| [Act 63 of 1956, Repealed by Act 23 of 2016*] | [25th September, 1956] |
An Act to provide for the inclusion in, and the exclusion from, the lists of Scheduled Castes and of Scheduled Tribes, of certain castes and tribes and matters connected therewith
Be it enacted by Parliament in the Seventh Year of the Republic of India as follows:-
* Ed.: Act 63 of 1956 repealed by Act 23 of 2016, S. 2 & Sch. I. See also S. 4 of the Repealing and Amending Act, 2016:
"4. Savings.- The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to;
and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing;
nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed or recognised or derived by, in or from any enactment hereby repealed;
nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force."
1. Short title.-This Act may be called the Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1956.
2. Definitions.-In this Act,-
(a) "article" means an article of the Constitution;
(b) "census authority" means the Deputy Registrar General, India;
(c) "last census" means the census held in 1951;
(d) "prescribed" means prescribed by rules made under this Act.
3. Amendment of Scheduled Castes Orders.-(1) The Constitution (Scheduled Castes) Order, 1950, is hereby amended in the manner and to the extent specified in Schedule I.
(2) The Constitution (Scheduled Castes) (Part C States) Order, 1951 is hereby amended in the manner and to the extent specified in Schedule II.
4. Amendment of Scheduled Tribes Orders.-(1) The Schedule to the Constitution (Scheduled Tribes) Order, 1950, is hereby amended in the manner and to the extent specified in Schedule III.
(2) The Schedule to the Constitution (Scheduled Tribes) (Part C States) Order, 1951, is hereby amended in the manner and to the extent specified in Schedule IV.
5. Determination of population of Scheduled Castes and Scheduled Tribes.-(1) Where the list of Scheduled Castes or Scheduled Tribes in relation to any State is varied by this Act, the population as at the last census of the Scheduled Castes or, as the case may be, of Scheduled Tribes in that State (including in relation to Assam, the population of the Scheduled Tribes in that State excluding the tribal areas, and the population in each autonomous district thereof) shall be ascertained or estimated by the census authority in such manner as may be prescribed and shall be notified by that authority in the Gazette of India:
Provided that nothing in this section shall apply to any State in relation to which provision for redetermining the population of Scheduled Castes and Scheduled Tribes is made in Section 42 of the States Reorganisation Act, 1956 (37 of 1956), or in Section 15 of the Bihar and West Bengal (Transfer of Territories) Act, 1956 (40 of 1956).
(2) The population figures so notified shall be taken to be the relevant population figures as ascertained at the last census and shall supersede any figures previously published.
6. Amendment of orders of the former Delimitation Commission.-In addition to the duties imposed by Section 44 of the States Reorganisation Act, 1956 (37 of 1956), and any other law on the Delimitation Commission constituted under Section 43 of the said Act, it shall be the duty of that Commission-
(a) to redetermine, on the basis of the population figures notified under Section 5 of this Act for any State, the number of seats to be reserved for the Scheduled Castes and Scheduled Tribes of that State in the House of the People and in the Legislative Assembly, if any, of that State, having regard to the relevant provisions of the Constitutions and of the States Reorganisation Act, 1956 (37 of 1956);
(b) if on such redetermination the number of reserved seats of any class in any State is found to be different from the number fixed in Final Order No. 1 of the former Delimitation Commission, to make such amendments in any of the orders made by that Commission under Section 8 of the Delimitation Commission Act, 1952 (81 of 1952) as may be necessary for the purpose of giving proper representation to the Scheduled Castes or the Scheduled Tribes, as the case may be, of that State; and
(c) to take into account the provisions of this section while preparing the Order referred to in sub-section (2) of Section 47 of the State Reorganisation Act, 1956 (37 of 1956).
7. Power to make rules.-1[(1)] The Central Government may, by notification in the Official Gazette, make rules for carrying out the purpose of this Act.
2[(2) Every rule made under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.]
____________________________________________________________
Prior to amendment by Act 4 of 1986, Section 7 read as:
____________________________________________________________
7. Power to make rules.-The Central Government may, by notification in the Official Gazette, make rules for carrying out the purpose of this Act.
1 Renumbered by Act 4 of 1986, Section 2 and Schedule (w.e.f. 15-5-1986).
2 Inserted by Act 4 of 1986, Section 2 and Schedule (w.e.f. 15-5-1986).
Schedule 1
| Schedule 1 |
[See Section 3(1)]
Amendments to the Constitution (Scheduled Castes) Order, 1950
1. For paragraph 3, substitute:-
"3. Notwithstanding anything contained in paragraph 2, no person who professes a religion different from the Hindu or the Sikh religion shall be deemed to be a member of a Scheduled Caste."
2. Before the heading "PART I-ASSAM", insert:-
"PART I-ANDHRA
Throughout the State:-
1. Adi Andhra
2. Adi Dravida
3. Arundhatiya
4. Bariki
5. Bavuri
6. Chachati
7. Chalavadi
8. Chamar or Muchi
9. Chandala
10. Dandasi
11. Dom, Dombara, Paidi or Pano
12. Ghasi, Haddi or Relli Chachandi
13. Godagali
14. Godari
15. Gasangi
16. Jaggali
17. Jambuvulu
18. Madasi Kuruva or Madari Kuruva
19. Madiga
20. Mala
21. Mala Dasu
22. Madiga Dasu and Mashteen
23. Matangi
24. Mundala
25. Paky or Moti
26. Pambada or Pambanda
27. Pamidi
28. Panchama or Pariah
29. Relli
30. Samban
31. Sapru
32. Thoti"
3. For the heading "PART I-ASSAM", substitute "PART I-A-ASSAM", and in the said Part,-
(a) for entry 7, substitute:-
"6-A. Jalkeot
7. Jhalo, Malo or Jhalo-Malo";
(b) for entry 12, substitute:-
"12. Muchi or Rishi".
