West bengal act 024 of 2000 : West Bengal Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) (Second Amendment) Act, 2000

Preamble

West Bengal Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) (Second Amendment) Act, 20001

[West Bengal Act No. 24 of 2000][30th August, 2000]
[Passed by the West Bengal Legislature][30th August, 2000]

An Act to amend the West Bengal Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1976.

Whereas it is expedient to amend the West Bengal Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1976, for the purposes and in the manner hereinafter appearing;

It is hereby enacted in the Fifty-first Year of the Republic of India, by the Legislature of West Bengal, as follows:-

1 [Assent of the Governor was first published in the Calcutta Gazette, Extraordinary, of the 30th August, 2000.]

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the West Bengal Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) (Second Amendment) Act, 2000.

(2) It shall come into force at once.

Section 2. Amendment of section 2 of West Ben. Act XXVII of 1976

2. Amendment of section 2 of West Ben. Act XXVII of 1976.- In section 2 of the West Bengal Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1976 (hereinafter referred to as the principal Act), in clause (e), for the words "the Schedule", the word "Schedule" shall be substituted.

Section 3. Amendment of section 4

3. Amendment of section 4.- In sub-section (1) of section 4 of the principal Act,-

(1) in clause (a), for the words "in the Schedule:", the words and figure "in Schedule I:" shall be substituted;

(2) in clause (b), for the words "shall be reduced to one-fourth", the words "shall not be charged" shall be substituted.

Section 4. Amendment of section 5

4. Amendment of section 5.- In clause (a) of section 5 of the principal Act, for the words "Scheduled Tribes:", the words and figures "Scheduled Tribes in the manner set out in Schedule II:" shall be substituted.

Section 5. Amendment of section 6

5. Amendment of section 6.- In section 6 of the principal Act,-

(1) to sub-section (2), the following provisos shall be added:-

"Provided that the State Government may, if it is satisfied that the appointing authority by genuine mistake or on account of an error of judgement or owing to ignorance has filled up any reserved vacancy otherwise than by a candidate for whom the vacancy is reserved and that there has been no mala fide intention in this regard on the part of the appointing authority, by order in writing, regularise the appointment, if so applied for by the appointing authority, on the basis of the carry-forward principle. In such case, reservation against the reserved vacancy already filled up otherwise than by a candidate belonging to Scheduled Caste or Scheduled Tribe for whom the vacancy was originally reserved, shall be carried Forward to the nearest un-reserved vacancy available at the time of consideration of any application:

Provided further that the State Government may, if it considers it necessary or expedient so to do, by notification in the Official Gazette, empower any other authority not below the rank of District Magistrate and District Commissioner for Reservation to exercise the power of the State Government to de-reserved a reserved vacancy under this sub-section.1

(2) after sub-section (2), the following sub-section shall be inserted:-

"(2A) The appointing authority shall, for the purposes of sub-section (2), make an application to the State Government in such Form, and in such manner, as may be prescribed by the State Government."

Section 6. Amendment of section 6A

6. Amendment of section 6A.- In section 6A of the principal Act,-

(1) after sub-section (2), the following sub-section shall be inserted:-

"(2A) (a) The State Government may appoint an officer, not below the rank of Joint Secretary to the Government of West Bengal, to be the Joint Commissioner for Reservation, West Bengal (hereinafter referred to as the Joint Commissioner), an officer, not below the rank of Deputy Secretary to the Government of West Bengal, to be the Deputy Commissioner for Reservation, West Bengal (hereinafter referred to as the Deputy Commissioner), and an officer, not below the rank of Assistant Secretary to the Government of West Bengal, to be the Assistant Commissioner for Reservation, West Bengal (hereinafter referred to as the Assistant Commissioner).

(b) The Joint Commissioner, the Deputy Commissioner, and the Assistant Commissioner shall have the powers of the Commissioner for the purposes of this Act, subject to superintendence and control of the Commissioner";

(2) in sub-section (3), for the words "Inspector of Scheduled Castes and Tribes Welfare Department,", the words "an Inspector of Backward Classes Welfare Department," shall be substituted.

Section 7. Amendment of section 6B

7. Amendment of section 6B.- In section 6B of the principal Act,-

(1) sub-section (1A) shall be omitted;

(2) in sub-section (3), for the words "Inspector of Scheduled Castes and Tribes Welfare Department", the words "an Inspector of Backward Classes Welfare Department," shall be substituted.

Section 8. Amendment of section 11

8. Amendment of section 11.- In section 11 of the principal Act for the words "the Schedule.", the words "any Schedule," shall be substituted.

Section 9. Amendment of section 12

9. Amendment of section 12.- In section 12 of the principal Act,-

(1) in sub-section (1),-

(a) after the words "such records", the words "and documents" shall be inserted, and

(b) for the words "financial year,", the words "year reckoned according to the British calendar," shall be substituted;

(2) in sub-section (4), for the words and figures "the West Bengal Government Servants' Conduct Rules, 1959,", the words, figures and brackets "the West Bengal Services (Duties, Rights and Obligations of the Government Employees) Rules, 1980," shall be substituted.

