On 23 November 2014, the Central Government, in exercise of the powers conferred by Section 3(1); of the Unlawful Activities (Prevention) Act, 1967 (37 of 1967), declared the National Democratic Front of Bodoland (NDFB) as an unlawful association. The aim of NDFB is “Liberation of Bodoland” consisting largely of Bodo inhabited areas of Assam and to bring the secession of the said areas from India. However, in furtherance of its objectives to create a separate Bodoland, they have been indulged in following activities:

  • Illegal and violent activities intended to disrupt, or which may disrupt, the sovereignty and territorial integrity of India;
  • Aligning itself with other undergrounds outfits of the North Eastern Region;
  • Engaging in unlawful and violent activities thereby undermining the authority of the Government of India and the Government of Assam and spreading terror and panic among the people;
  • Indulging the extortion of money from various sections of the society with a view to financing and executing its plans and activities;
  • Embarking on a systematic drive for recruitment of fresh cadres with a view to continuing its terrorist and insurgency activities;
  • Creating carnage and ethnic violence resulting in killings, destruction of property of non-Bodos;
  • Inhabiting the Bodo dominated areas in Assam with a view to spread panic; and
  • Establishing camps and hideouts across the Country’s border to carry out its secessionist activities.

The Central Government, on the opinion that unless the unlawful activities of the NDFB are kept under control, the organisation may re-group and re-arm itself, make fresh recruitments, indulge in violent, terrorist and secessionist activities, collect funds and endanger the lives of innocent citizens and security forces personnel, declared the NDFB as an “unlawful association” and directed this notification to be effective with immediate effect.

 

-Ministry of Home Affairs

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