Act 015 of 1990 : Constitution (Scheduled Castes) Orders (Amendment) Act, 1990

Preamble

Constitution (Scheduled Castes) Orders (Amendment) Act, 1990¹

[Act 15 of 1990]

[3rd June, 1990]

An Act further to amend to the Constitution (Scheduled Castes) Order, 1950 and the Constitution (Scheduled Castes) (Union Territories) Order, 1951, and to amend the Constitution (Jammu and Kashmir) Scheduled Castes Order, 1956 the Constitution (Dadra and Nagar Haveli) Scheduled Castes Order, 1962, the Constitution (Pondicherry) Scheduled Castes Order, 1964 and the Constitution (Sikkim) Scheduled Castes Order, 1978

Be it enacted by Parliament in the Forty-first year of the Republic of India as follows.-

1 Received the assent of the President on June 3, 1990 and published in the Gaz. of India, Extra., Pt. II, S. 1, dt. 4th June, 1990, pp. 1-3.

Section 1. Short title

1. Short title.-This Act may be called the Constitution (Scheduled Castes) Orders (Amendment) Act, 1990.

Section 2. Amendment of the Constitution (Scheduled Castes) Order, 1950

2. Amendment of the Constitution (Scheduled Castes) Order, 1950.-In paragraph 3 of the Constitution (Scheduled Castes) Order, 1950, for the words "or Sikh", the words,"the Sikh or the Buddhist" shall be substituted.

Section 3. Amendment of the Constitution (Scheduled Castes) (Union Territories) Order, 1951

3. Amendment of the Constitution (Scheduled Castes) (Union Territories) Order, 1951.-In paragraph 3 of the Constitution (Scheduled Castes) (Union Territories) Order, 1951, for the words "or the Sikh", the words, "the Sikh or the Buddhist" shall be substituted.

Section 4. Amendment of the Constitution (Jammu and Kashmir) Scheduled Castes Order, 1956

4. Amendment of the Constitution (Jammu and Kashmir) Scheduled Castes Order, 1956.-In the proviso to paragraph 2 of the Constitution (Jammu and Kashmir) Scheduled Castes Order, 1956, for the words "or the Sikh", the words, "the Sikh or the Buddhist" shall be substituted.

Section 5. Amendment of the Constitution (Dadra and Nagar Haveli) Scheduled Castes Order, 1962

5. Amendment of the Constitution (Dadra and Nagar Haveli) Scheduled Castes Order, 1962.-In the proviso to paragraph 2 of the Constitution (Dadra and Nagar Haveli) Scheduled Castes Order, 1962, for the words "or the Sikh", the words, "the Sikh or the Buddhist" shall be substituted.

Section 6. Amendment of the Constitution (Pondicherry)Scheduled Castes Order, 1964

6. Amendment of the Constitution (Pondicherry)Scheduled Castes Order, 1964.-In the proviso to paragraph 2 of the Constitution (Pondicherry) Scheduled Castes Order, 1964, for the words "or the Sikh", the words, "the Sikh or the Buddhist" shall be substituted.

Section 7. Amendment of the Constitution (Sikkim) Scheduled Castes Order, 1978

7. Amendment of the Constitution (Sikkim) Scheduled Castes Order, 1978.-In the proviso to paragraph 2 of the Constitution (Sikkim) Scheduled Castes Order, 1978, for the words "or the Sikh", the words, "the Sikh or the Buddhist" shall be substituted.