Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Scheduled Castes And Scheduled Tribes Orders (Amendment) Act, 1956 63 of 1956 [25 September 1956] CONTENTS 1. Short Title 2. Definitions 3. Amendment Of Scheduled Castes Orders 4. Amendment Of Scheduled Tribes Orders 5. Determination Of Population Of Scheduled Castes And Scheduled Tribes 6. Amendment Of Orders Of The Former Delimitation Commission 7. Power To Make Rules SCHEDULE 1 :- SCHEDULE I SCHEDULE 2 :- SCHEDULE II SCHEDULE 3 :- SCHEDULE III Scheduled Castes And Scheduled Tribes Orders (Amendment) Act, 1956 63 of 1956 [25 September 1956] STATEMENTS OF OBJECTS AND REASONS An Act to privide for the inclusion in, and the exclusion from the lists of Scheduled Cstes and Scheduled Tribes, of certain castes and tribes and matters connected therewith. Be it enacted by parliament in the Seventh Year of the Republic of India as follows :- 1. Short Title :- This Act may be called the Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1956. 2. Definitions :- In this Act,- (a) "article" means an article of the Constitution; (b) "census authority" means the Deputy Registrar General, India; (c) "last Census" means the census held in 1951; (d) "prescribed" means prescribed by rules made under this Act. 3. Amendment Of Scheduled Castes Orders :- (1) The Constitution (Scheduled Castes) Order, 1950, is hereby amended in the manner and to the extent specified in Schedule I. (2) The Constitution (Schedule Castes) (Part C States) Order, 1951, is hereby amended in the manner and to the extent specified in Scheduled-II. 4. Amendment Of Scheduled Tribes Orders :- (1) The Scheduled to the Constitution (Scheduled Tribes) Order, 1950, is hereby amended in the manner and to the extent specified in Schedule-III. (2) The Schedule to the Constitution (Scheduled Tribes) (Part C States) Order, 1951, is hereby amended in the manner and to the extent specified in Schedule-IV. 5. Determination Of Population Of Scheduled Castes And Scheduled Tribes :- (1) Where the list of Scheduled Castes or (Scheduled Tribes) in relation to any State varies by this Act, the population as at the last census of the Scheduled Castes or, as the case may be, of the Scheduled Tribes in that State (including in relation to Assam, the population of the Scheduled Tribes in that State excluding the tribal areas, the population in each autonomous district thereof) shall be ascertained or estimated by the census authority in such manner as may be prescribed and shall be notified by that authority in the Gazette of India; Provided that nothing in this section shall apply to any State in relation to which provision for redetermining the population of Scheduled Castes and Scheduled Tribes is made in Section 42 of the State Reorganisation Act, 1956 or in Section 15 of the Bihar and West Bengal (Transfer of Territories) Act, 1956. (2) The population figures so notified shall be taken to be the relevant population figures as ascertained at the last census and shall suspersede any figures previously published. 6. Amendment Of Orders Of The Former Delimitation Commission :- I n addition to the duties imposed by Section 44 of the States Reorganisation Act, 1956, and any other law on the Delimitation Commission constituted under Section 43 of the said Act, it shall be the duty of that Commission- (a) to redetermine, on the basis of the population figures notified under Section 5 of this Act for any State, the number of seats to be reserved for the Scheduled Castes and Scheduled Tribes of that State in the House of the People and in the Legislative Assembly, if any, of that State, having regard to the relevant provisions of the Constitution and of the State Reorganisation Act, 1956; (b) if on such redetermination the number of reserved seats of any class in any State is found to be different from the number fixed in final Order No. I of the former Delimitation Commission, to make such amendments in any of the orders made by that Commission under Section 8 of the Delimitation Commission Act, 1952, as maybe necessary for the purpose of giving representation to the Scheduled Castes or the Scheduled Tribes, as the case may be, of that State; and (c) to take into account the provisions of this section while preparing the order referred to in sub-section (2) of Section 47 of the States Reorganisation Act, 1956. 7. Power To Make Rules :- The Central Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act. SCHEDULE 1 SCHEDULE I (See Section 3 (1)) Amendments to the Constitution (Scheduled Castes) Order, 1950 1. For Paragraph 3, substitute:- 3. Notwithstanding anything contained in paragraph 2, no person who professess a religion different from the Hindu or the Sikh religion shall be deemed to be a member of a Scheduled Caste." 2. Before the heading "Part - I - Assam", insert:- "Part - I - Andhra", Throughout the State:- 1. Adi Andhra 17. Jambuvulu 2. Adi Dravida SCHEDULE 2 SCHEDULE II SCHEDULE 3 SCHEDULE III (See Section 4 (1)) Amendments to the Constitution (Scheduled Tribes) Order, 1950 1. For Paragraph 3, substitute:- 3. Notwithstanding anything contained in paragraph 2, no person who professess a religion different from the Hindu or the Sikh religion shall be deemed to be a member of a Scheduled Caste."