Section 2(16) in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976
(16)Scheduled Castes. - 'Scheduled Castes' means the communities mentioned and included, from time to time, in Part A of Schedule II of Part I of the General Rules of the Tamil Nadu State and Subordinate Services.Explanation. - No person who professes a religion different from Hinduism shall be deemed to be a member of a Schedule Caste;
