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Chhattisgarh act 009 of 2012 : The CHHATTISGARH EDUCATIONAL INSTITUTIONS ( RESERVATION IN ADMISSION) ACT,2012

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Raipur, the 30th March 2012

NOTIFICATION

No. F 1.3-8/2012/R.C./l-3.-In exercise of powers conferred by sub-section (3) of section 1 of the · Cbhattisgarh Educational Institutions (Reservation in Admission) Act, 2012 (No. 9 of 2012), the State Government, hereby, appoints the Thirtieth day of March, 2012 as the date on which said Act shall come into force. By order and in the name of the Governor of Chhattisgarh,

MANOJ KUMAR PINGUA, Secretary.

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Short title, extent and commencement. Definitions.

CHHATTISGARH ACT

(No. 9 of 2012)

THE CHHA TTISGARH EDUCATIONAL INSTITUTIONS (RESERVATION IN

ADMISSION ) ACT, 2012

An Act to provide for reservation in admission of the students belonging to the

Scheduled Tribes, the Scheduled Castes and the Other Backward Classes of citizens, to certain Educational Institutions established, maintained or aided by ·the State Govern- ment and for matters connected therewith or incidental thereto.

Be it enacted by the Chhattisgarh Legislature in the Sixty-third Year of the Republic of India, as follows :-

1.

2.

(1) This Act may be called the Chhattisgarh Educational Institutions (Reserva- tion in Admission) Act, 2012.

(2) It extends to the whole State of Chhattisgarh.

(3) It shall come into force on such date as the State Government may, by notification, appoint.

In this Act, unless the context otherwise requires,-

(a) "Academic Session" means the period in a calendar year, or a part thereof, during which an Educational Institution is open for teaching or instruction in any branch of study or faculty;

(b) "Admission Test" means the examination conducted by or on behalf of the State Government or an Educational Institution for determining the eligi- bility of students for admission to Educational Institutions, and includes lhe Pre-Medical Test (PMT), the Pre-Engineering Test (PET), the Pre-Agricul- ture Test (PAT) or any other test, by whatever name it may be called;

(c) "Annual Permitted Strength" means the number of seats iri a course or prog- ramme for teaching or instruction in each branch of study or faculty autho- rized by an appropriate authority for admission of eligible students to an Educational Institution;

( d) "Appropriate Authority" means the University Grants Commission, the Bar Council of India, the Medical Council of India, the All India Council for Technical Education, the Nursing Council of India, the Dental Council of India, Central Council of Indian Medicine or any other authority or body established by any Act for the time being in force, for the determination, coordination or maintenance of standards of higher education in any Educa- tional Institution.

(e) "Cut-off Date(s)" means the date(s) of admission to a course or programme of teaching or instruction in a branch of study or faculty in an academic session, as may be declared by the State Government or the Educational Institution, as the case may be, for the purposes of the filling up vacant seats under clause (a), (b) and (c) of Section 3; -

(f) "Educational Institution" means,-

(i) A university established or incorporated by or under an Act of the Legistature of the State of ChhattisgarJ-1;

(ii) An institution, other than a minority educational institution referred to in clause ( 1) of Article 30 of the Constitution, maintained by or re.ceiving aid from the State Government, whether directly or indire- ctly, and affilia~ to a university referred to in cluase (i);

4.

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3.

4,

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(iii) An educational institution established by the State Government under the Chhattisgarh Societies Registration Adhiniyam, 1973 (No. 44 of 1973);

(g) "Eligible Students" means those students who are eligible to be admitted to a course or programme of teaching or instruction in a branch of study or faculty, and possessing such qualifications as may be prescribed by the app- ropriate authority or the University or the State Government, as the case may be, or declared to be eligible; where so required, by the University or body authorized by the State Government for conducting the admission test, in respect of the admission to such course or programme of teaching or ins- truction in the branch of study or faculty;

(h) "Faculty" means the faculty of an Educational Institution;

(i) "Other Backward Classes" f!1eans the class or classes of citizens, not belonging to the creamy layer of society, who are socially and education- ally backward and are so determined from time to time by the State Govern- ment;

G) "Scheduled Castes" means the Scheduled Castes as notified i.n relation to the State of Chhattisgarh under Article 341 of the Constitution;

(k) "Scheduled Tribes" means the Scheduled Tribes as notified in relation to the State of Chhattisgarh under Article 342 of the Constitution;

(I) "Teaching or Instruction in any Branch of Study" means teaching or ins- truction in a branch of study leading to the award of diploma or degree at the bachelor (under-graduate), masters (post-graduate) and doctoral levels. The reservation of seats in admission to each academic session, and its .extent in an Educational Institution shall be in the following manner, namely :-

(a) out of the annual permitted strength in each branch of study or faculty, thirty two percent seats shall be reserved for the Scheduled Tribes;

(b) out of the annual permitted strength in each branch of study or faculty, twelve percent seats shall be reserved for the Scheduled Castes ;

(c) out of the annual permitted strength in each branch of study or faculty, four- teen percent seats shall be reserved for the Other Backward Classes:

(I)

Provided that where the seats reserved for the Scheduled Tribes remain vacant due to non availability of eligible students on the cut-off date (s), the same shall be filled from among eligible students belonging to the Scheduled Castes and vice versa.

Provided further that where seats reserved under clause (a), (b) and (c) remain vacant on the cut-off date(s), even after the arrangement referred to in the foregoing proviso, the same shall be filled from other eligible students.

Provided also that the State Government may, for the purpose of giving effect to reservation under this section, aggregate the annual permit- ted strength of any or all branches of study at the post-graduate or higher levels, if in the opinion of the State Government such reservation cannot be made in such branch or branches of study taken alone.

The reservation of seats provided under clause (a), (b) and (c) of Section 3 shall be determined vertically.

1 1 6 ( 5 ) Reservation of seats in Educational Insti- tutions. ....

Hori2ontal r~a- tlon for special · categories.

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culties.

5.

(2) The percentages of horizontal reservation in respect of persons with dis- abilities, women, ex-service personnel, wards of freedom fighters, or other special categories of persons shall be as are notified for the purposes of this Act by the State Governm~nt from time to time, and shall be made within the vertical reservation under clause (a), (b) and (c), as the case may be, of Section 3.

(1) The State Government may make rules to carry out the provisions of this Act.

(2) If any difficulty arises in giving effect to the provisions of this Ac tbe tz:= Government may, by order published in the Official G-.,zctt:::, :::;,~ .•e _,..zh

(3)

provisions, not inconsistent with the provisions of this Act. as 9:'. be necessary or expedient for removing the difficulty. Every rule made under this Act, and every provision ~ _ tion (2) of this section, shall be laid, as soon as m y x --.:~ before the State Legislature while it is in session. -,

ade,

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