Act 010 of 2003 : Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 2002

Preamble

Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 2002¹

[Act 10 of 2003]

[7th January, 2003]

[Repealed by Act 19 of 2015^*]

An Act to provide for the inclusion in the lists of Scheduled Tribes, of certain tribes or tribal communities or parts of or groups within tribes or tribal communities, equivalent names or synonyms of such tribes or communities, removal of area restrictions and bifurcation and clubbing of entries, imposition of area restriction in respect of certain castes in the lists of Scheduled Castes, and the exclusion of certain castes and tribes from the lists of Scheduled Castes and Scheduled Tribes, in relation to the States of Andhra Pradesh, Arunachal Pradesh, Assam, Bihar, Goa Gujarat, Himachal Pradesh, Jharkhand, Karnataka, Kerala, Madhya Pradesh, Maharashtra, Manipur, Mizoram, Orissa, Sikkim, Tamil Nadu, Tripura, Uttar Pradesh and West Bengal

Be it enacted by Parliament in the Fifty-third Year of the Republic of India as follows:-

1 Received the assent of the President on 7-1-2003 and published in the Gazette of India, Extra., Part II, Section 1, dated 8-1-2003, pp. 1-9, No. 10.

* Ed.: Act 10 of 2003 repealed by Act 19 of 2015, S. 2 & Sch. I. See also S. 4 of the Repealing and Amending Act, 2015:

"4. Savings.- The repeal by this Act of any enactment shall not affect any Act in which such 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the same respectively may have been in any manner affirmed, recognised or derived by, in or from any enactment hereby repealed;

nor shall the repeal by this Act of any enactment provide 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."

SOR Statement of Objects and Reasons

Prefatory Note-Statement of Objects and Reasons.-According to the provisions of Articles 341 and 342 of the Constitution, the lists of the Scheduled Castes and the Scheduled Tribes were notified during the Years 1950 and 1951 in respect of various States and Union territories respectively. These lists were modified from time to time. A number of requests were received from time to time from the State Governments for removing anomalies in the lists by inclusion of certain tribes or tribal communities, equivalent names or synonyms of certain tribes or communities, removal of area restrictions and bifurcation or clubbing of certain entries, etc., imposition of area restrictions in respect of certain castes in the lists of Scheduled Castes, and exclusion of certain castes and tribes from the lists of Scheduled Castes and Scheduled Tribes.

2. The modifications in the lists have been processed. Accordingly, the lists of Scheduled Castes and Scheduled Tribes are proposed to be modified for 20 States in respect of 140 communities after consultation with the State Governments concerned, the Registrar General of India and the National Commission for Scheduled Castes and Scheduled Tribes.

3. The amendments contained in the Scheduled Castes and Scheduled Tribes Orders (Second Amendment) Bill, 2002 broadly fall under the following categories, namely:-

(i) the transfer of communities from the list of Scheduled Castes to that of the list of Scheduled Tribes as they had been wrongly included in the list of Scheduled Castes whereas they belong to Scheduled Tribes category;

(ii) the inclusion of certain tribes or tribal communities or parts thereof or groups within tribes or tribal communities;

(iii) the addition of equivalent names or synonyms in respect of certain tribes in the existing lists;

(iv) the exclusion of certain communities from the existing lists;

(v) the bifurcation and clubbing of entries in the existing lists, based on their ethnic dissimilarity or similarity;

(vi) the removal of area restrictions in respect of certain specific tribes in the existing lists and imposition of area restrictions in respect of certain castes;

(vii) the correction in the spellings of certain tribes in the existing lists; and

(viii) the change of nomenclature of certain tribes in the existing lists.

4. The Bill seeks to achieve the above objectives.

Section 1. Short title

1. Short title.-This Act may be called the Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 2002.

Section 2. Definitions

2. Definitions.-In this Act, unless the context otherwise requires,-

(a) "Scheduled Castes Order" means the Constitution (Scheduled Castes) Order, 1950, made by the President under Article 341 of the Constitution;

(b) "Scheduled Tribes Orders" means the Constitution (Scheduled Tribes) Order, 1950, the Constitution (Uttar Pradesh) Scheduled Tribes Order, 1967 and the Constitution (Sikkim) Scheduled Tribes Order, 1978, made by the President under Article 342 of the Constitution.

Section 3. Amendment of Scheduled Castes Order

3. Amendment of Scheduled Castes Order.-The Scheduled Castes Order is hereby amended in the manner and to the extent specified in the First Schedule.

Section 4. Amendment of Scheduled Tribes Orders

4. Amendment of Scheduled Tribes Orders.-The Scheduled Tribes Orders are hereby amended in the manner and to the extent specified in the Second Schedule.

