Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Constitution (Pondicherry) Scheduled Castes Order, 1964 CONTENTS 1. . 2. . SCHEDULE 1 :- SCHEDULE 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. . 14. . 15. . Constitution (Pondicherry) Scheduled Castes Order, 1964 1 Published with the Ministry of Law Notifn. No. Cr.S.R. 419, dated the 5th March, 1964, Gazette of India Extraordinary, 1964, Part n, Section 3(i), Page 327. In exercise of the powers conferred by clause (1) of article 341 of the Constitution of India, the President is pleased to make the following Order, namely:- 1. . :- Adi Andhra 2 \. The castes, races or tribes or parts of or groups within castes, races or tribes specified in the Schedule to this Order shall, for the purposes of the Constitution, be deemed to be Scheduled Castes in relation to the Union territory of Pondicherry so far as regards members thereof resident in that Union territory: 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. 7 for "or the Sikh" (w.e.f. 3-6-1990). SCHEDULE 1 SCHEDULE 1. . :- Adi Andhra 2. . :- Adi Dravida 3. . :- Chakkiliyan 4. . :- Jambuvulu 5. . :- Kuravan 6. . :- Madiga 7. . :- Mala, Mala Masti 8. . :- Paky 9. . :- Pallan 10. . :- Parayan, Sambavar 11. . :- Samban 12. . :- Thoti 13. . :- Valluvan 14. . :- Vetan 15. . :- Vettiyan.