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THE CONSTITUTION (SCHEDULED CASTES) ORDER (AMENDMENT) ACT, 2016
NO. 24 OF 2016
[6th May, 2016.]
An Act further to amend the Constitution (Scheduled Castes) Order, 1950.
BE it enacted by Parliament in the Sixty-seventh Year of the Republic of India as follows:—
Short title and commencement
1. (1) This Act may be called the Constitution (Scheduled Castes) Order (Amendment) Act, 2016.
(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint; and different dates may be appointed for different States and any reference in any provision to the commencement of this Act shall be construed in relation to any State as a reference to the coming into force of that provision in that State.
New Delhi, the 9th May, 2016/Vaisakha 19, 1938 (Saka)
The following Act of Parliament received the assent of the President on the
6th May, 2016, and is hereby published for general information:—
REGISTERED NO. DL—(N)04/0007/2003—16
Amendment of Constitution (Scheduled Castes) Order, 1950.
C.O. 19.
2. In the Schedule to the Constitution (Scheduled Castes) Order, 1950,— C.O. 19.
(a) in Part V.—Haryana.—
(i) after entry 1, insert,—
"1A. Aheria, Aheri, Hari, Heri, Thori, Turi";
(ii) after entry 29, insert,—
"29A. Rai Sikh";
(b) in Part VIII.—Kerala, for entries 36 and 37, substitute—
"36. Malayan (in the areas comprising the Kannur, Kasaragode, Kozhikode
and Wayanad districts)
37. Mannan, Pathiyan, Perumannan, Peruvannan, Vannan, Velan";
(c) in Part XIII.—Odisha, omit entries 8 and 49;
(d) in Part XIX.—West Bengal, for entry 60, substitute—
"60. Chain";
(e) in Part XXIII.—Chhattisgarh, for entry 25, substitute—
"25. Ghasi, Ghasia, Sais, Sahis, Sarathi, Soot-Sarathi, Thanwar"
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