Inclusion of Tribes in ST List- (Press Information Bureau) (23 Jul 2018)

MANU/PIBU/1092/2018

Civil

The Government on 15.06.1999 (further amended on 25.06.2002) has laid down the modalities for deciding the claims for inclusion in, exclusion from and other modifications in Orders specifying Scheduled Castes and Scheduled Tribes lists. As per the modalities, only those proposals which have been recommended and justified by the concerned State Government/ UT Administration and concurred with by the Registrar General of India (RGI) and the National Commission for Scheduled Tribes (NCST) are to be considered and legislation amended.

As per the Constitution (Scheduled Tribes) Order, 1950 (Part XVIII) (in respect to State of Arunachal Pradesh), the list of Scheduled Tribes of Arunachal Pradesh is an open ended list covering all tribes in the State including 16 communities listed therein. Therefore, with regard to the proposal of Government of Arunachal Pradesh regarding inclusion of 'Yobin' community in the list of STs of the State, an advisory has been issued by the Ministry of Tribal Affairs to the State vide letter dated 22.2.2018 to extend benefits / issue caste certificates to 'Yobin' tribe or to any other indigenous tribe.

A proposal has also been received from Government of Arunachal Pradesh for making certain amendments in the list of Scheduled Tribes of the State, including substitution of 'Any Naga Tribes' at Sl.No. 10 of the list of STs by 'Nocte, Tangsa, Tutsa, Wancho' communities. The proposal is under process as per approved modalities.

Tags : TRIBES INCLUSION ST LIST