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An Act to amend the Maharashtra State Public Services [ Reservation for Scheduled Castes, Scheduled Tribes, De-notified Tribes
(Vimukta Jatis), Nomadic Tribes, Special Backward Category and Other Backward Classes ] Act, 2001.
WHEREAS both Houses of the State Legislature were not in session ;
AND WHEREAS the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action to amend the Maharashtra State Public Services [ Reservation for Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and Other Backward Classes ] Act, 2001, for the purpose hereinafter appearing ; and,
Mah. VIII of 2004.
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In pursuance of clause (3) of article 348 of the Constitution of India, the following translation in English of the Maharashtra State Public Services [ Reservation for Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and Other Backward Classes ] (Amendment) Act, 2015 (Mah. Act No. III of 2016), is hereby published under the authority of the Governor.
By order and in the name of the Governor of Maharashtra,
N. J. JAMADAR, I/c. Secretary (Legislation) to Government,
Law and Judiciary Department.
MAHARASHTRA ACT No. III OF 2016.
(First published, after having received the assent of the Governor in the
“Maharashtra Government Gazette”, on the 7th January 2016).
(1) ¦ÉÉMÉ +É` 3---1
RNI No. MAHENG/2009/35528
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therefore, promulgated the Maharashtra State Public Services [ Reservation
for Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jaties),
Nomadic Tribes, Special Backward Category and Other Backward Classes ]
(Amendment) Ordinance, 2015 on the 2nd December 2015 ;
AND WHEREAS it is expedient to replace the said Ordinance by an
Act of the State Legislature ; it is hereby enacted in the Sixty-sixth Year
of the Republic of India as follows :—
1. (1) This Act may be called the Maharashtra State Public Services
[ Reservation for Scheduled Castes, Scheduled Tribes, De-notified Tribes
(Vimukta Jatis), Nomadic Tribes, Special Backward Category and Other
Backward Classes ] (Amendment) Act, 2015.
(2) It shall be deemed to have come into force on the 1st August 2014.
2. In section 4 of the Maharashtra State Public Services [ Reservation
for Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis),
Nomadic Tribes, Special Backward Category and Other Backward Classes ]
Act, 2001 (hereinafter referred to as ‘‘ the principal Act ’’), in sub-section (2),—
(a) in the third proviso, the word “ Thane, ”, shall be deleted with
effect from the 1st August 2014 ;
(b) after the third proviso, the following proviso shall be added,
namely :—
“ Provided also that, on the date preceding the date of
formation of the Palghar District, that is preceding the 1st August
2014, the reservation including additional reservation for the
Scheduled Tribes which was in force in the then Thane District
for direct recruitment in Group ‘ C ’ and Group ‘ D ’ posts, under
any Government orders, shall continue to be in force with effect
from the 1st August 2014 in the Palghar District till such orders
are modified or revoked ; and on or after the 1st August 2014, the
reservation for direct recruitment in Group ‘ C ’ and Group ‘ D ’
posts in the Thane District existing from the 1st August 2014,
after division of the then Thane District, shall be as provided in
the Table under this sub-section. ”.
Short title and
commence- ment.
Amendment of section 4 of
Mah. VIII of 2004.
Mah. VIII of 2004.
Mah. Ord. XXIV of 2015.
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3. (1) The Maharashtra State Public Services [ Reservation for Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and Other Backward Classes ] (Amendment) Ordinance, 2015, is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the corresponding provisions of the principal Act, as amended by the said Ordinance, shall be deemed to have been done, taken or issued, as the case may be, under the corresponding provisions of the principal Act, as amended by this Act.
Repeal of Mah. Ord. XXIV of 2015 and saving.
Mah. Ord.
XXIV of 2015.
ON BEHALF OF GOVERNMENT PRINTING, STATIONERY AND PUBLICATION, PRINTED AND PUBLISHED BY SHRI PARSHURAM JAGANNATH GOSAVI, PRINTED AT GOVERNMENT CENTRAL PRESS, 21-A, NETAJI SUBHASH ROAD, CHARNI ROAD, MUMBAI 400 004 AND PUBLISHED AT DIRECTORATE OF GOVERNMENT PRINTING, STATIONERY AND PUBLICATION, 21-A, NETAJI SUBHASH ROAD, CHARNI ROAD, MUMBAI 400 004, EDITOR : SHRI PARSHURAM JAGANNATH GOSAVI.