Section 2 in The Scheduled Castes And Scheduled Tribes Orders (Amendment) Act, 2002
2. Definitions.-
In this Act, unless the context otherwise requires,-(a)" Scheduled Castes Order" means the Constitution (Scheduled Castes) Order, 1950, made by the President under article 341 of the Constitution;(b)" Scheduled Tribes Orders" means the Constitution (Scheduled Tribes) Order,1950, the Constitution (Uttar Pradesh) Scheduled Tribes Order, 1967 and the Constitution (Sikkim) Scheduled Tribes Order, 1978 , made by the President under article 342 of the C nstitution.
