The following Act of Parliament received the assent of the President on the 28th April, 2017, and is hereby published for general information:—
THE CONSTITUTION (SCHEDULED CASTES) ORDERS (AMENDMENT) ACT, 2017
NO. 17 OF 2017
[28th April, 2017]
An Act further to amend the Constitution (Scheduled Castes) Order, 1950 to modify the list of Scheduled Castes in the State of Odisha and to amend the Constitution (Pondicherry) Scheduled Castes Order, 1964.
BE it enacted by Parliament in the Sixty-eighth Year of the Republic of India as follows:—
1. Short title.– This Act may be called the Constitution (Scheduled Castes) Orders (Amendment) Act, 2017.
2. Amendment of Constitution (Scheduled Castes) Order, 1950.– In the Schedule to the Constitution (Scheduled Castes) Order, 1950, in PART XIII.- Odisha, for Entry 79, the following entry shall be substituted, namely:—
“79. Sabakhia, Sualgiri, Swalgiri.”.
3. Amendment of Constitution (Pondicherry) Scheduled Castes Order, 1964.– In the Constitution (Pondicherry) Scheduled Castes Order, 1964, for the word “Pondicherry” at both the places where it occurs, the word “Puducherry” shall be substituted.
Ministry of Law and Justice