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 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. 02 of 2019] [13th 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)
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. For the existing sub-sec.
(1) of Sec. 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, mat be prescribed, for the More
Backward Classes shall be five percent.". For the existing sub-sec.
(1) of Sec. 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.".
Preamble - RAJASTHAN BACKWARD CLASSES (RESERVATION OF SEATS IN EDUCATIONAL
INSTITUTIONS IN THE STATE AND OF APPOINTMENTS AND POSTS IN SERVICES UNDER THE
STATE) (AMENDMENT) ACT, 2019PREAMBLE