,/'. ' " (i)" .a \-/ ' .GOVS{NMET{T,OF TAIVI I I. NADU .i
negilterr* No tvl i)
(Price: Rs. tl_45I 994
No. 368J I\4ADR.AS, TUESDIIY, JULY I9," 1994 Aadi l, llhava, 'Thiruvalluvar Aandu-2025 ,#qFl
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TAMHI- NAnfJ *
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GOVERNMENT GAZETTT,
EXTRAORDTNARY
fUBLISHED BY AUTFIORITY Part I V-Section 2' Tamil Nndu /[ct* nnd Or*nauomi'\
,
q'l!@r:"t -*- -: ..'r The follorving Act of the Tamil Nad.u Legislative Asseniblr".".'",r,rd,rh" ,rr"n, of the President!'on the lgth July .1994 fand is hereby ipublished i,for general inf,,omation:- . ,,i ACT No. 45 OF 1994. ,,,
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A'n Act to ysrovide for reservaliori oJ seats itt etlucational iistiruttotts in the'Srate and oJ ctppointments or posts in the services under tlte State "t'or"th6 Baclcward C/asses af citizens and Jor persons belonging to the Schudulttl Castcs and the Sclrcduled Tribes . fit tlrc Stnte oliantil Naflt,.n .,
WHEREAS the policy ol reservation for the social, ecottomic and educational
advancement of the people belonging to Baclcrvald Classes of citizens in adrnissions to
educational institutions in the State and for appointments in the services under the
Sta.te ha.s been under irnplementation in the State of Tamil Nadu for a"long time ;
ANID W'HEREAS the State of Tarnil ]rladu is a pioneer Statc in ploviding
reserva.tion for the underprrvileged and the first cpmmr:nal Gov.ernnrent Order rvas
passcd in tlre year 192 I and thc llroportionll representntion foi'corrrnturtilics u'irs
madc irr the ycar |927 in the State of Tamii l{adtr ,'
AND WHEREAS a large per:eentage of population of Tami! Nadu suflering
from social arrd educational backwardness for nany years have started enjoying tlie
fruils of the reservation policy and have been able to improve their lc,t and attaiq,a
higher sta.ndard of living ;
r,fdr' z\ND WHEREAS clause (4) of Artiele l5 oI the Constituiion ennbles'rheState to nrake any special provision for the adva.ncement of any socially and educationally Eacicward Cla,sses of citizens or for the Scheduled Castcs and the Scheduled Tribes ; A){D WHERE/\S clause (4) ol Article 16 of the Constitution enables the Statc to rna.ke any provision for the reservation of appointments or posts iir.favour of any Backwa.rd Cla.ss of citizens whieh, in the opinion of the State,,.is. not adequately represented in the services under the State;,:'
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k*=.. H;:r .AND WHEREAS under clause (l) of Article 3lJ of the $iiiitutio'i, the State shall strive to promote the welfare of the people by securing and protecting . as effectively as it may, a social order in which justice, social, economic and political, shall inform all the institu.tions of the national life ;i
{n Cirnoup} IV-2 Ex. (36Et-l
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.IAIV{IL wgg g{E}l ryls]T gAzErrE EXTRAORDrNAR.Y j2.l
AND W]-IEREAS uttder clattse 12),of Article 3ti .f tne constitution, ttre state : t
shall, irr parrrcula.r., srr.ive ro nrirrjniise,rhe *"qrriiti.r;;.;;;.. and eudeavour rc,elimin*re i'eouariries i,, rL"rrt,'"ir'.rr,'t",
""d';p;;;,;;iti.r," not onry ao'onssr lltiYifJlli:, 1,r;lx,il;";;;';;;J;'"'ii"p.opr, '.ilii"g-i,'";in".*n, *re,rs .o., cng*gi,! Al\ D WHERhAS uuder clause (6) of Article 39 of the Constitution, tLe Srare shaU,tu particular, di'ect its policy t.*u.,i( r."u"ug-rhu;rr-
"ii""r"pano control ct thea rrarerial r.esoLrrceriof t'e .;n;r;;;ity"ir" ," distributed as br €ommon goocl ; iit ..
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AND Wl{ER1A:;:.1j":^"tH., (c) of ,+rticte 39 or rhe L.onsdrurion..tnc State " ,shall irr Per;ictrllr, clirecr rrs, P6lfsy' iowards ,.""i-g'tfr"r" ,iL op.ru,iorr of the ;,:,i.f:l.,liJ'.Ji,,.],1;1,,,,:l:,.,., , ,, "i";;;;;;;.,il; lil,*!ili,i,?'io ,lleans or produc.
