Constitution (Scheduled Castes) Orders (Amendment) Act, 20141
| [Act 34 of 2014] | [17th December, 2014] |
An Act further to amend the Constitution (Scheduled Castes) Order, 1950 and the Constitution (Sikkim) Scheduled Castes Order, 1978
Be it enacted by Parliament in the Sixty-fifth Year of the Republic of India as follows-
1. Received the assent of the President on December 17, 2014 and published in the Gazette of the India, Extra., Part II, Section 1, dated 18th December, 2014, pp. 1-2, No. 40
Prefatory Note - Statement of Object 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 Act of Parliament enacted under clause (2) of Article 341 of the Constitution.
2. The State Governments of Kerala, Madhya Pradesh, Odisha, Tripura and Sikkim have proposed for certain modifications in the list of Scheduled Castes, by way of inclusion of certain communities in the case of first four State and exclusion of an entry in the case of Sikkim. The Registrar General of India and the National Commission for Scheduled Castes have conveyed their concurrence to the proposed modifications.
3. In order to give effect to the above changes, it is necessary to amend the following two Constitution (Scheduled Castes) Orders, namely-
(i) The Constitution (Scheduled Castes) Order, 1950, in respect of Kerala, Madhya Pradesh, Odisha and Tripura; and
(ii) The Constitution (Sikkim) Scheduled Castes Order, 1978.
4. The Bill seeks to achieve the aforesaid objectives.
1. Short title.-This Act may be called the Constitution (Scheduled Castes) Orders (Amendment) Act, 2014.
2. Amendment of Constitution (Scheduled Castes) Order, 1950.-In the Schedule to the Constitution (Scheduled Castes) Order, 1950 (C.O. 19),-
(a) in PART VIII.-Kerala,-
(i) for Entry 46, substitute,-
"46. Palluvan, Pulluvan";
(ii) for Entry 61, substitute,-
"61. Thandan (excluding Ezhuvas and Thiyyas who are known as Thandan, in the erstwhile Cochin and Malabar areas) and (Carpenters who are known as Thachan, in the erstwhile Cochin and Travancore State), Thachar (other than Carpenter)";
(b) in PART IX.-Madhya Pradesh, for Entry 18, substitute,-
"18. Dahait, Dahayat, Dahat, Dahiya";
(c) in PART XIII.-Orissa,-
(i) for "Orissa", substitute "Odisha";
(ii) for Entry 2, substitute,-
"2. Amant, Amat, Dandachhatra Majhi, Amata, Amath";
(iii) for Entry 13, substitute,-
"13. Bedia, Bejia, Bajia";
(iv) for Entry 41, substitute,-
"41. Jaggali, Jaggili, Jagli";
(v) for Entry 69, substitute,-
"69. Pan, Pano, Buna Pana, Desua Pana, Buna Pano";
(d) in PART XVII.-Tripura,-
(i) for Entry 4, substitute,-
"4. Chamar, Muchi, Chamar-Rohidas, Chamar-Ravidas";
(ii) for Entry 7, substitute,-
"7. Dhoba, Dhobi";
(iii) for Entry 12, substitute,-
"12. Jalia Kaibarta, Jhalo-Malo".
3. Amendment of Constitution (Sikkim) Scheduled Castes Order, 1978.-In the Schedule to the Constitution (Sikkim) Scheduled Castes Order, 1978 (C.O. 110), Entry 3 shall be omitted.