Schedule 1

First Schedule

(See Section 3)

In the Constitution (Scheduled Castes) Order, 1950,-

(a) in Part VIII.-Kerala, omit Entries 29 and 38;

(b) in Part XVIII.-Uttar Pradesh,-

(i) in Entry 1, at the end, insert " (excluding Sonbhadra district)";

(ii) in Entry 5, at the end, insert " (excluding Sonbhadra district)";

(iii) in Entry 21, at the end, insert " (excluding Sonbhadra district)";

(iv) in Entry 25, at the end, insert " (excluding Sonbhadra and Varanasi districts)";

(v) in Entry 36, at the end, insert " (excluding Mehrajganj, Sidharth Nagar, Basti, Gorakhpur, Deoria, Mau, Azamgarh, Jonpur, Balia, Gazipur, Varanasi, Mirzapur and Sonbhadra districts)";

(vi) for Entry 46, substitute "46. Kharwar [ (excluding Benbansi) (excluding Deoria, Balia, Gazipur, Varanasi and Sonbhadra districts)]";

(vii) in Entry 57, at the end, insert " (excluding Sonbhadra and Mirzapur districts)";

(viii) in Entry 58, at the end, insert " (excluding Sonbhadra district)";

(ix) in Entry 60, at the end, insert " (excluding Sonbhadra district)";

(x) in Entry 62, at the end, insert " (excluding Lalitpur district)".

Schedule 2

Second Schedule

(See Section 4)

(1) In the Constitution (Scheduled Tribes) Order, 1950,-

(a) in Part I.-Andhra Pradesh,-

(i) in Entry 1, after "Andh", insert ", Sadhu Andh";

(ii) in Entry 4, omit "Chenchwar";

(iii) in Entry 5, at the end, insert ", Bodo Gadaba, Gutob Gadaba, Kallayi Gadaba, Parangi Gadaba, Kathera Gadaba, Kapu Gadaba";

(iv) in Entry 6, at the end, insert ", Koitur";

(v) in Entry 12, for "Mannervarlu", substitute "Kolawar";

(vi) in Entry 13, at the end, insert "Kubi";

(vii) in Entry 16, at the end, insert ", Kuvinga";

(viii) in Entry 17, omit "Dhulia, Paiko, Putiya";

(ix) in Entry 18, for "Goud", substitute "Doli Koya, Gutta Koya, Kammara Koya, Musara Koya, Oddi Koya, Pattidi Koya";

(x) in Entry 29, at the end, insert ", Banjara";

(xi) in Entry 31, for "Agency tracts", substitute "Scheduled Areas of Vishakhapatnam, Srikakulam, Vijayanagaram, East Godavari and West Godavari districts";

(xii) in Entry 32, at the end, insert ", Chella Yenadi, Kappala Yenadi, Manchi Yenadi, Reddi Yenadi";

(xiii) in Entry 33, at the end, insert ", Koracha, Dabba Yerukula, Kunchapuri Yerukula, Uppu Yerukula";

(xiv) after Entry 33, insert-

"34. Nakkala, Kurvikaran

35. Dhulia, Paiko, Putiya (in the districts of Vishakhapatnam and Vijayanagaram).";

(b) in Part II.-Assam,-

(i) under the item "In the autonomous districts:-", for Entry 11, substitute "11. Karbi", and after Entry 14, insert "15. Lalung";

(ii) under the item "In the State of Assam excluding the autonomous districts:-", after Entry 9, insert-

"10. Dimasa

11. Hajong

12. Singhpho

13. Khampti

14. Garo.";

(i) in Entry 1, at the end, insert ", Agaria";

(ii) in Entry 16, at the end, insert ", Dhelki Kharia, Dudh Kharia, Hill Kharia";

(iii) in Entry 19, at the end, insert ", Nagesia";

(iv) in Entry 20, at the end, insert ", Mudi-kora";

(v) in Entry 24, at the end, insert ", Kumarbhag Paharia";

(vi) in Entry 25, at the end, insert ", Patar";

(vii) in Entry 26, at the end, insert ", Dhangar (Oraon)";

(viii) after Entry 30, insert-

"31. Kawar

32. Kol

33. Tharu.";

(d) in Part IV.-Gujarat,-

(i) in Entry 9, at the end, insert ", Dhodi";

(ii) omit Entries 15 and 20;

(iii) in Entry 26, after "Siddi" and before the brackets, insert ", Siddi-Badshan";

(iv) omit Entry 27;

(e) in Part V.-Himachal Pradesh,-

(i) in Entry 2, omit "[excluding the territories specified in sub-section (1) of Section 5 of the Punjab Reorganisation Act, 1966 (31 of 1966), other than the Lahul and Spiti district]";

