THE CONSTITUTION (SCHEDULED CASTES) ORDER, 1950

PREAMBLE

In exercise of the powers conferred by clause (1) of Article 341 of the Constitution of India, the President, after consultation with the Governors and Raj-Pramukhs of the States concerned, is pleased to make the following Order, namely : -

Order - 1.

This Order may be called the Constitution (Scheduled Castes) Order, 1950.

Order - 2.

Subject to the provisions of this Order, the castes, races or tribes or parts of, of groups, within, castes or tribes, specified in Parts I to [XX]1 of the schedule to this Order shall, in relation to the States 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 in those Parts of that Schedule.

Order - 3.

 Notwithstanding anything contained in paragraph 2, no person who professes a religion different from the Hindu or the Sikh religion shall be deemed to be a member of a Scheduled Caste.

Order - [1][4.