1THE CONSTITUTION (SIKKIM)

SCHEDULED CASTES ORDER, 1978

(C.O. 110)

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. This Order may be called the Constitution (Sikkim) Scheduled

Castes Order, 1978.

2. The castes, races or tribes, or parts of, or groups within,

castes, races or tribes specified in the Scheduled 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 Sikh or the Buddhist] religion shall be deemed to be a

member of a Scheduled Caste.

THE SCHEDULE

1. Damai (Nepali)

2. Kami (Nepali), Lohar (Nepali)

3. Majhi (Nepali)

4. Sarki (Nepali).

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1. Published with the Ministry of Law, Justice 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), page 545(a).

2. Subs. by Act 15 of 1990, s. 7, for "or the Sikh" (w.e.f.

3-6-1990).

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