1THE CONSTITUTION (PONDICHERRY) SCHEDULED CASTES

ORDER, 1964

(C.O. 68)

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 (Pondicherry) Scheduled

Castes Order, 1964.

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 Pondicherry so far as regards

members thereof resident in that Union territory:

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. Adi Andhra

2. Adi Dravida

3. Chakkiliyan

4. Jambuvulu

5. Kuravan

6. Madiga

7. Mala, Mala Masti

8. Paky

9. Pallan

10. Parayan, Sambavar

11. Samban

12. Thoti

13. Valluvan

14. Vetan

15. Vettiyan.

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1. Published with the Ministry of Law Notifn. No. G.S.R. 419,

dated the 5th March, 1964, Gazette of India, Extraordinary,

1964, Part II, Section 3(i), page 327.

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

3-6-1990).

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