The Second Schedule

[See Section 19]

Amendment of The Constitution (Scheduled Castes) (Part C States) Order, 1951

1. In paragraph 2, for "Parts I to X" substitute "Parts I to IX".

2. For paragraph 4, substitute the following, namely:-

"4, Any reference in the Schedule to this Order,-

(a) to the State of Himachal Pradesh or to a district or other territorial division thereof shall be construed as a reference to the State of Himachal Pradesh as formed by the Himachal Pradesh and Bilaspur (New State) Act, 1954, or to a district or other territorial division of that State as so formed; and

(b) to any other State or to a district or other territorial division thereof shall be construed as a reference to that State or to that district or other territorial division as constituted on the 26th day of January, 1950."

3. In the Schedule,-

(a) omit Part III relating to Bilaspur;

(b) renumber"Parts IV to X" as "Parts III to IX" respectively;

(c) in Part V as so renumbered relating to Himachal Pradesh, insert the following, namely:-

"31. Julahe

32. Dumne (Bhanjre)

33. Chuhre

34. Hese (Turi)

35. Chhimbe (Dhobi)

36. Sarehde

37. Daule."