Section 14 in The Bihar And West Bengal (Transfer Of Territories) Act, 1956
14. Modification of the Scheduled Castes and Scheduled Tribes Orders.
As soon as may be after the commencement of this Act, the President may, by notified order, make such modifications in the Constitution (Scheduled Castes) Order, 1950, and the Constitution (Scheduled Tribes) Order, 1950, as he thinks fit, having regard to the transfer of territories effected by section 3.