4. For PART II-BIHAR, substitute:-
"PART II-BIHAR
1. Throughout the State:-
1. Bantar
2. Bauri
3. Bhogta
4. Chamar or Mochi
5. Chaupal
6. Dabgar
7. Dhobi
8. Dom or Dhangad
9. Dusadh, including Dhari or Dharhi.
10. Ghasi
11. Halalkhor
12. Hari, Mehtar or Bhangi
13. Kanjar
14. Kurariar
15. Lalbegi
16. Musahar
17. Nat
18. Pan or Sawasi
19. Pasi
20. Rajwar
21. Turi
2. In Patna and Tirhut divisions, and the districts or Monghyr, Bhagalpur, Purnea and Palamau:-
Bhumij
3. In Patna, Shahabad, Gaya and Palamau districts:-
Bhuiya"
5. For PART III-BOMBAY, substitute:-
"PART III-BOMBAY
1. Throughout the State:-
1. Ager
2. Bakad or Bant
3. Bhambi, Bhambhi, Asadaru, Asodi, Chamadia, Chamar, Chambhar, Chamgar, Haralayya, Harali, Khalpa, Machigar, Mochigar, Madar, Madig, Telegu Mochi, Kamati Mochi, Ranigar, Rohidas, Rohit or Samgar
4. Bhangi, Mehtar, Olgana, Rukhi, Malkana, Halalkhor, Lalbegi, Balmiki, Korar or Zadmalli
5. Chalvadi or Channayya
6. Chenna Dasar or Holaya Dasar
7. Dhor, Kakkayya or Kankayya
8. Garoda or Garo
9. Halleer
10. Halsar, Haslar, Hulasvar or Halasvar
11. Holar or Valhar
12. Holaya or Holer
13. Lingader
14. Mahar, Taral or Dhegu Megu
15. Mahyavanshi, Dhed, Vankar or Maru Vankar
16. Mang, Matang or Minimadig
17. Mang-Garudi
18. Meghval or Menghvar
19. Mukri
20. Nadia or Hadi
21. Pasi
22. Shenva, Chenva, Sedma or Ravat
23. Tirgar or Tirbanda
24. Turi
2. Throughout the State except in Gujarat division:-
Mochi
3. In North Kanara district:-
Kotegar or Metri".
6. In PART IV-MADHYA PRADESH-
(a) for entries 1 to 9, under the column "Scheduled Castes", substitute:-
"1. Bahna or Bahana
2. Balahi or Balai
3. Basor, Burud, Bansor or Bansodi
4. Chamar, Chamari, Mochi, Nona, Rohidas, Ramnami, Satnami, Surjyabanshi or Surjyaramnami
5. Dom or Dumar
5-A. Ganda or Gandi
6. Khatik, Chikwa or Chikvi
7. Mang, Dankhni-Mang, Mang Mahashi, Mang-Garudi, Madari, Garudi or Radhe-Mang
8. Mehtar or Bhangi
9. Sansi";
(b) for entries 13, 20 and 21, substitute:-
| "13. | Dahait, Dahayat or Dahat | In Domoh sub-division of Sagar district. |
| 20. | Katia or Patharia | In Akola, Amravati, Buldana, Qeoimal, Balaghat, Betul, Bhandara, Bilaspur, Chanda, Durg, Nagpur, Nimar, Raipur, Wardha, Bastar, Suguja and Raigarh districts; in Hoshangabad and Seoni-Malwa tehsils of Hoshangabad district; in Chhindwara district except in Seoni sub-division thereof; and in Sagar district except in Damoh sub-division thereof. |
| 21. | Khangar, Kanera or Mirdha | In Bhandara, Buldana and Sagar districts; and in Hoshangabad and Seoni-Malwa tehsils of Hosangabad district". |
