LAW (LEGISLATIVE DRAFTING) DEPARTMENT (GROUP-II)
NOTIFICATION Jaipur, February 13,2019
No. F. 2(12)Vidhil2/2019.- In pursuance of clause (3) of article 348 of the Constitution of India, the Governor is pleased to authorise the publication in the Rajasthan Gazette of the following translation in the English Language of Rajasthan Pichhada Varg (Rajya Ki Shaikshik Sansthaon Mein Seeton Aur Rajya Ke Adheen Sevaon Mein Niyuktiyon Aur Padon Ka Aarakshan) (Sanshodhan) Adhiniyam, 2019 (2019 Ka Adhiniyam Sankhyank 2):-
(Authorised English Translation)
THE RAJASTHAN BACKWARD CLASSES (RESERVATION OF SEATS IN EDUCATIONAL INSTITUTIONS IN THE
STATE AND OF APPOINTMENTS AND POSTS IN SERVICES UNDER THE STATE)
(AMENDMENT) ACT, 2019 (Act No.2 of 2019)
[Received the assent of the Governor on the 13th day of February, 2019]
An Act.
further to amend the Rajasthan Backward Classes (Reservation of Seats in Educational Institutions in the State and of Appointments and Posts in Services under the State) Act, 2017.
Be it enacted by the Rajasthan State Legislature in the Seventieth Year of the Republic of India, as follows:-
1. Short title and commencement.- (1) This Act may be called the Rajasthan Backward Classes (Reservation of Seats in Educational Institutions in the State and of Appointments and Posts in Services under the State) (Amendment) Act, 2019.
(2) It shall come into force at once.
2. Amendment of section 3, Rajasthan Act No. 38 of
2017.- For the existing sub-section (1) of section 3 of the Rajasthan Backward Classes (Reservation of Seats in Educational Institutions in the State and of Appointments and Posts in Services under the State) Act, 2017 (Act No. 38 of 2017), hereinafter in this Act referred to as the principal Act, the following shall be substituted, namely:-
"(1) The reservation in respect of the annual permitted strength for admission into such educational institutions and courses in the State, as may be prescribed, for the More Backward Classes shall be five percent.".
3. Amendment of section 4, Rajasthan Act No. 38 of
2017.- For the existing sub-section (1) of section 4 of the principal Act, the following shall be substituted, namely :-
"(1) The reservation of appointments and posts in the services under the State for the More Backward Classes shall be five percent."
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Principal Secretary to the Government.