334 Const. (S.T.) Order (Second Amdt.) Bill

16.26 hrs.

THE CONSTITUTION (SCHEDULED TRIBES)ORDER (SECOND AMENDMENT) BILL [Translation]

THE MINISTER OF WELFARE (SHRI SITARAM KESRI): I beg to move for leave to introduce a Bill to provide for inclusion of certain tribes in the list of Scheduled Tribes specified in relation to the State of Karnataka.

[English]

MR. SPEAKER: The question is:

" That leave be granted to introduce a Bill to provide for the inclusion of certain tribes in the list of Scheduled Tribes specified in relation to the State of Karnataka."

The Motion was adopted.

SHRI SITARAM KESRI: I introduce the Bill.

[Translation]

SHRI CHANDRA JEET YADAV: Scheduled Tribes living in some other States should also be included in this, otherwise it may create confusion.

[Engish]

What I am saying is there will be unnecessary confusion. They will think that they are not being included in the list.......

(Interruptions)......

[Translation]

MR. SPEAKER: The problem is that this Bill is just for

introduction. It

335 Statutory Res. re. Disapproval Order(Amdt.) Ordi. 1991 Order (Amdt.) Bill of Const. (S.T.) and Const. (S.T.)

will be very difficult if we don't consider the points to be discussed at the introduction stage.

..... (Interruptions).....

[English]

MR. SPEAKER: It is an ordinance being turned into a statute.

......(Interruptions)......

16.28 hrs.

14.08.91