Site icon SCC Times

Constitution (Scheduled Castes) Orders (Amendment) Act, 2015

Constitution (Scheduled Castes) Orders (Amendment) Act, 2015 received the assent of the President on 20-03-2015. The objective of the Act is to further amend the Constitution (Scheduled Castes) Order, 1950 in order to modify the list of Scheduled Castes in the States of Haryana, Karnataka and Odisha and the Constitution (Dadra and Nagar Haveli) Scheduled Castes Order, 1962.

The Act amends the Schedule to the Constitution (Scheduled Castes) Order, 1950 as follows-

“19. Kabirpanthi, Julaha, Kabirpanthi Julaha”

“23. Bhovi, Od, Odde, Vaddar, Waddar, Voddar, Woddar, Bovi (NonBesta), Kalluvaddar, Mannuvaddar”

“26. Dhoba, Dhobi, Rajak, Rajaka”

“27. Dom, Dombo, Duria Dom, Adhuria Dom, Adhuria Domb”

“44. Katia, Khatia”

“45. Kela, Sapua Kela, Nalua Kela, Sabakhia Kela, Matia Kela, Gaudia Kela”

“46. Khadala, Khadal, Khodal”

“91. Turi, Betra”

The Act amends the Schedule to the Constitution (Dadra and Nagar Haveli) Scheduled Castes Order, 1962 as follows-

 

-Ministry of Law and Justice
Exit mobile version