The Constitution (Scheduled Castes) Order (Amendment) Act, 2002

UNION OF INDIA
India

Act 25 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.]

An Act further to amend the Constitution (Scheduled Castes) Order,1950.

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

This Act may be called the Constitution (Scheduled Castes) Order (Amendment) Act, 2002 .

The Schedule to the Constitution (Scheduled Castes) Order, 1950 is hereby amended in the manner and to the extent specified hereunder, namely:-

(a)in PART XIII.- Orissa,-(i) omit entry 22;

(ii)omit entry 90;

(iii)after entry 93, insert-" 94. Mangali (in Koraput and Kalahandi districts);

(b)in PART XIV.- Punjab,-

(i)for entry 9, substitute-" 9. Chamar, Jatia Chamar, Rehgar, Raigar, Ramdasi, Ravidasi, Ramdasia, Ramdasia Sikh, Ravidasia, Ravidasia Sikh.";

(ii)after entry 37, insert-" 38. Mochi.";

(c)in PART XIX.- West Bengal,-(i) for entry 22, substitute-" 22. Hari, Mehtar, Mehtor, Bhangi, Balmiki.";

(ii)after entry 59, insert-" 60. Chain (in Malda, Murshidabad, Nadia and Dakshin Dinajpur districts).