1THE CONSTITUTION (JAMMU AND KASHMIR)

SCHEDULED CASTES ORDER, 1956

(C.O.52)

In exercise of the powers conferred by clause (1) of article 341 of

the Constitution of India, the President, after consultation with the

Sadar-i-Riyasat of Jammu and Kashmir, is pleased to make the following

Order, namely:-

1. This Order may be called the Constitution (Jammu and Kashmir)

Scheduled Castes Order, 1956.

2. The castes 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 Jammu and Kashmir:

Provided that no person who professes a religion different from the

Hindu 2[, the Sikh or the Buddhist] religion.

THE SCHEDULE

1. Barwala

2. Basith

3. Batwal

4. Chamar or Ramdasia

5. Chura

6. Dhyar

7. Doom or Mahasha

8. Gardi

9. Jolaha

10. Megh or Kabirpanthi

11. Ratal

12. Saryara

13. Watal.

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1. Published with the Ministry of Law Notifn. No. S.R.O. 3135A,

dated the 22nd December, 1956, Gazette of India, Extraordinary, 1956,

Part II, Section 3, page 2686A.

2. Subs. by Act 15 of 1990, s. 6, for "or the Sikh" (w.e.f. 3-6-1990).

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