7. For PART V-MADRAS AND ANDHRA, substitute:-
"PART V-MADRAS
1. Throughout the State:-
1. Adi Andhra
2. Adi Dravida
3. Adi Karnataka
4. Ajila
5. Arunthathiyar
6. Baira
7. Bakuda
8. Bandi
9. Bellara
10. Chakkiliyan
11. Chalavadi
12. Chamar or Muchi
13. Chandala
14. Cheruman
15. Devendrakulathan
16. Dom, Dombara, Paidi or Pano
17. Godagali
18. Godda
19. Gosangi
20. Holeya
21. Jaggali
22. Jambuvulu
23. Kadaiyan
24. Kalladi
25. Karimpalan
26. Koosa
27. Kudamban
28. Kuravan
29. Madari
30. Madiga
31. Maila
32. Mala
33. Mavilan
34. Moger
35. Mundala
36. Nalakeyava
37. Nayadi
38. Pagadai
39. Pallan
40. Pambada
41. Panchama
42. Panniandi
43. Paraiyan
44. Puthirai Vannan
45. Raneyar
46. Samagara
47. Samban
48. Sapari
49. Semman
50. Thoti
51. Tiruvalluvar
52. Valluvan
2. In Combatore and Salem districts:
1. Pannadi
2. Vathiriyan
3. In Malabar district:-
1. Gavara
2. Malayan
3. Panan
4. Pulaya Vettuvan
4. In Malabar and Nilgiri districts:-
Kanakkan or Padanna
5. In South Kanara district:
1. Bathada
2. Hasla
3. Nalkadaya
4. Paravan
6. In Tanjore district:-
1. Koliyan
2. Vettiyan".
8. For PART VI-ORISSA, substitute:-
"PART VI-ORISSA
1. Throughout the State:-
1. Adi Andhra
2. Amant or Amat
3. Audhelia
4. Badaik
5. Bagheti or Baghuti
6. Bajikar
7. Bari
8. Bariki
9. Basor or Burud
10. Bauri
11. Bauti
12. Bavuri
13. Bedia or Bejia
14. Beldar
15. Bhata
16. Bhoi
17. Chachati
18. Chakali
19. Chamar, Mochi, Muchi or Satnami
20. Chandala
21. Cherua or Chhelia
22. Chandhai Maru
23. Dandasi
24. Dewar
25. Dhanwar
26. Dhoba or Dhobi
27. Dom, Dombo or Duria Dom
28. Dosadha
29. Ganda
30. Ghantarghada or Ghantra
31. Ghasi or Ghasia
32. Ghogia
33. Ghusuria
34. Godagali
35. Godari
36. Godra
37. Gokha
38. Goriat or Korait
39. Haddi, Hadi or Hari
40. Irika
41. Jaggali
42. Kandra or Kandara
43. Karua
44. Katia
45. Kela
46. Khadala
47. Kodalo or Khodalo
48. Kori
49. Kummari
50. Kurunga
51. Laban
52. Laheri
53. Madari
54. Madiga
55. Mahuria
56. Mala, Jhala, Malo or Zala
57. Mang
58. Mangan
59. Mehra or Mahar
60. Mehtar or Bhangi
61. Mewar
62. Mundapotta
63. Musahar
64. Nagarchi
65. Namasudra
66. Paidi
67. Painda
68. Pamidi
69. Pan or Pano
70. Panchama
71. Panika
72. Panka
73. Pantanti
74. Pap
75. Pasi
76. Patial, Patikar, Patratanti or Patua
77. Rajna
78. Relli
79. Sabakhia
80. Samasi
81. Sanei
82. Sapari
83. Sauntia (Santia)
84. Sidhria
85. Sinduria
86. Siyal
87. Tamadia
88. Tamudia
89. Tanla
90. Tiar or Tior
91. Turi
92. Ujia
93. Valamiki or Valmiki
2. In Sambalpur district:-
Kuli".
9. In PART VII-PUNJAB, under the item "Throughout the State:-"
(i) for entries 5, 7 and 9, substitute:-
"5. Bauria or Bawaria
7. Balmiki, Chura or Bhangi
9. Chamar, Jatia Chamar, Rehgar, Raigar, Ramdasi or Ravidasi";
(ii) after entry 11, insert:-
"11-A. Darain";
(iii) after entry 12, insert:-
"12-A. Dhogri, Dhangri or Siggi";
(iv) for entries 13 and 16, substitute:-
"13. Dumna, Mahasha or Doom
16. Kabirpanthi or Julaha";
(v) for entries 27 to 30, substitute:-
"27. Sanhai
28. Sanhal
29. Sansi or Bhedkut
30. Sansoi".
10. For PART VIII-UTTAR PRADESH, substitute:-
"PART VIII-UTTAR PRADESH
1. Throughout the State:-
1. Agariya
2. Badi
3. Badhik
4. Baheliya
5. Baiga
6. Baiswar
7. Bajaniya
8. Bajgi
9. Balahar
10. Balai
11. Balmiki
12. Bangali
13. Banmanus
14. Bansphor
15. Barwar
16. Basor
17. Bawariya
18. Beldar
19. Beriya
20. Bhantu
21. Bhuiya
22. Bhuviar
23. Boria
24. Chamar, Dhusia, Jhusia or Jatava
25. Chero
26. Dabgar
27. Dhangar
28. Dhanuk
29. Dharkar
30. Dhobi
31. Dom
32. Domar
33. Dusadh
34. Gharami
35. Ghasiya
36. Gual
37. Habura
38. Hari
39. Hela
40. Kalabaz
41. Kanjar
42. Kapariya
43. Karwal
44. Khairaha
45. Kharot
46. Kharwar excluding Benbansi
47. Khatik
48. Kol
49. Korwa
50. Lalbegi
51. Majhwal
52. Mazhabi
53. Musahar
54. Nat
55. Pankha
56. Parahiya
57. Pasi or Tarmali
58. Patari
59. Rawat
60. Saharya
61. Sanaurhiya
62. Sansiya
63. Shilpkar
64. Turaiha
2. Throughout the State excluding Agra, Meerut and Rohilkhand divisions:-
Kori
3. In Bundelkhand division and the portion of Mirzapur district south of Kaimur Range:-
Gond".
