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CONSTITUTION (SCHEDULED CASTES) ORDERS (AMENDMENT) ACT, 2014
NO. 34 OF 2014
[17th December, 2014.]
An Act further to amend the Constitution (Scheduled Castes) Order, 1950 and the Constitution (Sikkim) Scheduled Castes Order, 1978.
Be it enacted by Parliament in the Sixty-fifth Year of the Republic of India as follows:—
Short title
1. This Act may be called the Constitution (Scheduled Castes) Orders (Amendment) Act, 2014.
Amendment of Constitution (Scheduled Castes) Order, 1950.
2. In the Schedule to the Constitution (Scheduled Castes) Order, 1950, —
(a) in PART VIII.— Kerala,–
(i) for entry 46, substitute,—
(ii) for entry 61, substitute,–
“61. Thandan (excluding Ezhuvas and Thiyyas who are known as Thandan, in the erstwhile Cochin and Malabar areas) and (Carpenters who are known as Thachan, in the erstwhile Cochin and Travancore State), Thachar (other than Carpenter)”;
(b) in PART IX.— Madhya Pradesh, for entry 18, substitute,—
“18. Dahait, Dahayat, Dahat, Dahiya”;
(c) in PART XIII.– Orissa,—
(i) for “ Orissa”, substitute “Odisha”;
(ii) for entry 2, substitute,—
“2. Amant, Amat, Dandachhatra Majhi, Amata, Amath”;
(iii) for entry 13, substitute,—
“13. Bedia, Bejia, Bajia”;
(iv) for entry 41, substitute,—
“41. Jaggali, Jaggili, Jagli”;
(v) for entry 69, substitute,–
“69. Pan, Pano, Buna Pana, Desua Pana, Buna Pano”;
(d) in PART XVII.–Tripura,—
(i) for entry 4, substitute,—
“4. Chamar, Muchi, Chamar-Rohidas, Chamar-Ravidas”;
(ii) for entry 7, substitute,—
“7. Dhoba, Dhobi”;
(iii) for entry 12, substitute,—
“12. Jalia Kaibarta, Jhalo-Malo”.
Amendment of Constitution (Sikkim) Scheduled Castes Order, 1978
3. In the Schedule to the Constitution (Sikkim) Scheduled Castes Order, 1978, C.O. 110 entry 3 shall be omitted.
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