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Union of India - Act

The Constitution (Scheduled Castes) Orders (Second Amendment) Act, 2002

UNION OF INDIA
India

The Constitution (Scheduled Castes) Orders (Second Amendment) Act, 2002

Act 61 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, the Constitution (Scheduled Castes) (Union Territories) Order, 1951, the Constitution (Jammu and Kashmir) Scheduled Castes Order, 1956 , the Constitution (Dadra and Nagar Haveli) Sch duled Castes Order, 1962 and the Constitution (Pondicherry) Scheduled Castes Order, 1964.
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) 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.