11. For PART IX-WEST BENGAL substitute:-
"PART IX-WEST BENGAL
Throughout the State:-
1. Bagdi or Duley
2. Bahelia
3. Baiti
4. Bauri
5. Bediya
6. Beldar
7. Bhuimali
8. Bhuiya
9. Bind
10. Chamar, Charmakar, Muchi, Rabidas, Ruidas or Rishi
11. Damai (Nepali)
12. Dhoba
13. Doai
14. Dom
15. Dosadh
16. Ghasi
17. Gonrhi
18. Hari
19. Jalia Kaibartta
20. Jhalo Malo or Malo
21. Kadar
22. Kami (Nepali)
23. Kandra
24. Kaora
25. Karenga or Korange
26. Kaur
27. Keot or Keyot
28. Khaira
29. Khatik
30. Koch
31. Konai
32. Konwar
33. Kotal
34. Lalbegi
35. Lohar
36. Mahar
37. Mal
38. Mallah
39. Mehtor
40. Musahar
41. Namasudra
42. Nuniya
43. Paliya
44. Pan
45. Pasi
46. Patni
47. Pod or Poundra
48. Rajbanshi
49. Rajwar
50. Sarki (Nepali)
51. Sunri excluding Saha
52. Tiyar
53. Turi".
12. For PART XI-MADHYA BHARAT, substitute.-
"PART-XI-MADHYA BHARAT
Throughout the State:-
1. Bagri or Bagdi
2. Balai
3. Banchada
4. Barahar or Basod
5. Bargunda
6. Bedia
7. Bhangi or Mehtar
8. Bhanumati
9. Chamar, Bairwa, Bhambi, Jatav, Mochi or Regar
10. Chidar
11. Dhanuk
12. Dhed
13. Dom
14. Kanjar
15. Khatik
16. Koli or kori
17. Kotwal
18. Mahar
19. Mang or Mang Garodi
20. Meghwal
21. Nat, Kalbelia or Sapera
22. Pardhi
23. Pasi
24. Sansi
25. Zamral".
13. For PART XII-MYSORE, substitute:-
"PART XII-MYSORE
Throughout the State:-
1. Adidravida
2. Adikarnataka
3. Banjara or Lambani
4. Bhovi
5. Dakkaliga
6. Ganti Chores
7. Handi Jogis
8. Kepmaris
9. Koracha
10. Korama
11. Machala
12. Mochi
13. Sillekyathas
14. Sudugadu Siddha".
14. PART XIII-PATIALA AND EAST PUNJAB STATES UNION, under the item "Throughout the State:-"-
(i) for entries 3 and 9, substitute:-
"3. Barar, Burar or Berar
9. Chamar, Raigar, Ramdasi or Ravidasi";
(ii) after entry 11, insert-
"11-A. Deha, Dhaya or Dhea";
(iii) for entry 15, substitute:-
"15. Gandhila or Gandil Gondola";
(iv) for entries 27 to 34, substitute:-
"27. Sanhai
28. Sanhal
29. Sansi, Bhedkut or Manesh
30. Sapela
31. Sarera
32. Sikligar
33. Sirkiband".
15. For PART XIV-RAJASTHAN, substitute:-
"PART XIV-RAJASTHAN
Throughout the State:-
1. Adi Dharmi
2. Aheri
3. Badi
4. Bagri
5. Bairwa or Berwa
6. Bajgar
7. Balai
8. Bansphor
9. Bargi, Vargi or Birgi
10. Bawaria
11. Bedia or Beria
12. Bhand
13. Bhangi
14. Bidakia
15. Bola
16. Chamar, Bhambhi, Jatav, Jatia, Mochi, Raidass, Raigar or Ramdasia
17. Chandal
18. Chura
29. Dabgar
20. Dhankia
21. Dheda
22. Dome
23. Gandia
24. Garancha Mehtar or Gancha
25. Garo, Garura or Gurda
26. Gavaria
27. Godhi
28. Jingar
29. Kalbelia
30. Kamad or Kamadia
31. Kanjar
32. Kapadia Sansi
33. Khangar
34. Khatik
35. Koli or Kori
36. Kooch Band
37. Koria
38. Kunjar
39. Madari or Bazigar
40. Majhabi
41. Megh or Meghwal
42. Mehar
43. Mehtar
44. Nut
45. Pasi
46. Rawal
47. Salvi
48. Sansi
49. Santia
50. Sarbhangi
51. Sargara
52. Singiwala
53. Thori or Navak
54. Tirgar
55. Valmiki".
16. In PART XV-SAURASHTRA, under the item "Throughout the State:-"-
for entries 1, 2, 4, 14 and 15, substitute:-
"1. Bawa (Dhedh) or Dhedh-Sadhu
2. Bhangi or Rukhi
4. Chamar, Nalia or Rohit
14. Turi-Barot or Dhedh-Barot
15. Vankar, Dhedh or Antyaj".
17. In PART XVI-TRAVANCORE-COCHIN, under the item "throughout the State:-"-
for entries 3, 4, 5, 10 and 21, substitute:-
"3. Boyan
4. Chakkiliyan
5. Domban
10. Kuravan, Sidhanar
21. Pulayan or Cheramar".
Schedule 2
| Schedule 2 |
[See Section 3(2)]
Amendments to the Constitution (Scheduled Castes)
(Part C States) Order, 1951
1. For paragraph 3, substitute:-
"3. Notwithstanding anything contained in paragraph 2, no person who professes a religion different from the Hindu or the Sikh religion shall be deemed to be a member of a Scheduled Caste."
2. In PART I-AJMER, under the item "Throughout the State:-"-
(i) for entry 11, substitute:-
"11. Chamar, Jatava, Jatia, Mochi or Raigar";
(ii) for entry 20, substitute:-
"20. Kabirpanthi";
(iii) for entries 29 to 40, substitute:-
"29. Nat
30. Pasi
31. Rawal
32. Sarbhangi
33. Sargara
34. Satia
35. Thori
36. Tirgar
37. Kanjar
38. Sansi".
3. For PART II-BHOPAL, substitute:-
"PART II-BHOPAL
Throughout the State:-
1. Balahi
2. Bansphor or Basor
3. Basar
4. Bedia
5. Beldar
6. Chamar, Jatav or Mochi
7. Chitar
8. Dhanuk
9. Dhobi
10. Dome
11. Kanjar
12. Khatik
13. Koli or Katia
14. Mang
15. Mehar
16. Mehtar or Bhangi
17. Pasi
18. Sansia
19. Silawat".
4. In PART III-COORG, under the item "Throughout the State:-"-
After entry 8, insert:-
"8-A. Pale".
