Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Constitution (Scheduled Castes) [(Union Territories)] Order, 1951 CONTENTS 1. . 2. . 3. . 4. . SCHEDULE 1 :- SCHEDULE PART :- Delhi PART :- Chandigarh PART :- Daman and Diu Throughout the Union territory Constitution (Scheduled Castes) [(Union Territories)] Order, 1951 1 Published with the Ministry of Law Notifn. No. C.O. 32, dated the 20th September, 1951, Gazette of India, Extraordinary, 1951. Part II. Section 3, page 1198.2 Subs. by the Scheduled Castes and Scheduled Tribes Lists (Modification) Order, 1956. In exercise of the powers conferred by clause (1) of article 341 of the Constitution of India, as amended by the Constitution (First Amendment) Act, 1951, the President is pleased to make the following Order, namely :- 1. . :- This Order may be called the Constitution (Scheduled Castes) 3 [(Union Territories)] Order, 1951. Subs. by the Scheduled Castes and Scheduled Tribes Lists (Modification) Order, 1956. 2. . :- Subject to the provisions of this Order, the castes, races or tribes or parts of, or groups within, castes or tribes, specified in 4[Parts I to III] of the Schedule to this Order shall, in relation to the 5 [Union territories] to which those Parts respectively relate, be deemed to be Scheduled Castes so far as regards members thereof resident in the localities specified in relation to them respectively in those Parts of that Schedule. Subs. by Act 18 of 1987, s. 19 and First Sch. for "Parts I to IV" (w.e.f. 30-5-1987). Subs. by the Scheduled Castes and Scheduled Tribes Lists (Modification) Order, 1956. 3. . :- Notwithstanding anything contained in paragraph 2, no person who professes a religion different from the Hindu 7 [, the Sikh or the Buddhist] religion shall be deemed to be a member of a Scheduled Caste.] Subs. by Act 15 of 1990, a. 3 for "or the Sikh". 4. . :- Any reference in this Order to a Union territory in Part I of the Schedule shall be construed as a reference to the territory constituted as a Union territory as from the first day of November 1956, any reference to a Union territory in Part II of the Schedule shall be construed as a reference to the territory constituted as a Union territory as from the first day of November, 1966 and any reference to a Union territory in Part III of the Schedule shall be construed as a reference to the territory constituted as a Union territory as from the day appointed under clause (b) of S.2 of the Goa, Daman and Diu Reorganisation Act, 1987.] SCHEDULE 1 SCHEDULE PART Delhi PART Chandigarh PART Daman and Diu Throughout the Union territory