Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Commission For Back-Ward Classes (Amendment) Act, 1997 2 of 1997 [17 March 1997] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 9 Andhra Pradesh Commission For Back-Ward Classes (Amendment) Act, 1997 2 of 1997 [17 March 1997] AN ACT FURTHER TO AMEND THE ANDHRA PRADESH COMMISSION FOR BACKWARD CLASSES ACT, 1993. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty- eighth Year of the Republic of India as follows:- * Received the assent of the Governor on 14th March, 1997. For Statement of Objects and Reasons, please see the A.P. Gazette Part IV-A Extraordinary dated 21st September, 1996 at P-3. 1. Short Title And Commencement :- (1) This Act may be called the Andhra Pradesh Commission for Backward Classes (Amendment) Act, 1997. (2) It shall come into force on such date as the State Government may by notification appoint. 2. Amendment Of Section 9 :- In the Andhra Pradesh Commission for Backward Classes Act, 1993 (Act 20 of 1993), in section 9, after sub-section (3), the following shall be inserted, namely:- "(4) The Commission shall enquire into specific complaints with respect to the non-observance of the rule of reservation in the admissions into educational institutions and also reservation of appointments to posts/services under the Government and other local authority or other "authority in the State, as applicable to the listed Backward Classes and furnish its report to the Government."