Constitution (Scheduled Castes) Order (Amendment) Act, 20161
| [Act 24 of 2016] | [6th May, 2016] |
An Act further to amend the Constitution (Scheduled Castes) Order, 1950
Be it enacted by Parliament in the Sixty-seventh Year of the Republic of India as follows-
1 Received the assent of the President on May 6, 2016 and published in the Gazette of India, Extra., Part II, Section 1, dated 9th May, 2016, pp. 1-2, No. 27
Prefatory Note-Statement of Objects and Reasons.- In accordance with the provisions of clause (1) of Article 341 of the Constitution, six Presidential Orders were issued specifying Scheduled Castes in respect of various States and Union Territories. These orders have been amended from time to time by Acts of Parliament enacted under clause (2) of Article 341 of the Constitution.
2. The State Governments of Chhattisgarh, Haryana, Kerala, Odisha and West Bengal have proposed certain modifications in the list of Scheduled Castes, by way of inclusion of certain communities modification and removal of area restriction in respect of certain Communities and exclusion of certain communities in the case of State of Odisha.
3. The Registrar General of India and the National Commission for Scheduled Castes have conveyed their concurrence to the proposed modifications.
4. In order to give effect to the above changes, it is necessary to amend the Constitution (Scheduled Castes) Order, 1950 in respect of Chhattisgarh, Haryana, Kerala, Odisha and West Bengal.
5. The Bill seeks to achieve the aforesaid objectives.
1. (1) This Act may be called the Constitution (Scheduled Castes) Order (Amendment) Act, 2016.
(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint; and different dates may be appointed for different States and any reference in any provision to the commencement of this Act shall be construed in relation to any State as a reference to the coming into force of that provision in that State.
2. Amendment of Constitution (Scheduled Castes) Order, 1950.-In the Schedule to the Constitution (Scheduled Castes) Order, 1950 (C.O. 19),-
(a) in Part V.-Haryana.-
(i) after Entry 1, insert,-
"1-A. Aheria, Aheri, Hari, Heri, Thori, Turi";
(ii) after Entry 29, insert,-
"29-A. Rai Sikh";
(b) in Part VIII.-Kerala, for Entries 36 and 37, substitute-
"36. Malayan (in the areas comprising the Kannur, Kasaragode, Kozhikode and Wayanad districts)
37. Mannan, Pathiyan, Perumannan, Peruvannan, Vannan, Velan";
(c) in Part XIII.-Odisha, omit Entries 8 and 49;
(d) in Part XIX.-West Bengal, for Entry 60, substitute-
"60. Chain";
(e) in Part XXIII.-Chhattisgarh, for Entry 25, substitute-
"25. Ghasi, Ghasia, Sais, Sahis, Sarathi, Soot-Sarathi, Thanwar".