Constitution of India, 1949
242.Scheduled Tribes.-
(1) The President may with respect to any
State [or Union territory], and where it is a State, after consultation with
the Governor thereof, by public notification, specify the tribes or tribal
communities or parts of or groups within tribes or tribal communities which
shall for the purposes of this Constitution be deemed to be Scheduled Tribes in
relation to that State or Union territory, as the case may be.
(2) Parliament may by law include in or
exclude from the list of Scheduled Tribes specified in a notification issued
under clause (1) any tribe or tribal community or part of or group within any
tribe or tribal community, but save as aforesaid a notification issued under
the said clause shall not be varied by any subsequent notification.