Section 10. Amendment of Schedule

10. Amendment of Schedule.- In the Schedule to the principal Act,-

(1) for the words "THE SCHEDULE", the word and figure "SCHEDULE I" shall be substituted;

(2) in paragraph (i),-

(a) for the words "A roster of fifty vacancies", the words "A roster of one hundred vacancies" shall be substituted,

(b) after the words "the Scheduled Tribes", the words "for direct recruitment" shall be inserted, and

(c) for the figures, letters and words-

"50th vacancy.. Unreserved."

the following figures, letters and words shall be substituted:-

"50th vacancy Unreserved
51st vacancy Scheduled Caste
52nd vacancy Unreserved
53rd vacancy Unreserved
54th vacancy Scheduled Tribe
55th vacancy Unreserved
56th vacancy Unreserved
57th vacancy Scheduled Caste
58th vacancy Unreserved
59th vacancy Unreserved
60th vacancy Unreserved
61st vacancy Scheduled Caste
62nd vacancy Unreserved
63rd vacancy Unreserved
64th vacancy Unreserved
65th vacancy Scheduled Caste
66th vacancy Unreserved
67th vacancy Unreserved
68th vacancy Scheduled Caste
69th vacancy Unreserved
70th vacancy Unreserved
71st vacancy Scheduled Caste
72nd vacancy Unreserved
73rd vacancy Unreserved
74th vacancy Scheduled Tribe
75th vacancy Unreserved
76th vacancy Unreserved
77th vacancy Unreserved
78th vacancy Scheduled Caste
79th vacancy Unreserved
80th vacancy Unreserved
81st vacancy Unreserved
82nd vacancy Scheduled Caste
83rd vacancy Unreserved
84th vacancy Unreserved
85th vacancy Unreserved
86th vacancy Scheduled Caste
87th vacancy Unreserved
88th vacancy Unreserved
89th vacancy Unreserved
90th vacancy Scheduled Caste
91st vacancy Unreserved
92nd vacancy Unreserved
93rd vacancy Scheduled Tribe
94th vacancy Unreserved
95th vacancy Unreserved
96th vacancy Unreserved
97th vacancy Scheduled Caste
98th vacancy Unreserved
99th vacancy Unreserved
100th vacancy Unreserved.".

Section 11. Insertion of new Schedule II

11. Insertion of new Schedule II.- After Schedule of the principal Act, the following Schedule shall be inserted:-

"SCHEDULE-II

(See section 5.)

The reservation for the members of the Scheduled Castes and the Scheduled Tribes in vacancies to be filled up by promotion in an establishment shall be given effect loin the following manner, namely:-

(i) A roster of fifty vacancies will be necessary to give effect to the reservation for the members of the Scheduled Castes and the Scheduled Tribes in vacancies to be filled up. The roster given below shall be adopted for the purpose by each establishment.

1st vacancy Scheduled Caste
2nd vacancy Unreserved
3rd vacancy Unreserved
4th vacancy Scheduled Tribe
5th vacancy Unreserved
5th vacancy Unreserved
7th vacancy Scheduled Caste
8th vacancy Unreserved
9th vacancy Unreserved
10th vacancy Unreserved
11th vacancy Scheduled Caste
12th vacancy Unreserved
13th vacancy Unreserved
14th vacancy Unreserved
15th vacancy Scheduled Casie
16th vacancy Unreserved
17th vacancy Unreserved
18th vacancy Scheduled Caste
19th vacancy Unreserved
20th vacancy Unreserved
21st vacancy Scheduled Caste
22nd vacancy Unreserved
23rd vacancy Unreserved
24th vacancy Scheduled Tribe
25th vacancy Unreserved
26th vacancy Unreserved
27th vacancy Unreserved
28th vacancy Scheduled Caste
29th vacancy Unreserved
30th vacancy Unreserved
31st vacancy Unreserved
32nd vacancy Scheduled Caste
33rd vacancy Unreserved
34th vacancy Unreserved
35th vacancy Unreserved
36th vacancy Scheduled Caste
37th vacancy Unreserved
38th vacancy Unreserved
39th vacancy Unreserved
40th vacancy Scheduled Caste
41st vacancy Unreserved
42nd vacancy Unreserved
43rd vacancy Scheduled Tribe
44th vacancy Unreserved
45th vacancy Unreserved
46th vacancy Unreserved
47th vacancy Scheduled Caste
48th vacancy Unreserved
49th vacancy Unreserved
50th vacancy Unreserved

(ii) A register shall be maintained for giving effect to the instructions contained in paragraph (i).

(iii) Before giving any promotion, the appointing authority shall ascertain by consulting the register whether the vacancy is reserved or unreserved and if it is reserved, for whom it is so reserved. Immediately after a promotion is given, the particulars thereof shall be entered in the register and signed by the appointing authority.

(iv) The roster is a running account from year to year and shall be maintained accordingly. If promotion in a particular year stops at a particular point of the cycle, say, at the 5th point, promotion in the subsequent year shall begin at the next point, that is, at the 6th point.

(v) The roster shall be maintained separately for permanent and temporary vacancies.

(vi) A vacancy due to whatever cause, except termination of service during probation, shall be treated as a fresh vacancy."

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