by Act 23 of 2016, S. 2 & Sch.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 Savings.- The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to;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the same respectively may have been in any manner affirmed or recognised or derived by, in or from any enactment hereby repealed;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, 2012.
2. Amendment of Part VI of Constitution (Scheduled Tribes) Order, 1950.-In the Schedule to the Constitution (Scheduled Tribes) Order, 1950 (C.O. 22), in Part VI.-
Karnataka, in Entry 37, after "Meda", insert, "Medara".