Constitution (Scheduled Castes) Orders (Amendment) Act, 20151
| [No. 4 of 2015] | [20th March, 2015] |
An Act further to amend the Constitution (Scheduled Castes) Order, 1950 to modify the list of Scheduled Castes in the States of Haryana, Karnataka and Odisha and the Constitution (Dadra and Nagar Haveli) Scheduled Castes Order, 1962
Be it enacted by Parliament in the Sixty-sixth Year of the Republic of India as follows-
1. Received the assent of the President on March 20, 2015 and published in the Gazette of India, Extra., Part II, Section 1, dated 23rd March, 2014, pp. 1-2, No. 7
1. Short title.-This Act may be called the Constitution (Scheduled Castes) Orders (Amendment) Act, 2015.
2. Amendment of the Constitution (Scheduled Castes) Order, 1950.-In the Schedule to the Constitution (Scheduled Castes) Order, 1950 (C.O. 19),-
(a) in Part V.-Haryana, for Entry 19, substitute,-
"19. Kabirpanthi, Julaha, Kabirpanthi Julaha";
(b) in Part VII.-Karnataka, for Entry 23, substitute,-
"23. Bhovi, Od, Odde, Vaddar, Waddar, Voddar, Woddar, Bovi (Non-Besta), Kalluvaddar, Mannuvaddar";
(c) in Part XIII.-Odisha,-
(i) for Entries 26 and 27, substitute,-
"26. Dhoba, Dhobi, Rajak, Rajaka
27. Dom, Dombo, Duria Dom, Adhuria Dom, Adhuria Domb";
(ii) for Entries 44, 45 and 46, substitute,-
"44. Katia, Khatia
45. Kela, Sapua Kela, Nalua Kela, Sabakhia Kela, Matia Kela, Gaudia Kela
46. Khadala, Khadal, Khodal";
(iii) for Entry 91, substitute,-
"91. Turi, Betra";
(d) in Part XXIV.-Uttaranchal, for "Uttaranchal", substitute, "Uttarakhand".
3. Amendment of the Constitution (Dadra and Nagar Haveli) Scheduled Castes Order, 1962.-In the Schedule to the Constitution (Dadra and Nagar Haveli) Scheduled Castes Order, 1962 (C.O. 64), for Entry 2, substitute,-
"2. Chamar, Rohit.".