Bill Summary

The Constitution (Jammu and Kashmir) Scheduled Castes Order (Amendment) Bill, 2023

  • The Constitution (Scheduled Castes) Order (Amendment) Bill, 2023 was introduced in Lok Sabha on July 26, 2023.  The Bill amends the Constitution (Jammu and Kashmir) Scheduled Castes Order, 1956.  The Order lists the castes deemed to be Scheduled Castes in the Union Territories of Jammu and Kashmir, and Ladakh.

  • Scheduled Castes in Jammu and Kashmir: The Bill adds Valmiki community as a synonym of Chura, Balmiki, Bhangi, and Mehtar communities.  The synonym will apply only in the Union Territory of Jammu and Kashmir. 

 

DISCLAIMER: This document is being furnished to you for your information.  You may choose to reproduce or redistribute this report for non-commercial purposes in part or in full to any other person with due acknowledgement of PRS Legislative Research (“PRS”).  The opinions expressed herein are entirely those of the author(s).  PRS makes every effort to use reliable and comprehensive information, but PRS does not represent that the contents of the report are accurate or complete.  PRS is an independent, not-for-profit group.  This document has been prepared without regard to the objectives or opinions of those who may receive it.