Ar\D \^'ilIr1([AS uirtrer A'ricrc ro
"j^rl:j:rrsrirurron,"rrre Srare sirail 1'rsn101s,wttlr sltut'ial (''lro, tlle.edt'.,,i1,',iii'u,,0'a".onon,i, i.rercsrs of iire weaxer secuc,'s of lrrepeoPlc: r''ti, jtt Iatticttiar, "r trr" irri.iureo Crrries-"l,iin."s.rredureti Tr irres. ardslr;iii rir'()rccr rhern !roJ, socia, rniusti;;;d
"il';;;;';f liiriirurrn., ; 'AND wrl l:REAS. thc rcprcscntatives of the various political parties iuid socia-..1o'u,rs rep'esenrinq.^backrvai'd-";;;;;;lruu":equesred irr" state Governmerrt roconsjdc' uil trre *riificuiicris
"f ,rr;"i;;;m" coiiiir.ig#i,,"6o,.a rrre r6ur trav ofl{ovcrrrbcr t99_r i' ttt,t,,t .su,ri,t,)1, vi^"ri),ig,1 or t,,ai_(Ri[._i,Eg: sc 477),regardine ;::',:'.1'll',ii, ,lllixii,.'';llfi,fxl.,;,,n*.il"ie ;i ii;;"'c[ii''iliuiiJn n,,c t,i(. ii.i,i'i.i
AND \\'ilEREAS iri 'lre opinion or [he, state Goverr-,,n.,r,, Baclcward classcs oIcitizerts, a'd llre t)e'so.s t"rlo,r-.iiiJl" i-''. i.n.our.d c;;i#il'rie scrieduled Tribes.wlro cunsrirLrrc rrre rnajorir-v oi tti. roiii populario*
"i-irr.-I[ii.are 'ot ldequatery i:li:'.;,i.lj,,\,ll,.nlilll.es'unrrer rr,e sia[. ]" ;;;p;;;;,i"," ,i,J,. popurarron i' rrrc AND wllhl{'EAS tlre statc cover'trmeut ha'e, af ter carelul corrsideration, rakeua policv decisio' rrrar rrre ."irt;"g t.i"i'lj'ri*,u-;i;L;;;.il;;;luo,,on rn adr'issiorrio edrrcarionar instirrrti.o.'s i'r'E stul"loa 'i,
trr" i.*i""r';il, the state, Ior theBackrvard Crasses of cirizers a;J l;;i;;ersoas beronli,1e t-m" s"rredured casresa'd rtrc Scricduicd Tribcs, riroula;; ;;;;,i"r*d for. ersirin-glrrJuouun".ment of rrremajorirl' or rtrc peopte oi it,r-staiJ;;'T;;lf I{"d[,."-,.,u .,,o -- BE rr crriLr:rcd bv.lrrc r.cgisrarivc orr.Tpll. ?l,Jh* Srare of ranrir Nadu i' rireF.rrv-rourrrr Ycrr' .r rr," rrJp,ii,ri"-.i 'i,iiu ris toilou,sl__- -'
l. (l) This Acr nray be called the Tarnil Nadu BSckward i.lasscs, Schedyledcastes a*d scheduled tribes Inei.*trti* ot ,.its lnTa"iiiii."r Instirurions andof aplroinrnrerlrs or posrs in,t," S"r";"", ,,iOri in. St"[il;:ib]r.
(2) It extends {.o the rvhole of the State of Tam.il Nadu. r ,n,hi"JJfJfff':1\3i**,tinfrind B shail be deemecr to have corne i'ro rorce h4aich
{b)asectiorr 7 shall be deeme{,;to have'come into lorcelo.1-the l5th'day of l
. I 2. ni is hereby d.".l1,:-o,ll,:,t,rhisAcr ,l lrg^q,."ilg "I:"j ,o;;r- ,;'*, *r- rowa'ds securi'g r'e.principrer raro crown"io p#t lv"*J ir'irili""R *, in Article 38"crauses (b) and (c) of'Arriite sr orJ A;i*t.f ;il#b#;i,.ffi.:". 4
3. [r-r. Lhis Actn unless the context otherwise requiles,:
- (a) 'nBackward crasses of cirizens"
T:T*^ lt* "rur.s bi'clrur*d,of'' .itir"* wlro are socrallv arrd educatio"iify fr".f.*urd, as m.ay-te,roiin."a-bi_tt, Govclrrncnt,1"$,in.rfr,Jil ,{,t;!;,SX:::l;,:,,i'c",i,iilt,';;"i;"rird# ii"".,nil,i,racrcward cr;;;;
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"125 TA I\4]I- NADTJ COVERNMENT GAZETTE EXTRAORDINARY
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(b) " criucational irrstitution " ntealri- " .'i .,,, ,]' .(i)any -collegc ot'.otltcr cducational institutior, nra.intaincd dv tlrc srjrr,r or rcceivirre aid our ol rlre sta{e funds,.or afFliated t; ;;y il;;""ity'"r"rriiJrr"?by I;rrv irrcl.dirg ** urivc'siry collcge a*d a corrstituc'i colldge; ol.
