The Second Schedule
[See Section 25 (1)]
Amendments to the Constitution (Scheduled Castes) Order, 1950
In the Constitution (Scheduled Castes) Order, 1950,-
(1) in paragraph 2, for the figures "XIV", the figures "XVII" shall be substituted;
(2) in paragraph 4,-
(a) for the words and figures "and any reference in Part XIV", the words and figures "any reference in Part XIV" shall be substituted;
(b) the following shall be added at the end, namely:-
"and any reference in Parts XV, XVI and XVII to a State shall be construed as a reference to the State constituted as from the day appointed under clause (b) of section 2 of the North-Eastern Areas (Reorganisation) Act, 1971";
(3) in the Schedule, after Part XIV, the following Parts shall be inserted, namely:-
"PART XV-Manipur
Throughout the State:-
1. Dhupi or Dhobi
2. Lois
3. Muchi or Ravidas
4. Namasudra
5. Patni
6. Sutradhar
7. Yaithibi.
Part XVI-Meghalaya
Throughout the State:-
| 1. | Bansphor | 9. | Kaibartta or Jaliya |
| 2. | Bhuinmali or Mali | 10. | Lalbegi |
| 3. | Brittial-Bania or Bania | 11. | Mahara |
| 4. | Dhupi or Dhobi | 12. | Mehtar or Bhangi |
| 5. | Dugla or Dholi | 13. | Muchi or Rishi |
| 6. | Hira | 14. | Namasudra |
| 7. | Jalkeot | 15. | Patni |
| 8. | Jhalo, Malo or Jhalo-Malo | 16. | Sutradhar |
Part XVII-Tripura
Throughout the State:-
| 1. | Bagdi | 20. | Kanda |
| 2. | Baiti | 21. | Kanugh |
| 3. | Bhuimali | 22. | Keot |
| 4. | Bhunar | 23. | Khadit |
| 5. | Chamar or Muchi | 24. | Kharia |
| 6. | Dandasi | 25. | Khemcha |
| 7. | Dhenuar | 26. | Koch |
| 8. | Dhoba | 27. | Koir |
| 9. | Duai | 28. | Kol |
| 10. | Dum | 29. | Kora |
| 11. | Ghasi | 30. | Kotal |
| 12. | Gour | 31. | Mahisyadas |
| 13. | Gunar | 32. | Mali |
| 14. | Gur | 33. | Mehtor |
| 15. | Gorang | 34. | Musahar |
| 16. | Jalia Kaibartta | 35. | Namasudra |
| 17. | Kahar | 36. | Patni |
| 18. | Kalindi | 37. | Sabar.". |
| 19. | Kan | ||
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