S.O. 4255(E).—Whereas the National Democratic Front of Bodoland (hereinafter referred to as the NDFB) has the professed aim namely the “Liberation of Bodoland” consisting largely of Bodo inhabited areas of Assam and to bring the secession of the said areas from India, in alliance with other armed secessionist organisations of the North East Region;

And Whereas, the Central Government is of the opinion that the NDFB has been:-

(i)  indulging in illegal and violent activities intended to disrupt, or which may disrupt, the sovereignty and territorial integrity of India in furtherance of its objective of achieving a separate Bodoland;

(ii)  aligning itself with other undergrounds outfits of the North Eastern Region in furtherance of its objectives to create a separate Bodoland;

(iii)  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;

(iv)  indulging in extortion of money from various sections of the society with a view to financing and executing its plans for the creation of a separate Bodoland;

(v)  embarking on a systematic drive for recruitment of fresh cadres with a view to continuing its terrorist and

insurgency activities;

(vi)  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 spreading panic and insecurity among the non-Bodos;

(vii)  establishing camps and hideouts across the country’s border to carry out its secessionist activities; and

(viii)  obtaining assistance from anti-India forces in other countries to procure arms and other assistance in its struggle for the creation of a separate Bodoland.

And Whereas, the Central Government is of the further opinion that the violent activities of the NDFB include-

  1. (i)  killing of nineteen civilians in incidents of violence since January, 2015; and
  2. (ii)  involvement in about sixty-two violent incidents since January, 2015 in which fifty-five extremists have been killed, four hundred fifty extremists have been arrested and four hundred forty-four arms have been recovered from them.And Whereas, the Central Government is also of the opinion that for the reasons aforesaid, the activities of the

NDFB are detrimental to the sovereignty and integrity of India and that it is an ‘unlawful association’;

And Whereas, the Central Government is also of 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; and therefore, circumstances do exist which render it necessary to declare the NDFB as an unlawful association with immediate effect;

Now, therefore, in exercise of the powers conferred by sub-section (1) of section 3 of the Unlawful Activities (Prevention) Act, 1967 (37 of 1967), (hereinafter referred to as the said Act) the Central Government hereby declares the National Democratic Front of Bodoland, along with all its groups, factions and front organisations, as an “unlawful association”;

The Central Government, is of the opinion that it is necessary to declare the NDFB to be an unlawful association with immediate effect, and accordingly, in exercise of powers conferred by the proviso to sub-section (3) of section 3 of the said Act, hereby directs that this notification shall, subject to any order that may be made under section 4 of the said Act, have effect from the date of its publication in the Official Gazette.


Ministry of Home Affairs

[Notification dt. 23-11-2019]

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