(ii) a'f institute or tra.i'ingiceutr:e 4ecog'ised o[ appib$bd by the" Govern- n,e,,r, lll i,^' , ' *'1 ,":":"."- $'ith tlrc objcct of preparing, training or guiding its stud.ents ior anv cerrifinate legree or diplonra o' orrrer academic
(r1) " scheclulccl castes " sliall have the sanre meaning as in t5e lonstitution ,
(e) "sclreduled Tr"ibes" shall ha.ve tlre sarne .ea,',ing as ip the 6o'stitution.
4. (l) Notrvithstandin.g anyth"itrg conta,ined.il any jrrdgrnent, decree gr order '1. t
"'i"rr,r"rt",.l tr"prfi;; jnsrirLrtion$. ol'tltt' si{rttr: .l'I ltrttil Nrtdtt, thc rcservation irr rcspcct ol'ihc rinnunl pcrrpitted strerrrtlr in each brattclt or laculty f'or a
(2) -fhc reseLvation rererred ro in sub-v:ction (r).srrail,- in respect of trre persons belongir.rg io trre Backward. c_rassei, tJre r\4ost Ba6r.*".i ^'cru*r, a'd DenotifiedCornrirtrrri[ic:;, tltr: schcdulcd castes'ano the-S.h"Jri..i-r]i#i"t. as lcreunclcr:_
(a) Bacltr.vard Classes ThiLty per ceut. (1-r) Most Bacl
(c) Scheduled Castes | .,. Eighteen per cent. (r/) Schcduicd Tribes O^e per cc*t. -5' (1) Norr'virhsranding anythine. "qttlll ir qlv. judgment, ,decree or Reservarion order of any court or otheiauttroritf having regard to thL inadeq'uate iepreseniation 'in appoint-in rrrc services unr.rer rhe state, of ,[; Ba;[;v;;e-cr;;;i'ffi;;, and. rlre persons menrs orbelongi'g to the scheduled Castes uoa tu" s"tt.g'll;dj;iG, ri'rrlTonrtit-ute thi: majo- posrs in flre . rity ot l he rora.t popularion of the srate or iannii xa-au;'U;';;"ii;tjqn f* ;;fiii;_ . services underments or posts in the services under the state, f-or trii ii"b,*"i;-eiil;
"f tiffi; 'ro, ,r.,".and for the perso's beronging ro rhe s"ha;i#d;d;;';;; scheduled Tribes, shall bn si>;lr,-nine l)cr cellt. ri, i
. Explanatiott.-For ihe purposes of thir Act, ,.services under the scrvices rrndcr- [ -
(l) tholGovcrnmenr ;'
(ii) thellegislature of the State ;'
(iii) any local authority ; (fu) any corporation or company ownecl or controlle
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by the Government; or
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(r') anv other auf.rrority in respect of whicrr trre state Legisrature has porver to mrke laws"
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(2) Tlc reservatiol rcferred to .iir-sub:'sectiorr (l) s'iiall,: iu resp^ect ol rlcrsoris bclontrirtI to lhc BnckwnrrJ Clnsses, the lt'lost Buclitvtrttl Chtssr;s b-cLrotificd Co]ririunitics, the. Schedilled CastEs and'the Scllcdytc! Tribcs, as hereunder t-
tlte
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be
Reser vat.tous
not to[:e
affecte'cl"
Ciassi,fi-
cation of
Backward
Classes of
citizens.
Fower to
. make.rules. 'q/alidation. .ri :; r (r1),ScheduJed itrib66 :tr:iir, jr,l'jl:r'i",irr irrii;jr i :]:i,ii ::otre,fSt l.,1t:':,'"'l' ',"
" , ,).ir,-- *.-iur-r;;,,",....,,i'i r;l.i$;', i:i,i.;"::,.l ai;i'i",:-::l l', i':: ":
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6. NgLrvit6stal.ling anything containcd in scctious 4 and 5,the clitirtrs ol'ilrc sruA.ntr or n.rernbers Uitcn'ging io the Bacliward Classes of citizens or tlie Sclledtrled Castes or tlic Schcdulcd TritieS, shall also bC constdered lbr the ttltt'cscLvctl sci!ts"
annoinrnrerlts or Dosts rvhicir shall be iilled on the basis of merit and tvhclea ;il;;"I ;r;ii.,,tUdt bclonging to the Baclcu'nrd Cliuses of citizons olthc Sclrcdtrlcd e;rd "; iG son.dut.o
iribcs,is selected on the basis of merit, the uuurbcroi'
i[ti_-oonolptlrpritsoJ posts reserved forthe Backward Classes ol' citizctlsot' j-JIIifl.'nirtons'bglon-jing ro the Scheduled Castes or the Schedulecl Tribes, as ihc caib nrey be,'tirafl not in any lvay be aff'ected' ji"',1
?. Ttre Goverttnrettt n1uy, f.orn tinie to time, basdd.on- tlte rcpolts prc:crtted at tlie appropriate periods to ihe Governmenl- by-the Tamil Nadu Backwa;'d Classes C-oo*,r6'.ion'copstituted in G.O. Ms. No. 9, Baclcward Classes artd Most ii'-';krvrrrd Cl;;; Wellare DepartrDelrt, dated the 15th dayof. March l993, by notiljcati']n, ;1";;ifyor sub-classify the
'Baclcward
Classes of citizens, for the purposes ol this
Act.