5. For Part IV-Delhi, substitute:-
"PART IV-DELHI
Throughout the State:-
1. Adi-Dharmi
2. Agria
3. Aheria
4. Balai
5. Banjara
6. Bawaria
7. Bazigar
8. Bhangi
9. Bhil
10. Chamar, Chanwar Chamar, Jatya or Jatav Chamar, Mochi, Ramdasia, Ravidasi, Raidasi, Rehgarh or Raigar
11. Chohra (Sweeper)
12. Chuhra (Balmiki)
13. Dhanak or Dhanuk
14. Dhobi
15. Dom
16. Gharrami
17. Julaha (Weaver)
18. Kabirpanthi
19. Kachhandha
20. Kanjar or Giarah
21. Khatik
22. Koli
23. Lalbegi
24. Madari
25. Mallah
26. Mazhabi
27. Meghwal
28. Naribut
29. Nat (Rana)
30. Pasi
31. Perna
32. Sansi or Bhedkut
33. Sapera
34. Sikligar
35. Singiwala or Kalbelia
36. Sirkiband".
6. For PART V-HIMACHAL PRADESH, substitute:-
"PART V-HIMACHAL PRADESH
Throughout the State:-
1. Ad-dharmi
2. Badhi or Nagalu
3. Bandhela
4. Balmiki, Chura or Bhangi
5. Bangali
6. Banjara
7. Bansi
8. Barad
9. Barar
10. Batwal
11. Bawaria
12. Bazigar
13. Bhanjra
14. Chamar, Mochi, Ramdasi, Ravidasi or Ramdasia
15. Chanal
16. Chhimbe (Dhobi)
17. Chuhre
18. Dagi
20. Darai or Daryai.
21. Daule
22. Dhaki or Toori
23. Dhaogri or Dhuai
24. Doom or Doomna
25. Dumne (Bhanjre)
26. Hali
27. Hesi
28. Jogi
29. Julahe
30. Kabirpanthi, Julaha or Keer
31. Kamoh or Dagoli
32. Karoack
33. Khatik
34. Koli
35. Lohar
36. Mazhabi
37. Megh
38. Nat
39. Od
40. Pasi
41. Phrera
42. Rehar
43. Rehara
44. Sansi
45. Sapela
46. Sarde, Sarare or Siryare
47. Sanehde
48. Sikligar
49. Sipi
50. Sirkiband
51. Teli
52. Thathiar or Thathera".
7. For Part VII-MANIPUR, substitute:-
"PART VII-MANIPUR
Throughout the State:-
1. Dhupi or Dhobi
2. Lois
3. Muchi or Ravidas
4. Namasudra
5. Patni
6. Sutradhar
7. Yaithibi".
8. For PART VIII-TRIPURA, substitute:-
"PART VIII-TRIPURA
Throughout the State:-
1. Bagdi
2. Baiti
3. Bhuimali
4. Bhunar
5. Chamar or Muchi
6. Dandasi
7. Dhenuar
8. Dhoba
9. Duai
10. Dum
11. Ghasi
12. Gour
13. Gunar
14. Gur
15. Gorang
16. Jalia Kaibarta
17. Kahar
18. Kalindi
19. Kan
20. Kanda
21. Kanugh
22. Keot
23. Khadit
24. Kharia
25. Khemcha
26. Koch
27. Koir
28. Kol
29. Kora
30. Kotal
31. Mahishyadas
32. Mali
33. Mehtor
34. Musahar
35. Namsudra
36. Patni
37. Sabar".
9. For PART IX-VIDHYA PRADESH, substitute:-
"PART IX-VINDHYA PRADESH
Throughout the State:-
1. Basor or Bansphor
2. Beldar or Sunkar
3. Chamar, Ahirwar, Chamar Mangan, Mochi or Raidas
4. Dharkar, Balmik or Lalbegi
5. Dher
6. Dom
7. Domar or Doris
8. Ghasia
9. Kuchbandhia
10. Kumhar
11. Mehtar, Bhangi or Dhanuk
12. Moghia
13. Muskhan
14. Pasi
15. Sansia or Bedia".
Schedule 3
| Schedule 3 |
[See Section 4(1)]
