Section 2 in The Constitution (Scheduled Castes) Orders (Second Amendment) Act, 2002
2. Amendment of Scheduled Castes Orders.-
(1)The Schedule to the Constitution (Scheduled Castes) Order, 1950 is hereby amended in the manner and to the extent specified in Schedule I.(2)The Schedule to the Constitution (Scheduled Castes) (Union Territories) Order, 1951 is hereby amended in the manner and to the extent specified in Schedule II.(3)The Constitution (Jammu and Kashmir) Scheduled Castes Order, 1956 is hereby amended in the manner and to the extent specified in Schedule III.(4)The Constitution (Dadra and Nagar Haveli) Scheduled Castes Order, 1962 is hereby amended in the manner and to the extent specified in Schedule IV.(5)The Constitution (Pondicherry) Scheduled Castes Order, 1964 is hereby amended in the manner and to the extent specified in Schedule V.
