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Act,2006 12 of 200tj_-lanrll hlatlr'r ll;:rt'l'!^';lr{i , n o ictl a o" re d, Ti:i b e'l I Bij'scr ry.4 !!ql.1-r1 r
lirstitutions)'Act' 2006,':'" 'l
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"T'/}\[VfrflIL
1
TAIV1IL NADU GOVERhJMENT GAZET-IE EXTRAORDINARY 3g The following Act of the Tamil Nadu Legisiative Assembly the Governor on the 0th Juno 2006 anci is hereby information :-
received lhe assent of
published for general
ACT lr,lo. 12 OF 2006
An Act to provide for reserva|on of seafs tn privale educatlonal lnstltutlons ln tlia slafe, for the Backward c/asses of cillzens and for persons bela'nglng Io ttl,e Sctredu/ed Casfes and ttto Scheduled Tribes in the Stafe of Tamil NaAu.- i WHEREAS, the policy of reservation for the sbcial, economic and education'bl advancement of tha people Lelonging to Backward Classes of citizens in admissions ;to educational instltutions in the State has been under implementation lrr the Slate 'of Tamil Nadu for a long tlme;
1
AND WHEREAS, the State of Tamil Nadu is a pioneer State in provlding reservatjpn for the underprivileged and the first communal Government Order was passed ln lilie year 1921 and the proporiional representaiion for communities was made irr the year 1927 in the St'ate of Tamil Nadu;
AND WHEREAS, a large percentage of populatlon of Tamil Nadr-r suffering from sociel end educational backwardness for many years have started enJoying lhe fruits of the rosorvation policy and havs been able to lmprove their lot and attain a hlgher stand3rd '.
of livlng;
AND WHEREAS, Tamil Nadu Le!islature passed Tamil Nadu Bacl
AND WHEREAS, under clatrse (2) of Article 38 of the Constlfution. ihe State shali, ln partlcular, stdvs to minimise the inequalities in income and endeavour to oiiqlnale inequalities in status, facllities and opportunities, not only amongst lnrlividuals but also amongst groups of peoplo residing in different areas or engaged irr differerrt voca{lonsi AND WHEREAS, under Artlcje 46 of the Constitution, the State shail promot{, wifh special caro, the educational and economic interest of lhe vreaker sectlons of the $'eople, and, jn particular, of the Scheduled Castes and SchbdLrled Tribe.s, and shall protect them from social lnjustice and all forms of exploitationd;
AND WHEREAS, the 93rd Constitution Amendment incorporating clause:, (5) of Article 15 o{ the Constitution enables the making of any special provisions, by law, for the advancement of any socially anl eclucationally Backv.,ard Classes o[ citizens'or for the Schedu{ed Castes or Scheduied Tribes in so far as suclr special provisions'i relate to their admission to educational institutions, including private educational institutions whether, aided or unalded by the State other than rninority educational institutions refened to in clause (1 ) of Article 30 of the Constitution;
AND WFIEREAS, it has been decided to requlre reseryatior-rs lo be applied for aided, unaided and deemed Universlties; .i
2
TAMIL NITDU GO\/ERNNlENT GAZETTE EXTRAORt)INIARY S:rorI title,
:xlent and
' riomm€nce:
mdnt.
Deflnitions.
hese;varlon ol
'seats ln
'prlvate
educatlonal
ins tllu tlons.
AND WHIREAS, the State Gorrerntnent have, afler careful consideralion oi the population in.,tho resrectivc categories, the present stage of their advancement in education, taken a po{;cy decision that tire existing level of s"ixty-nine per cent reservation in admissitln tt> educaiional institutions other than lhe minority educational instituiiors referred tc, in clause ( r) of Article 3O of the Constilution in the State for the Backward Classes.rf cilizerJs and'ior the persons belonging to the Schedulecl Castes and Schedulec Tribes, shoulcJ be continued for ensuring the ac]vancement of the majority of tlre people of the State of Tamil Nadu; Be' jt enacted !r rne Legislative Assembly of ilre State of Tamil Nadu irr the Fifty-Seventh year of lhe RepuLlic of lndia as follows:_
1' (l) This.Aci may be called the Tamil l,ladu Backward Classes, Scheduled Castes a'rd Scheduleo Tribes (Reservation of Seats in private Educatjonal lnstitutipns) Act, 2006.
