Category of Bare Act | Name of the Act | Year of Promulgation |
---|---|---|
Civil Laws | The CONSTITUTION OF INDIA | 1975 |
Act Number | Enactment Date | Chapter Number |
36 | 1975-04-26 | 16 |
Chapter Title | Ministry | Department |
Special Provisions Relating To Certain Classes | Ministry of Law And Justice | Department of Personnel and Administrative Reforms |
(1) The President 1[may with respect to any State 2[or Union territory], and where it is a State 3[***], after consultation with the Governor 4[***] thereof,] by public notification5, specify the castes, races or tribes or parts of or groups within castes, races or tribes which shall for the purposes of this Constitution be deemed to be Scheduled Castes in relation to that State 2[or Union territory, as the case may be].
(2) Parliament may by law include in or exclude from the list of Scheduled Castes specified in a notification issued under clause (1) any caste, race or tribe or part of or group within any caste, race or tribe, but save as aforesaid a notification issued under the said clause shall not be varied by any subsequent notification.
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1. Subs. by the Constitution (First Amendment) Act, 1951, s. 10, for “may, after consultation with the Governor or Rajpramukh of a State”.
2. Ins. by the Constitution (Seventh Amendment) Act, 1956, s. 29 and Sch.
3. The words and letters “specified in Part A or Part B of the First Schedule” omitted by s. 29 and Sch., ibid.
4. The words “or Rajpramukh” omitted by s. 29 and Sch., ibid.
5. See the Constitution (Scheduled Castes) Order, 1950 (C.O. 19), the Constitution (cheduled Castes) (Union Territories) Order, 1951 (C.O. 32), the Constitution (Jammu and Kashmir) Scheduled Castes Order, 1956 (C.O.52), the Constitution (Dadra and Nagar Haveli) Scheduled Castes Order, 1962 (C.O. 64), the Constitution (Pondicherry) Scheduled Castes Order, 1964 (C.O. 68), the Constitution (Goa, Daman and Diu) Scheduled Castes Order, 1968 (C.O. 81) and the Constitution (Sikkim) Scheduled Castes Order, 1978 (C.O. 110).