Amendments To The Constitution (Scheduled Tribes) Order, 1950
1. Before the heading "PART I-ASSAM", insert:-
"PART I-ANDHRA
1. Throughout the State:-
1. Bagata
2. Chenchu
3. Gadabas
4. Jatapus
5. Kammara
6. Kattunayakan
7. Konda Dhoras
8. Konda Kapus
9. Kondareddis
10. Kondhs (Kodi and Kodhu), Desaya Kondhs, Dongria Kondhs, Kuttiya Kondhs, Tikiria Kondhs and Yenity Kondhs
11. Kotia-Bentho Oriya, Bartika, Dhulia or Dulia, Holva, Paiko, Putiya, Sanrona and Dishopaiko
12. Koya or Goud with its sub-sects,-Rajah or Rasha Koyas, Lingadhari Koyas (Ordinary) and Kottu Koyas
13. Kulia
14. Malis
15. Manna Dhora
16. Mukha Dhora or Nooka Dhora
17. Porja (Parangiperja)
18. Reddi Dhoras
19. Rona, Rena
20. Savaras- Kapu Savaras, Maliya Savaras or Khutto Savaras
21. Sugalis (Lambadis)
22. Yenadis
23. Yerukulas
2. In the Agency tracts:-
1. Goudu (Goud)
2. Nayaks
3. Valmiki".
2. For the heading "PART I-ASSAM", substitute "PART I-A-ASSAM" and in the said Part,-
(a) under the item "1. In the Autonomous Districts:-", for entries 1 to 10, substitute:-
"1. Chakma
2. Dimasa (Kachari)
3. Garo
4. Hajong
5. Hmar
6. Khasi and Jaintia (including Khasi, Synteng or Pnar, War, Bhoi or Lyngngam)
7. Any Kuki tribes, including:-
(i) Biate or Biete
(ii) Changsan
(iii) Changloi
(iv) Doungel
(v) Gamalhou
(vi) Gangte
(vii) Guite
(viii) Hanneng
(ix) Haokip or Haupit
(x) Haolai
(xi) Hengna
(xii) Hongsungh
(xiii) Harngkhwal or Rangkhol
(xiv) Jongbe
(xv) Khawchung
(xvi) Khawathlang or Khothalong
(xvii) Khelma
(xviii) Kholhou
(xix) Kipgen
(xx) Kuki
(xxi) Lengthang
(xxii) Lhangum
(xxiii) Lhoujem
(xxiv) Lhouvun
(xxv) Lupheng
(xxvi) Mangjel
(xxvii) Misao
(xxviii) Riang
(xxix) Sairhem
(xxx) Selnam
(xxxi) Singson
(xxxii) Sitlhou
(xxxiii) Sukte
(xxxiv) Thado
(xxxv) Thangngeu
(xxxvi) Uibuh
(xxxvii) Vaiphel
8. Lakher
9. Man (Tai-Speaking)
10. Any Mizo (Lushai) tribes
11. Mikir
12. Any Naga tribes
13. Pawi
14. Synteng";
(b) for entries 1 to 11 under the item "2. In the Tribal Areas other than the Autonomous Disctricts", substitute:-
"All tribes of North-East Frontier Agency including:-
1. Abor
2. Aka
3. Apatani
4. Dafla
5. Galong
6. Khampti
7. Khowa
8. Mishmi
9. Momba
10. Any Naga tribes
11. Sherdukpen
12. Singpho";
(c) under the item "3. In the State of Assam excluding the Tribal Areas",-
(i) re-number entry 1 as 1-A and insert the following as entry 1:-
"1. Barmans in Cachar";
(ii) for entry 4, substitute:-
"4. Kachari, including Sonwal".
3. In PART II-BIHAR,-
under the item "1. Throughout the State:-",-
(i) after entry 2, insert:-
"2-A Banjara";
(ii) for entry 20, substitute:-
"20. Lohara or Lohra".
4. For PART III-BOMBAY, substitute:-
"PART III-BOMBAY
1. Throughout the State:-
1. Barda
2. Bavacha or Bamcha
3. Bhil, including Bhil Garasia, Dholi Bhil, Dungri Phil, Dungri Garasia, Mewasi Bhil, Rawal Bhil, Tadvi Bhil, Bhagalia, Bhilala, Pawra, Vasava and Vasave
4. Chodhara
5. Dhanka, including Tadvi, Tetaria and Valvi
6. Dhodia
7. Dubla, including Talavia or Halpati
8. Gamit or Gamta or Gavit, including Mavchi, Padvi, Vasava, Vasave and Valvi
9. Gond or Rajgond
10. Kathodi or Kathkari, including Dhor Kathodi or Dhor Katkari and Son Kathodi or Son Katkari
11. Kokna, Kokni, Kukna
12. Koli Dhor, Tokre Koli, Kolcha or Kolgha
13. Naikda or Nayaka, including Cholivala Nayaka, Kapadia Nayaka, Mota Nayaka and Nana Nayaka
14. Pardhi, including Advichincher and Phanse Pardhi
15. Patelia
16. Pomla
17. Rathawa
18. Varli
19. Vitolia, Kotwalia or Barodia
2. In Dangs district:-
Kunbi
3. In Surat district:-
Chaudhri
4. In Thana district:-
Koli Malhar
5. (a) In Ahmednagar district-
| Akola, Rahuri and Sangamner talukas | Koli Mahadev | ||
| (b) In Kolaba district:- | or | ||
| Karjat, Khalapur, Alibagh, Mahad and Sudhagad talukas | Dongar Koli | ||
