Ministry: 
Social Justice and Welfare
  • The Constitution (Scheduled Castes) Orders (Amendment) Bill, 2014 was introduced in the Rajya Sabha by the Minister of Social Justice and Empowerment, Mr. Mallikarjun Kharge on February 11, 2014.
  • The Bill seeks to amend the Constitution (Scheduled Castes) Order, 1950 and the Constitution (Dadra and Nagar Haveli) Scheduled Castes Order, 1962.  It adds new communities to the list of Scheduled Castes in Haryana, Karnataka, Odisha, and Dadra and Nagar Haveli.  It updates the name Uttaranchal to Uttarakhand in this list.
  • Article 341 of the Constitution empowers the President to specify castes which will be deemed as Scheduled Castes through a notification.  It also empowers Parliament to include or exclude castes from the list of Scheduled Castes. 
  • The Bill adds the following communities to the list of Scheduled Castes:
  • Haryana: Kabirpanthi Julaha
  • Karnataka:  Od, Odde, Vaddar, Waddar, Voddar, Woddar, Bovi (Non Besta), Kalluvaddar, and Mannuvaddar
  • Odisha: Rajak, Rajaka, Adhuria Dom, Adhuria Domb, Khatia, Sapua Kela, Nalua Kela, Sabakhia Kela, Matia Kela, Gaudia Kela, Khadal, Khodal and Betra
  • Dadra and Nagar Haveli: Rohit

 

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