1THE CONSTITUTION (SCHEDULED CASTES)

2[(UNION TERRITORIES)] ORDER 1951

(C.O. 32)

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)

2[(Union Territories)] Order, 1951.

2. Subject to the provisions of this Order, the castes, races or

tribes or parts of, or groups within, castes or tribes, specified in

3[Parts I to III] of the Schedule to this Order shall, in relation to

the 2[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.

4[3. Notwithstanding anything contained in paragraph 2, no person who

professes a religion different from the Hindu, 5[the Sikh or the

Buddhist] religion shall be deemed to be a member of a Scheduled

Caste.]

6[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 section 2 of

the Goa, Daman and Diu Reorganisation Act, 1987.]

2[THE SCHEDULE

PART I.-Delhi

Throughout the Union territory:-

1. Adi-Dharmi

2. Agria

3. Aheria

4. Balai

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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.

3. Subs. by Act 18 of 1987, s. 19 and the First Sch. for "Parts

I to IV" (w.e.f. 30-5-1987).

4. Subs. by Act 63 of 1956, s. 3 and Sch. II.

5. Subs. by Act 15 of 1990, s. 3, for "or the Sikh".

6. Subs. by Act 18 of 1987, s. 19 and the First Sch., for

paragraph 4 (w.e.f. 30-5-1987).

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5. Banjara

6. Bawaria

7. Bazigar

8. Bhangi

9. Bhil

10. Chamar, Chanwar Chamar, Jatava or Jatav Chamar, Mochi,

Ramdasia, Ravidasi, Raidasi, Rehgarh or Raigar

11. Chohra (Sweeper)

12. Chuhra (Balmiki)

13. Dhanak or Dhanuk

14. Dhobi

15. Dom

16. Gharrami

17. Julaha (Weaver)

18. Kabirpanthi

19. Kachhandha

20. Kanjar or Giarah

21. Khatik

22. Koli

23. Lalbegi

24. Madari

25. Mallah

26. Mazhabi

27. Meghwal

28. Naribut

29. Nat (Rana)

30. Pasi

31. Perna

32. Sansi or Bhedkut

33. Sapera

34. Sikligar

35. Singiwala or Kalbelia

36. Sirkiband.]

1[* * * * *

2[* * * * *

3[4[PART II].--Chandigarh

1. Ad Dharmi

2. Bangali

3. Barar, Burar or Berar

4. Batwal

5. Bauria or Bawaria

6. Bazigar

7. Balmiki,Chura or Bhangi

8. Bhanjra

9. Chamar, Jatia Chamar, Rehgar, Raigar, Ramdasi or Ravidasi

10. Chanal

11. Dagi

12. Darain

13. Dhanak

14. Dhogri, Dhangri or Siggi

15. Dumna, Mahasha or Doom

16. Gagra

17. Gandhila or Gandil Gondola

18. Kabirpanthi or Julaha

19. Khatik

20. Kori or Koli

21. Marija or Marecha

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1. Part II relating to Himachal Pradesh omitted by Act 53 of 1970,

s. 19 and Sch.II (w.e.f. 25-1-1971).

2. Parts III and IV relating to Manipur and Tripura respectively

omitted by Act 81 of 1971, s. 25(2) and Sch.III (w.e.f.

21-1-1972).

3. Added by Act 31 of 1966, s. 27 and Sch.IX (w.e.f.

1-11-1966).

4. Part V re-numbered as Part II by Act 81 of 1971, s. 25(2) and

Sch.III (w.e.f. 21-1-1972).

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22. Mazhabi

23. Megh

24. Nat

26. Pasi

27. Perna

28. Pherera

29. Sanhai

30. Sanhal

31. Sansoi

32. Sansi, Bhedkut or Manesh

33. Sapela

34. Sarera

35. Sikligar

36. Sirkiband.]

1[PART III.-Daman and Diu

Throughout the Union territory:-

1. Bhangi (Hadi)

2. Chambhar

3. Mahar

4. Mahyavanshi (Vankar)

5. Mang.]

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1. Original Part III relating to Mizoram omitted and Part IV

renumbered as Part III by Act 34 of 1986, s. 13 and the Second Sch.

(w.e.f.20-2-1987). Original Part III relating to Arunachal Pradesh

omitted by Act 69 of 1986, s. 16 and the Second Sch. (w.e.f.

20-2-1987) and Part III in respect of Daman and Diu ins. by Act 18 of 1987, s. 19 and First Sch.

(w.e.f. 30-5-1987)

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