THE CONSTITUTION (SCHEDULED CASTES AND SCHEDULED TRIBES) ORDERS (AMENDMENT) BILL, 2002

 

a

Bill

further to amend the Constitution (Scheduled Castes) Order, 1950 and the Constitution (Scheduled Tribes) Order, 1950 so as to provide for inclusion of  certain Scheduled Castes and Scheduled Tribes oustees of the States of Madhya Pradesh and Maharashtra, who have been displaced due to Sardar Sarovar Project on the Narmada River and are settled or may be settled in the State of Gujarat, in the lists of Scheduled Castes and Scheduled Tribes specified in relation to the State of Gujarat.

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

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

2. Amendment of the Constitution (Scheduled Castes) Order, 1950.-In the Schedule to the Constitution (Scheduled Castes) Order, 1950, in Part IV.—Gujarat, after entry 30, the following entries shall be inserted, namely:—

"31. Balahi, Balai

32. Bhangi, Mehtar

33. Chamar

34. Chikwa, Chikvi

35. Koli, Kori

36. Kotwal (in Bhind, Dhar, Dewas, Guna, Gwalior, Indore, Jhabua, Khargone, Mandsaur, Morena, Rajgarh, Ratlam, Shajapur, Shivpuri, Ujjain and Vidisha districts)".

3. Amendment of the Constitution (Scheduled Tribes) Order, 1950.-In the Schedule to the Constitution (Scheduled Tribes) Order, 1950, in Part IV.—Gujarat, after entry 29, the following entries shall be inserted, namely:—

"30. Bhil, Bhilala, Barela, Patelia

31. Bhil, Tadvi Bhil, Pawra, Vasave

32. Padvi".

 

 

 

 

STATEMENT  OF  OBJECTS  AND REASONS

On account of implementation of the Sardar Sarovar Project over the Narmada River, sizeable number of persons belonging to Scheduled Castes and Scheduled Tribes residing in States of Madhya Pradesh and Maharashtra have been forced to migrate to the State of Gujarat, where they are being rehabilitated. Such persons are not entitled to the benefits of Scheduled Castes and Scheduled Tribes in the State of Gujarat as the lists of Scheduled Castes and Scheduled Tribes are State specific.

2. In the State of Gujarat, those Scheduled Castes and Scheduled Tribes families, which shifted from the States of Madhya Pradesh and Maharashtra, are suffering from similar type of deprivation as faced by Scheduled Castes and Scheduled Tribes of Gujarat. Keeping in view these factors, the list of Scheduled Castes and Scheduled Tribes for Gujarat is proposed to be amended specifically incorporating the Scheduled Castes and Scheduled Tribes of Madhya Pradesh and Maharashtra after their ouster from the Sardar Sarovar Project.

3. The proposed amendments as contained in the Constitution (Scheduled Castes and Scheduled Tribes) Orders (Amendment) Bill, 2002 fall under the following two categories:—

(i) inclusion of Scheduled Castes oustees of Sardar Sarovar Project from the States of Madhya Pradesh and Maharashtra as new castes in the list of the Scheduled Castes in respect  of the State of Gujarat; and

(ii) inclusion of Scheduled Tribes oustees of Sardar Sarovar Project  from the States of Madhya Pradesh and Maharashtra as new tribes in the list of the Scheduled Tribes  in respect of the State of Gujarat.

4. The Bill seeks to achieve the above objectives.

 

 

New Delhi;   SATYANARAYAN  JATIYA.

The 20th February, 2002.

 

 

 

 

FINANCIAL MEMORANDUM

The Constitution (Scheduled Castes and Scheduled Tribes) Orders (Amendment) Bill, 2002 seeks to continue Scheduled Castes and Scheduled Tribes status of persons belonging to Scheduled Caste and Scheduled Tribe communities of Madhya Pradesh and Maharashtra, who have been settled or to be settled in Gujarat following implementation of the Sardar Sarovar Project.

2. Once the Bill is passed, such oustees  belonging to  Scheduled Castes and Scheduled Tribes of Madhya  Pradesh and Maharashtra will continue to get similar benefits in the State of Gujarat. There will be no additional expenditure out of the Consolidated Fund of India on the enactment of the Bill.