86540
Lawyers Network
103860
Users
630
Cities Serving
114
Law Schools Network
59824
CONSTITUTION (SCHEDULED CASTES) ORDERS (AMENDMENT) ACT, 2015
NO. 4 OF 2015
[20th March, 2015.]
An Act further to amend the Constitution (Scheduled Castes) Order, 1950 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.
Short title
Be it enacted by Parliament in the Sixty-sixthYear of the Republic of India as follows:—
1. This Act may be called the Constitution (Scheduled Castes) Orders (Amendment) Act, 2015.
Amendment of the Constitution (Scheduled Castes) Order, 1950
2. In the Schedule to the Constitution (Scheduled Castes) Order, 1950,—
(a) in PART V.—Haryana, for entry 19, substitute,—
“19. Kabirpanthi, Julaha, Kabirpanthi Julaha”;
(b) in PART VII.—Karnataka, for entry 23, substitute,—
“23. Bhovi, Od, Odde, Vaddar, Waddar, Voddar, Woddar, Bovi (Non-Besta), Kalluvaddar, Mannuvaddar”;
(c) in PART XIII.—Odisha,—
(i) for entries 26 and 27, substitute,—
“26. Dhoba, Dhobi, Rajak, Rajaka
27. Dom, Dombo, Duria Dom, Adhuria Dom, Adhuria Domb”;
(ii) for entries 44, 45 and 46, substitute,—
“44. Katia, Khatia
45. Kela, Sapua Kela, Nalua Kela, Sabakhia Kela, Matia Kela, Gaudia Kela
46. Khadala, Khadal, Khodal”;
(iii) for entry 91, substitute,—
“91. Turi, Betra”;
(d) in PART XXIV.—Uttaranchal, for “Uttaranchal”, substitute, ‘‘Uttarakhand”.
Amendment of the Constitution (Dadra and Nagar Haveli) Scheduled Castes Order, 1962
3. In the Schedule to the Constitution (Dadra and Nagar Haveli) Scheduled Castes Order, 1962, for entry 2, substitute,—
‘‘2. Chamar, Rohit.’’.
CORRIGENDUM
In the PUBLIC PREMISES (EVICTION OF UNAUTHORISED OCCUPANTS) AMENDMENT ACT, 2015 (2 OF 2015) as published in the Gazette of India, Extraordinary, Part II Section 1, Issue No. 5, dated the 14th March, 2015 at page 1, in Heading for ‘‘AMENDMENTS’’ read ‘‘AMENDMENT’’.
CORRIGENDA
In the Mines and Minerals (Development and Regulation) Amendment Ordinance, 2015, No. 3 of 2015, as published in the Gazette of India Extraordinary, Part II, Section 1, Issue No. 3, dated the 12th January, 2015,—
(1) At page 2, in line 14, for ‘‘occuring’’, read ‘‘occurring’’
(2 At page 13 in line 19, for ‘‘occuring’’, read ‘‘occurring’’
86540
103860
630
114
59824