(ii) in Entry 3, omit "[excluding the terrorities specified in sub-section (1) of Section 5 of the Punjab Reorganisation Act, 1966 (31 of 1966)]";

(iii) after Entry 8, insert-

"9. Beta, Beda

10. Domba, Gara, Zoba.";

(f) in Part VI.-Karnataka,-

(i) in Entry 37, at the end, insert "Medari, Gauriga, Burud";

(ii) in Entry 41, at the end, insert ", Haranshikari";

(iii) after Entry 49, insert "50. Siddi (in Uttar Kannada district)";

(g) in Part VII.-Kerala,-

(i) in Entry 2, at the end, insert ", Aranadan";

(ii) in Entry 4, at the end, insert ", Mala Pulayan, Kurumba Pulayan, Karavazhi Pulayan, Pamba Pulayan";

(iii) in Entry 6, at the end, insert ", Wayanad Kadar";

(iv) omit Entry 7;

(v) for Entry 10, substitute "10. Kochuvelan";

(vi) omit Entries 11, 12 and 14;

(vii) in Entry 16, at the end, insert ", Kurichiyan";

(viii) in Entry 17, at the end, insert ", Mullu Kuruman, Mulla Kuruman, Mala Kuruman";

(ix) in Entry 18, at the end, insert ", Kurumbar, Kurumban";

(x) in Entry 20, at the end, insert ", Mala Arayan";

(xi) in Entry 22, at the end, insert ", Malavedan";

(xii) for Entry 25, substitute "25. Malayan, Nattu Malayan, Konga Malayan (excluding the areas comprising the Kasargode, Connanore, Wayanad and Kozhikode districts)";

(xiii) in Entry 27, at the end, insert " (to be spelt in Malayalam script in parenthesis);

(xiv) omit Entry 28;

(xv) for Entries 30, 31 and 32, substitute "30. Palleyan, Palliyan, Palliyar, Paliyan";

(xvi) in Entry 34, at the end, insert ", Ullatan";

(xvii) after Entry 35, insert-

"36. Mala Vettuvan (in Kasargode and Kannur districts)

37. Ten Kurumban, Jenu Kurumban

38. Thachanadan, Thachanadan Moopan

39. Cholanaickan

40. Mavilan

41. Karimpalan

42. Vetta Kuruman

43. Mala Panickar.";

(h) in Part VIII.-Madhya Pradesh, omit "Entries 21, 32 and 39";

(i) in Part IX.-Maharashtra,-

(i) omit Entry 12;

(ii) in Entry 18, for "Gond Rajgond" substitute "Gond, Rajgond";

(iii) omit Entry 45;

(j) in Part X.-Manipur,-

(i) for Entry 28, substitute "28. Vaiphei";

(ii) after Entry 29, insert-

"30. Poumai Naga

31. Tarao

32. Kharam

33. Any Kuki tribes.";

(k) in Part XII.-Orissa,-

(i) in Entry 1, at the end, insert ", Bhakta";

(ii) in Entry 4, at the end, insert ", Bathuri";

(iii) in Entry 5, at the end, insert "Bhotra, Bhatra, Bhattara, Bhotora, Bhatara";

(iv) in Entry 8, at the end, insert ", Teli Bhumij, Haladipokhria Bhumij, Haladi Pokharia Bhumija, Desi Bhumij, Desia Bhumij, Tamaria Bhumij";

(v) in Entry 10, at the end, insert ", Binjhwar";

(vi) in Entry 13, at the end, insert ", Bonda Paroja, Banda Paroja";

(vii) in Entry 17, at the end, insert ", Dhuruba, Dhurva";

(viii) in Entry 18, at the end, insert ", Didai Paroja, Didai";

(ix) in Entry 19, at the end, insert ", Bodo Gadaba, Gutob Gadaba, Kapu Gadaba, Ollara Gadaba, Parenga Gadaba, Sano Gadaba";

(x) in Entry 22, at the end, insert "Rajgond, Maria Gond, Dhur Gond";

(xi) in Entry 28, at the end, insert "Kanwar";

(xii) in Entry 29, at the end, insert "Berga Kharia, Dhelki Kharia, Dudh Kharia, Erenga Kharia, Munda Kharia, Oraon Kharia, Khadia, Pahari Kharia";

(xiii) in Entry 31, at the end, insert "Kondh, Kui, Buda Kondh, Bura Kandha, Desia Kandha, Dungaria Kondh, Kutia Kandha, Kandha Gauda, Muli Kondh, Malua Kondh, Pengo Kandha, Raja Kondh, Raj Khond";

(xiv) in Entry 32, at the end, insert ", Nagesar, Nagesia";

