Constitution of India, 1949
241.Scheduled Castes.-
(1) The President may with respect to any
State [or Union territory], and where it is a State after consultation with the
Governor thereof, by public notification, specify the castes, races or tribes
or parts of or groups within castes, races or tribes which shall for the
purposes of this Constitution be deemed to be Scheduled Castes in relation to
that State [or Union territory, as the case may be].
(2) Parliament may by law include in or
exclude from the list of Scheduled Castes specified in a notification issued
under clause (1) any caste, race or tribe or part of or group within any caste,
race or tribe, but save as aforesaid a notification issued under the said
clause shall not be varied by any subsequent notification.