Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Constitution (Scheduled Castes) Orders (Amendment) Act, 2015 4 of 2015 [20 March 2015] CONTENTS 1. Short title 2. Amendment of the Constitution (Scheduled Castes) Order, 1950 3. Secretary to the Govt. of India Constitution (Scheduled Castes) Orders (Amendment) Act, 2015 4 of 2015 [20 March 2015] PREAMBLE 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. Be it enacted by Parliament in the Sixty-sixth Year of the Republic of India as follows:-- 1. Short title :- This Act may be called the Constitution (Scheduled Castes) Orders (Amendment) Act, 2015. 2. Amendment of the Constitution (Scheduled Castes) Order, 1950 :- In the Schedule to the Constitution (Scheduled Castes) Order, 1950 (C.O. 19),-- (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 4 5 . 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". 3. Secretary to the Govt. of India :- In the Schedule to the Constitution (Dadra and Nagar Haveli) Scheduled Castes Order, 1962 (C.O. 64), for entry 2, substitute,-- 2. Chamar, Rohit..