| (c) In Nasik district- | |||
| Nasik, Niphad, Sinnar, Chandor, Baglan, Igatpuri, Dindori and Kalvan talukas and Surgana and Peint Mahals | |||
| (d) In Poona district- | |||
| Ambegaon, Junnar, Khed, Mawal and Mulshi talukas and Velhe mahal | Koli Mahadev | ||
| (e) In Thana district- | or | ||
| Thana, Murbad, Bhivandi, Bassein, Wada, Shahapur, Dahanu Palghar, Umbergaon, Jawhar and Mokhada talukas | Dongar Koli. | ||
| 6. (a) In Ahmednagar district- | |||
| Akola, Rahuri and Sangamner talukas | |||
| (b) In Kolaba district- | |||
| Karjat, Khalapur, Pen, Panvel and Sudhagad talukas and Matheran | Thakur or Thakar | ||
| (c) In Nasik district- | including Ka | ||
| Igatpuri, Nasik and Sinner Talukas | Thakur, Ka | ||
| (d) In Poona district- | Thakar, Ma | ||
| Ambegaon, Junnar, Khed and Mawal talukas | Thakur and | ||
| (e) In Thana district- | Ma Thakar | ||
| Thana, Murbad, Bhivandi, Bassein, Wada, Shahapur, Palghar, Jawhar and Mokhada Talukas |
5. In PART IV-MADHYA PARADESH:-
(a) for the words beginning with "In (1) Melghat taluk of Amravati district" and ending with the words "Samari and Sitapur tahsils of Surguja district" substitute:-
"In (1) Bastar, Chhindwara, Mandla and Surguja districts,
(2) Melghat tahsil of the Amravati district,
(3) Baihar tahsil of the Balaghat district,
(4) Betul and Bhainsdehi tahsils of the Betul district,
(5) Bilaspur and Kotghora tahsils of the Bilaspur district,
(6) Godchiroli Sironcha tahsils of the Chanda district,
(7) Durg and Sanjari tahsils of the Durg district,
(8) Murwara, Patan and Sihora tahsils of the Jabalpur district,
(9) Hoshangabad, Narsimhapur and Sohagpur tahsils of the Hoshangabad district,
(10) Harsud tahsil of the Nimar district,
(11) Gharghoda, Jashpur, Raigarh, Sarangarh and Udaipur tahsils of the Raigarh district,
(12) Bindra-Nawagarh, Dhamtari and Mahasamund tahsils of the Raipur district,
(13) Kelapur, Wani and Yeotmal tahsils of the Yeotmal district";
(b) for entries 4, 12, 13 and 15, substitute:-
"4. Bharia-Bhumia or Bhunhar-Bhumia including Pando
12. Gond, including-
Arakh or Arrakh
Agaria
Asur
Badi Maria or Bada Maria
Bhatola
Bhimma
Bhuta, Koilabhuta or Koilabhuti
Bhar
Bisonhorn Maria
Chota Maria
Dandami Maria
Dhuru or Dhurwa
Dhoba
Dhulia
Dorla
Gaiki
Gatta or Gatti
Gaita
Gond Gowari
Hill Maria
Kandra
Kalanga
Khatola
Koitar
Koya
Khirwar or Khirwara
Kucha Maria
Kuchaki Maria
Madia (Maria)
Mana
Mannewer
Moghya or Mogia or Manghya
Mudia (Muria)
Nagarchi
Nagwanshi
Ojha
Raj
Sonjhari Jhareka
Thatia or Thotya
Wade Maria or Vade Maria
13. Halba or Halbi
15. Kawar, Kanwar, Kaur, Cherwa, Rathia, Tanwar or Chattri";
(c) after entry 15, insert-
"15-A. Khairwar";
(d) for entries 20, 21, 26, 27 and 28, substitute-
"20. Korku, including Bopchi, Mouasi, Nihal or Nahul and Bondhi or Bondeya
21. Korwa, including Kodaku
26. Oraon, including Dhanka and Dhangad
27. Pardhan Pathari and Saroti
28. Pardhi, including Bahelia or Bahellia, Chita Pardhi, Langoli Pardhi, Langoli Pardhi, Phans Pardhi, Shikari, Takankar and Takia".
6. For PART V-MADRAS AND ANDHRA, substitute:-
"PART V-MADRAS
1. Throughout the State:-
1. Adiyan
2. Aranndan
3. Irular
4. Kadar
5. Kammara
6. Kattunayakan
7. Konda Kapus
8. Kondareddis
9. Koraga
10. Kota
11. Kudiya or Melakudi
12. Kurichchan
13. Kurumans
14. Maha Malasar
15. Malasar
16. Malayekandi
17. Mudugar or Mudhuvan
18. Palliyan
19. Paniyan
20. Pulayan
21. Sholaga
22. Toda
23. Inhabitants of the Laccadive, Minicoy and Admindivi Islands who, and both of whose parents, were born in those Islands.
2. In Coimbatore and Tirunelveli districts:-
Kaniyan or Kanyan
3. In Malabar and Nilgiri districts:-
Kurumbas
4. In North Arcot, Salem and Tiruchirapalli districts:-
Malayali
5. In South Kanara district:-
Marati".
