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Union of India - Act

The Constitution (Scheduled Castes And Scheduled Tribes) Orders (Amendment) Act, 2002

UNION OF INDIA
India

The Constitution (Scheduled Castes And Scheduled Tribes) Orders (Amendment) Act, 2002

Act 32 of 2002

  • Published on 1 January 2002
  • Commenced on 1 January 2002
  • [This is the version of this document from 1 January 2002.]
  • [Note: The original publication document is not available and this content could not be verified.]
Central Government ActThe Constitution (Scheduled Castes And Scheduled Tribes) Orders (Amendment) Act, 2002THE CONSTITUTION (SCHEDULED CASTES AND SCHEDULED TRIBES) ORDERS (AMENDMENT) ACT, 2002ACT NO. 32 OF 2002[ 3rd June, 2002.]An Act further to amend the Constitution (Scheduled Castes) Order,

1950. and the Constitution (Scheduled Tribes) Order, 1950 so as to

provide for inclusion of certain Scheduled Castes and Scheduled Tribesoustees of the States of Madhya Pradesh and Mahara htra, who have beendisplaced due to Sardar Sarovar Project on the Narmada River and aresettled or may be settled in the State of Gujarat, in the lists of

d Castes and Scheduled Tribes specified in relation to the

State of Gujarat.

BE it enacted by Parliament in the fifty- third Year of the Republic ofIndia as follows:-

1. Short title.- This Act may be called the Constitution (Scheduled Castes and Scheduled Tribes) Orders (Amendment) Act, 2002 .

2. Amendment of the Constitution (Scheduled Castes) Order, 1950 .- In the Schedule to the Constitution (Scheduled Castes) Order, 1950 , in PART IV.- Gujarat, after entry 30, the following entries shall be inserted, namely:-" 31. Balahi, Balai

32. Bhangi, Mehtar

33. Chamar

34. Chikwa, Chikvi

35. Koli, Kori

36. Kotwal (in Bhind, Dhar, Dewas, Guna, Gwalior, Indore, Jhabua, Khargone, Mandsaur, Morena, Rajgarh, Ratlam, Shajapur, Shivpuri, Ujjain and Vidisha districts).".

3. Amendment of the Constitution (Scheduled Tribes) Order, 1950 .- In the Schedule to the Constitution (Scheduled Tribes) Order, 1950 , in PART IV.- Gujarat, after entry 29, the following entries shall be inserted, namely:-" 30. Bhil, Bhilala, Barela, Patelia

31. Tadvi Bhil, Bawra, Vasave

32. Padvi.". ---- SUBHASH C. JAIN, Secy. to the Govt. of India.