(2) lf extends io the whole of the Srate of Tamil Nadu.
(3) lt shall c-fme inro force on such date as the state Government nray, by notiflcation, appoint.
2. ln this Act, unless llre coniext othe-rwise r.equires,-
(o) "Backrvard Classos of citizens' means tho class or classes of citizens yho..are sociaily ani educationalty uact
q rrrvrl
(c) "Governmon(' means the State Gorrornment;
(d) "Private educational institution' means any deerned Lrniversity or any private college or other'f rivate educatlonal lnstltution,. incrudrng any l;"iii;i" or training centre recognised or approve'l, whelher aided or unaided by il " s[t", "0]er than lho minorityreducational institution referred. to in clause (Lj ot Aiticie 30 of the rlonstitution established wlth the object of prcpari.ng,..trainlr,g or guililg its stutrents for any cerllcate, degree or diploma or other academic-distinctfo"ns giani"o-or, .onr"rruJ fr! a,rji un;uersity or aulhority establlshed or approvcd in ilris behalfJ
(e) "Prescribed' means prescribed by the rures made ,nder ilris Ac{; (/) "schedurod castes" shail have the same meanin$ as in the constituuon;
(g) "schedurecj rribes" shail rrave the sanre meaning as in the constitu'on. 3' (1) Notwithstanding anything contained in ary judgment, clecreo or orrior of arry court or othcr aulhority, -having regard to the social and"educational backwardrress. ofthe Backward classes'of cilizJns-inJt'" p"r.o"s belonging to lhe scheduled castes and the scheduled rribes who constitute the majority of U.re total p<;pulation of the state of ramir Nadu, tho reservation in ,"spn"i of ihe 'annuar p"*iirr[ skength in each branch or facully for admission into pri';"t"' iucational instiiutions'ln the state, for theBackward crasses of citizens ?"g
-t;
tr,"e"plrsons berongrng to the schedured castes and the Scheduled Trjbes, shall be sir:ty_niie per cenl,
(2) The reservation referred to in sub-secrion_(1) shalr, in respect or tn"'p"r.on,belonging to the Backward ^crassLs tnl vro.t Backwari ir"ur'u. and Denotified communities, trre schedured castes
"no tr,"' schedured rribes, be as hereunder:
(a) Backward Classes.
(b) Most Backward Classes and Denotified Communities.
(c) Scheduled Castes.
(d) Scheduled Tribes. Thirly per cent. Twenty per r;ent. ,. Eiglrteen per cont ,. One per cent.
3
TAMiL NADU GOVERNMENT GAZETTE EXTRAORDiNARY 41 lentral Act
Xt.V ot 1860
4, Noh''rithstanding anything contaireC ir iecticn 3, the claims o{ the students belonging to the Backward Classes cl'c;rt.:,:,,r, r.r (i.,u Schecluled Castes or the {:chedLrled Tribes, shall also be considcrod for rtr r t.'-r.-eL,;rved seals; and where a stuc]ent belonging to (he Backrvard Classes of ciiiiens ur ine Scheduled Casies or the Scheclulerj Tribes, is selected on llre basis of tleri{, the nunrber oI seats reserved {or the Backward {]lasses of cilizens or for lhe persons belonging,to lhe SchecJuled Castes or {he SchecJuled Tribes, as (he case may be, shall not in any way be aifected.
5. The Government may, from time lo tinre, based orr lhe reporls,preserrted at the appropriate periods to the Government by the Tamil Nadu Backward Classes Commissjon constiluted in G.O.Ms, No.9, Backward Classes and Most Backward Classes Welfare {Department, dated the 15lh day of March 1993,'by notificalion, classily or sub-r;lassify lhe BackwardC|assesofcltizensfortlropurposesofl.hisAc{.
