Section 2(j) in The Sikh Gurdwaras Board Election Rules, 1959
(j)"Scheduled Castes" means all such castes, races or tribes or parts of or groups within such castes, races or tribes as have been specified to be `Scheduled Castes' in relation to [the concerned State] [ The words [the State of Punjab] substituted by Central Government Notification dated 26.7.1978.] under Article 341 of Constitution of India.
