Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Constitution (Sikkim) Scheduled Castes Order, 1978 CONTENTS 1. . 2. . SCHEDULE 1 :- SCHEDULE 1. . 2. . 3. . 4. . Constitution (Sikkim) Scheduled Castes Order, 1978 1 Published with the Ministry of Law, Jastice and Company Affairs Notifn. No. G.S.R. 334(E), dated the 22nd June, 1978, Gazette of india, Extraordinary, 1978, Part II, Section 3(i), p .ge 545(a). In exercise of the powers conferred by clause (1) of article 341 of the Constitution of India, the President, after consultation with the Governor of the State of Sikkim, is pleased to make the following Order, namely :- 1. . :- Damai (Nepai) 2 \. The casts, races or tribes, or parts of, or groups within, castes, races or ribes specified in the Schedule to this Order, shall, for the purposes of the Constitution, be deemed to be Scheduled Castes in relation to the State of Sikkim so far as regards members thereof resident in that State. Provided that no person who professes a religion different from the Hindu 2 [, the Sikid or the Buddhist] religion shall be deemed to be a member of a Scheduled Caste. Subs. by Act 15 of 1990, s. 5 for "or the Sikh" (w. e. f. 3-6-1990). SCHEDULE 1 SCHEDULE 1. . :- Damai (Nepai) 2. . :- Kami (Nepali), Lohar (Nepali) 3. . :- Majhi (Nepali) 4. . :- Sarki (Nepali).