(a) Bacliivard Classes l:.
(b) ,Mosl Backrvald.' Classes,. and Communities;
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(c) Schedulbd Castes
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Thc Covernlneltt tnay malce rules for carrying out the purpos.es of tIis8. (l) Act.
12) (a) All rules made under this Act shall,be ptiulirl"a in the Tantil Ntrdu Govrririrc'ni Gazelte a1d unless they are expressed to co.me into force on a pa(ti- ;"i;;;;t;
-.tiiiiio'''" i;' 6;;; on in" dav i'n which the$ are se published' :hi ' :ftt"-
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(r) All norificationsidsucd under this Act sttail, untessliii#'Jrt ,elqrql,:d to .on1" into torce on a particular day, come into force9n the day on which tftey are Publislted ,",. "'
(3) Every rule made or noiification or order issued under tiris Act shall,as soon as possible, altel it is tnade or issued, be piaced on thq table of the Lelris- lative Assenrbly, ;inil if, before the expiry of the session in r,vhich it is so placcd or the nexr- session, the Assembly malces any rnodificaiion"itt any strch rule or nolili- cation or order, or the Assembly decides that tho rule 'or notificatiol or orrler slouldnot be rnaclc or issued, the rule or noti-fication or ordcr shall therealter hitve efl'ect only itr such niodified form orbe of nr: effect, as=the case;m-ayi be' so,liow- ever, thata6y such modification or annulment shall he'lvithorli,prejudice to ilre validity of anytlring previously done under that rule,or notification or order.
9. l\otwitlrstanding anything contailed in any judgment, decrec or order of any court or other authority, the reservatioq' of sixty-nine pL"r cent ma,Je, and apything done or any action taken on the basis of such reservatiotr, by, the Covernmcnt lor admissions into educational institutions itr tlte Statc l[d lbr appoirrtnrents or pos_ts in lhe services under the State, for. the-Backward Classc: of cirizcls rrnct tbrrhc pcrrs
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:'' \-. E 327.tr,{ NIIX, h{A DT J G OVI:RN hAENT GAZBTTE EXTRAORDINARY
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tl rl c,ldiug with lhe da'tc of the publication of,this Act in the Tanil Nadu Goyenmtenl Qstz(;tte, sha.ltr, for uu"bu#Jr.* bc Seenecl to be and to have always bee.n, -validly made. rlone or taken;it'*oiiuo* witb.law,ns if this r\ct haci been in fiorce at au rnaterial rimes whcu,;;';;;;;;tion has,"ueun made and sueh tSing done -or a.ctiOn l.aken,
l0"Uanydifficultyarisesir:grvingeffectt.or'heprovisionlofthrsAct,thg G";;;#";T'*;i; b; ;";;r;r fruuriin"q in the lcrriit Nadu Government Gszette, ilil; #"6.;,ioiiu;ooJ oot irr"ooiittgnt wilh the provisigns. of this Aet as epp€ef to the,m l-^, be nceessaiy or exped'ieut foi romovrng the drflflculty :
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provided iJrat no such orcler shall- be- mqlo a^f.te-r tlio expiry of two years from
,n, Ari"'iFin,r Jufrfi"^tlon of this A'ct rn tho IamiJ Nad,u Governmmt Garette.
(By ol'clor of tho Covc'rnor)
h,1. }IUNIRAMAN,.
Seeretary M Goveranreil,
Iano Depgrrnot"'
Power to
remove
difficulties"
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. i! ppJN-flB[,] AND PdtsLISI{ED n! apprnrcron- op qalqoNBnv AND PRI}{.ITNG' I\{ADRAS' oN tsBI{NJ oF TlrEffio-vitiNl\'ibt"lt op raun' NADU' 'j
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A GfouP Ni-Z Ex" (368)-2
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