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."
sd
Principal Secretary to the Government.