I 6, (1) The Government may, by notification, appoint any officer noi be{c,w lhe rank,{.
of District Backward Classes and Minorilies Welfare Oi'{icer to be the con.rpetent authority{
for the purposes o[ carrying out the provisions of this Act and the ruies nrade lhereunder ,r
and different competent authorities may be appolnted for different arur.. j ) I'
12) The competent autlrority shall exercise such powers an]d perform suchi l:
7. (1) The Governmen! may,'li the pr-iotlc interesl. by order, oireft tr,e cornpetent euthority lo make an onquiry or'to take appropriate proceedi,-lgs under lhid Act in any r-aso specified in the order, and the competent authority shall report to the Governmenl ihe resuil of the enquiry made or. lhe proceedings taken by him wjthin suctr period as may be prescnbed.
(2) On receipt of lhe re1>ort from the conrpetent authority under sLrb-section (l), the Govemment shall give such direction as they deem fit ancJ such direction shall be flnal and blndlng
B. Tl.re competent authority appolnted uncJer section 6 shall be deenred lo be a publib servant within the meaning of section 21 ol tho lndian penal Code. t'
9. No suil, prosecution or othor legal proceedings shall lie against the competenit authority, Government or its Officers for any4hing which is jn qood faith done or intended to be done under this Act or any rule oi order made thereunder.
10. (1) Tho Government may make rules [or carrying out ilre purposes of this Act.
(2) (a) All rules made under this Act shall be pulrlished in tho famll Naju Govemment Ggzelle dnd gnless they are expressed to come into {orio on e particular day, shall coilo, in{O iofce bn ,,he day on which they are so published.
(b) All ndllfications issued under {his Act shall, unless they are expressed (o come into lorce on a parlicular day, come into force on the ,c1ay on which they Jro published. i.
(3) Every tule rnade dr notification or order issuecj under this Act shall. as scion as possible, after it ls made or fssued, be placed on the Table of the Legistative ,tsseq$iy. ' and if, befofs tFre oxplry df the session in which jl is so placed or lhe next session,l:the Assembly mal(es Bny modifica{ioll in any such rule or notjfication or ordor, or the Asser6bly decides tfiat the rule or notilication or orcJer shoulcj not be made or lssued, rhe rufd or nollficatiotl Dr order shall thereailer have effcct only in such rnodlfi€d [orm or be ot,.no effect, as the cUse may be, So, lloweyer, that an1, such rncdif;czrtjon di: dhnt.lment shali be without prejudice to the validily of :iny'thlr\g previously done under that rule or ribtificaliorr or order.
;Reservations
not to be
aflecled.
Classif ica tion
ol Backward
Classss ol
citlzens.
Compelenl
au Ihority.
Power o(
Governmenl
togive
dire ction,
Compelenl
aulhorily lo
be public
sorvrnl.
Proleclion of
4
a Aa +L
,
TAMILNAoUGo\/ERNMENTGAZ-ETTEEXTRAORDINARY
11. lf any difficulty ariseS.in giving ef{eci to the provistons of tiris Aci, iire Guvutrrrrlvi-ri
Power to II' r ll
u'rrL r d'r)un ri ent Gazolla' make such provi'ions remove may, by an order published in the Iamll Nadu Gavernm dlfficulties, not'inconsislent wirh the provisions of this Act as appear lo them tobe necessaryor expedient for removing the dif{iculty;
Provided that no such order shall be lnade after the expiry of two years lromlire date of commencement of thisAct.
(By order o[ the Goverllor)
S. DHEEF|AD I.IA'/ALAI'I'
Secreiary lo Governrngtt( in-charge
Law DePaftt;tent'
, PRIMEDAND PUBT.ISHED BY TFI6 SPECIALCOMMISSIONER ANDCOMM]SSIONER OF STATIONERY AND PRINTING' q
CHENI{AI OI{ BEHALF OF THE GOVERNMENT OF TAMILNADU
5