1 [THE CONSTITUTION (DADRA AND NAGAR HAVELI)

SCHEDULED CASTES ORDER, 1962

(C.0.64)

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

the Constitution of India, the President is pleased to make the

following Order, namely:-

1. This Order may be called the Constitution (Dadra and Nagar Haveli)

Scheduled Castes Order, 1962.

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

castes, races or tribes specified in the Schedule to this Order,

shall, for the purposes of the Constitution, be deemed to be Scheduled

Castes in relation to the Union territory of Dadra and Nagar Haveli so

far as regards members thereof resident in that Union territory:

Provided that no person, who professes 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. Bhangi

2. Chamar

3. Mahar

4. Mahayavanshi, Dhed.

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1. Published with the Ministry of Law Notifn. No. G.S.R. 300,

dated the 30th June, 1962, Gazette of India, Extraordinary, 1962,

Part II, Section 3, page 389.

2. Subs. by Act 15 of 1990, s. 5, for "or the Sikh" (w.e.f.

3-6-1990).

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