Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Constitution (Scheduled Castes) Order (Amendment) Act, 2002 25 of 2002 [24 May 2002] CONTENTS 1. Short Title 2. Amendment Of The Constitution (Scheduled Castes) Order, 1950 Constitution (Scheduled Castes) Order (Amendment) Act, 2002 25 of 2002 [24 May 2002] An Act further to amend the Constitution (Scheduled Castes) Order, 1950 BE it enacted by Parliament in the Fifty-third Year of the Republic of India as follows:-- 1. Short Title :- This Act may be called the Constitution (Scheduled Castes) Order (Amendment) Act, 2002. 2. Amendment Of The Constitution (Scheduled Castes) Order, 1950 :- The Schedule to the Constitution (Scheduled Castes) Order, 1950 is hereby amended in the manner and to the extent specified hereunder, namely:-- (a) in PART XIII.--Orissa,-- (i) omit entry 22; (ii) omit entry 90; (iii) after entry 93, insert-- "94. Mangali (in Koraput and Kalahandi districts); 95. Mirgan (in Navrangpur District)."; (b) in PART XIV.--Punjab,-- (i) for entry 9, substitute-- "9. Chamar, Jatia Chamar, Rehgar, Raigar, Ramdasi, Ravidasi, Ramdasia, Ramdasia Sikh, Ravidasia, Ravidasia Sikh."; (ii) after entry 37, insert-- "38. Mochi."; (c) in PART XIX.--West Bengal,-- (i) for entry 22, substitute--- "22. Hari, Mehtar, Mehtor, Bhangi, Balmiki."; (ii) after entry 59, insert-- "60. Chain (in Malda, Murshidabad, Nadia and Dakshin Dinajpur districts).".