(xv) in Entry 38, at the end, insert ", Khaira, Khayara";

(xvi) in Entry 41, at the end, insert ", Gumba Koya, Koitur Koya, Kamar Koya, Musara Koya";

(xvii) in Entry 43, at the end, insert ", Nodh, Nodha, Lodh";

(xviii) in Entry 47, at the end, insert ", Mankria, Mankidi";

(xix) in Entry 48, at the end, insert ", Matia";

(xx) in Entry 49, at the end, insert ", Kuda, Koda";

(xxi) in Entry 50, at the end, insert ", Nagabanshi Munda, Oriya Munda";

(xxii) in Entry 52, at the end, insert ", Omanatyo, Amanatya";

(xxiii) in Entry 53, at the end, insert ", Dhangar, Uran";

(xxiv) in Entry 55, at the end, insert "Parja, Bodo Paroja, Barong Jhodia Paroja, Chhelia Paroja, Jhodia Paroja, Konda Paroja, Paraja, Ponga Paroja, Sodia Paroja, Sano Paroja, Solia Paroja";

(xxv) in Entry 59, at the end, insert "Arsi Saora, Based Saora, Bhima Saora, Bhimma Saora, Chumura Saora, Jara Savar, Jadu Saora, Jati Saora, Juari Saora, Kampu Saora, Kampa Soura, Kapo Saora, Kindal Saora, Kumbi Kancher Saora, Kalapithia Saora, Kirat Saora, Lanjia Saora, Lamba Lanjia Saora, Luara Saora, Luar Saora, Laria Savar, Malia Saora, Malla Saora, Uriya Saora, Raika Saora, Sudda Saora, Sarda Saora, Tankala Saora, Patro Saora, Vesu Saora";

(xxvi) in Entry 62, at the end, insert ", Tharua Bindhani";

(l) in Part XIV.-Tamil Nadu, in Entry 7, for "taluk," substitute "and Ambasamudram taluks";

(m) in Part XV.-Tripura,-

(i) in Entry 6, at the end, insert ", Bengshel, Dub, Kaipeng, Kalai, Karbong, Lengui, Mussum, Rupini, Sukuchep, Thangchep";

(ii) in Entry 14, at the end, insert ", Murashing";

(n) in Part XVI.-West Bengal, after Entry 38, insert-

"39. Limbu (Subba)

40. Tamang.";

(o) in Part XVII.-Mizoram, after Entry 14, insert "15. Paite";

(p) in Part XVIII.-Arunachal Pradesh,-

(i) in Entry 8, at the end, insert ", Idu, Taroan";

(ii) after Entry 12, insert-

"13. Hrusso

14. Tagin

15. Khamba

16. Adi.";

(q) in Part XIX.-Goa, after Entry 5, insert-

"6. Kunbi

7. Gawda

8. Velip.";

(r) in Part XXII.-Jharkhand,-

(i) in Entry 1, at the end, insert ", Agaria";

(ii) in Entry 15, at the end, insert ", Dhelki Kharia, Dudh Kharia, Hill Kharia";

(iii) in Entry 18, at the end, insert ", Nagesia";

(iv) in Entry 19, at the end, insert ", Mudi-Kora";

(v) in Entry 23, at the end, insert ", Kumarbhag Paharia";

(vi) in Entry 24, at the end, insert ", Patar";

(vii) in Entry 25, at the end, insert ", Dhangar (Oraon)";

(viii) after Entry 30, insert-

"31. Kawar

32. Kol.".

(2) In the Constitution (Scheduled Tribes) (Uttar Pradesh) Order, 1967, after Entry 5, insert-

"6. Gond, Dhuria, Nayak, Ojha, Pathari, Raj Gond (in the districts of Mehrajganj, Siddharth Nagar, Basti, Gorakhpur, Deoria, Mau, Azamgarh, Jonpur, Balia, Gazipur, Varanasi, Mirzapur and Sonbhadra)

7. Kharwar, Khairwar (in the districts of Deoria, Balia, Ghazipur, Varanasi and Sonbhadra)

8. Saharya (in the district of Lalitpur)

9. Parahiya (in the district of Sonbhadra)

10. Baiga (in the district of Sonbhadra)

11. Pankha, Panika (in the districts of Sonbhadra and Mirzapur)

12. Agariya (in the district of Sonbhadra)

13. Patari (in the district of Sonbhadra)

14. Chero (in the districts of Sonbhadra and Varanasi)

15. Bhuiya, Bhuinya (in the district of Sonbhadra).".

(3) In the Constitution (Sikkim) Scheduled Tribes Order, 1978, after Entry 2, insert-

"3. Limboo

4. Tamang.".