Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Constitution (Jammu and Kashmir) Scheduled Castes Order, 1956 CONTENTS 1. . 2. . SCHEDULE 1 :- SCHEDULE 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. . Constitution (Jammu and Kashmir) Scheduled Castes Order, 1956 1 Published with the Ministry of Law Notifn. No. S.R.O. 3135A, dated the 22nd December. 1956. Gazette of India, Extraordinary, 1956, Part II, Section 3, Page 2686A. In exercise of the powers conferred by clause (1) of article 341 of the Constitution of India, the President, after consultation with the Sadar-i-Riyasat of Jammu and Kashmir, is pleased to make the following Order, namely :- 1. . :- Barwala 2 \. The castes specified in the Schedule to this Order shall, for the urposes of the Constitution, be deemed to be Scheduled Cashes in relation to the State of Jammu and Kashmir : Provided that no person who professes a religion different from the Hindu 2 [, the Sikh or the Buddhist] religion shall be deemed to be a member of a Scheduled Caste. Subs. by Act 15 of 1990, s. 6 for "for the Sikh" (w.e.f. 3-6-1990). SCHEDULE 1 SCHEDULE 1. . :- Barwala 2. . :- Basith 3. . :- Batwal 4. . :- Chamar or Ramdasia 5. . :- Chura 6. . :- Dhyar 7. . :- Doom or Mahasha 8. . :- Gardi 9. . :- Jolaha 10. . :- Megh or Mabirpanthi 11. . :- Ratal 12. . :- Saryara 13. . :- Watal