7. For PART VI-ORISSA, substitute:-
"PART VI-ORISSA
Throughout the State:-
1. Bagata
2. Baiga
3. Banjara or Banjari
4. Bathudi
5. Bhottada or Dhotada
6. Bhuiya or Bhuyan
7. Bhumia
8. Bhumij
9. Bhunjia
10. Binjhal
11. Binjhia or Binjhoa
12. Birhor
13. Bondo Poraja
14. Chenchu
15. Dal
16. Desua Bhumij
17. Dharua
18. Didayi
19. Gadaba
20. Gandia
21. Ghara
22. Gond, Gondo
23. Ho
24. Holva
25. Jatapu
26. Juang
27. Kandha Gauda
28. Kawar
29. Kharia or Kharian
30. Kharwar
31. Khond, Kond or Kandha, including Nanguli Kandha and Sitha Kandha
32. Kisan
33. Kol
34. Kolah-Kol-Loharas
35. Kolha
36. Koli, including Malhar
37. Kondadora
38. Kora
39. Korua
40. Kotia
41. Koya
42. Kulis
43. Lodha
44. Madia
45. Mahali
46. Mankidi
47. Mankirdia
48. Matya
49. Mirdhas
50. Munda, Munda-Lohara or Munda-Mahalis
51. Mundari
52. Omanatya
53. Oraon
54. Parenga
55. Paroja
56. Pentia
57. Rajuar
58. Santal
59. Saora, Savar, Saura or Sahara
60. Shabar or Lodha
61. Sounti
62. Tharua".
8. For PART VII-PUNJAB, substitute:-
"PART VII-PUNJAB
In Spiti and Lahaul in Kangra district:-
1. Gaddi
2. Swangla
3. Bhot or Bodh".
9. For PART VIII-WEST BENGAL, substitute:-
"PART VIII-WEST BENGAL
Throughout the State:-
1. Bhutia, including Sherpa, Toto, Dukpa, Kagatay, Tibetan and yalmo
2. Bhumij
3. Chakma
4. Garo
5. Ho
6. Hajang
7. Kora
8. Lepcha
9. Lodha or Kheria
10. Magh
11. Mahali
12. Mal Pahariya
13. Mech
14. Mru
15. Munda
16. Nagesia
17. Oraon
18. Rabha
19. Santal".
10. In PART X-MADHYA BHARAT, for item 2, substitute:-
"2. In the revenue districts of Dhar and Jhabua; in the tahsils of Sendhwa, Barwani, Rajpur, Khargone, Bhikangaon and Maheshwar of the revenue district of Nimar; in the tahsil of Sailana of the revenue district of Ratlam:-
Bhils and Bhilalas including Barela, Patelia and other subtribes".
11. For PART XI-MYSORE, substitute:-
"PART XI-MYSORE
Throughout the State:-
1. Gowdalu
2. Hakkipikki
3. Hasalaru
4. Iruliga
5. Jenu Kuruba
6. Kadu-Kuruba
7. Malaikudi
8. Maleru
9. Soligaru".
12. For PART XII-RAJASTHAN, substitute:-
"PART XII-RAJASTHAN
Throughout the State:-
1. Bhil
2. Bhil Mina
3. Damor, Damaria
4. Garasia (excluding Rajput Garasia)
5. Mina
6. Sehria, Sahariya".
13. For PART XIII-SAURASHTRA, substitute:-
"PART XIII-SAURASHTRA
1. Throughout the State:-
Siddi
2. In Nesses area in the forests of Alech, Gir and Barada:-
1. Bharwad
2. Charan
3. Rabari
3. In Zalawad district:-
Padhar".
14. For PART XIV-TRAVANCORE-COCHI, substitute:-
"PART XIV-TRAVANCORE-COCHIN
Throughout the State:-
1. Eravallan
2. Hill Pulaya
3. Irulan
4. Kadar
5. Kanikaran or Kanikkar
6. Kochu Velan
7. Malakkuravan
8. Malai Aryan
9. Malai Pandaram
10. Malai Vedan
11. Malayan
12. Malayarayar
13. Mannan
14. Muthuvan
15. Palleyan
16. Palliyar
17. Ulladan (Hill dwellers)
18. Uraly
19. Vishavan".
Schedule 4
| Schedule 4 |
[See Section 4(2)]
Amendments to the Constitution (Scheduled Tribes) (Part C States) Order, 1951
1. For PART I-AJMER, substitute:-
"PART I-AJMER
Throughout the State:-
1. Bhil
2. Bhil Mina".
2. For PART II-BHOPAL, substitute:-
"PART II-BHOPAL
Throughout the State:-
1. Bhil
2. Bhilala
3. Gond or Daroi
4. Karku
5. Keer
6. Kol
7. Mogia
8. Pardhi
9. Saharia, Sosia or Sor".
3. For PART IV-HIMACHAL PRADESH, substitute:-
"PART IV-HIMACHAL PRADESH
Throughout the State:-
1. Gaddi
2. Gujjar
3. Jad, Lamba, Khampa and Bhot or Bodh
4. Kanaura or Kinnara
5. Lahaula
6. Pangwala".
4. For PART VI-MANIPUR, substitute:-
"PART VI-MANIPUR
Throughout the State:-
1. Aimol
2. Anal
3. Angami
4. Chiru
5. Chothe
6. Gangte
7. Hmar
8. Kabui
9. Kacha Naga
10. Koirao
11. Koireng
12. Kom
13. Lamgang
14. Any Mizo (Lushai) tribes
15. Maram
16. Maring
17. Mao
18. Monsang
19. Moyon
20. Paite
21. Purum
22. Ralte
23. Sema
24. Simte
25. Sahte
26. Tangkhul
27. Thadou
28. Vaiphui
29. Zou".
5. In PART VII-TRIPURA, under the item "Throughout the State:-",-
(a) for entry 3, substitute:-
"3. Kuki, including the following sub-tribes:-
(i) Balte
(ii) Belalhut
(iii) Chhalya
(iv) Fun
(v) Hajango
(vi) Jangtei
(vii) Khareng
(viii) Khephong
(ix) Kuntei
(x) Laifang
(xi) Lentei
(xii) Mizel
(xiii) Namte
(xiv) Paitu, Paite
(xv) Rangchan
(xvi) Rangkhole
(xvii) Thangluya".
(b) for entry 15, substitute:-
"15. Tripura or Tripuri, Tippera";
(c) after entry 18, insert:-
"19. Uchai".
6. For PART VIII-VIDHYA PRADESH, substitute:-
"PART VIII-VINDHYA PRADESH
Throughout the State:-
1. Agariya
2. Baiga
3. Bhil
4. Biar or Biyar
5. Bhumiya, including Bharia and Paliha
6. Gond, including Pathari
7. Khairwar, including Kondar
8. Kol (Dahait)
9. Majhi
10. Mawasi
11. Nat, Navdigar, Sapera and Kuburtar
12. Panika
13. Pao
14. Sahariya
15. Saur
16. Sonr".