Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH COMMISSION FOR BACKWARD CLASSES REGULATIONS CONTENTS 1. Extent and applicability of the Act 2. Forms of application 3. Scrutiny and registration 4. Processing of the references and petitions 5. Submission of report to Government 6. Periodical statement ANDHRA PRADESH COMMISSION FOR BACKWARD CLASSES REGULATIONS In exercise of the powers conferred by sub-section (2) of Section 8 of the Andhra Pradesh Commission for Backward Classes Act, 1993 (Act No.20 of 1993) and all other enabling powers available thereto, the Andhra Pradesh Commission for Backward Classes, hereby makes the following Regulations :- The Regulations may be cited as "The Andhra Pradesh Commission for Backward Classes Regulations" for disposal of references and petitions made under Section 9(4) of the Act. 1. Extent and applicability of the Act :- The Commission, shall inquire into violations in the rule of reservations in the admission 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 listed Backward Classes, arising on and after 3-4-1997, from which date, Section 9(4) came into force. 2. Forms of application :- (i) Any petition/application on violations in the rule of reservations in the admissions into educational institutions, as applicable to the listed Backward Classes, shall be made in Form-I of Appendix to the Regulations; (ii) Any petition/application on violation in the rule of reservations in appointments to posts/services under the Government and other local authority or other authority in the State, as applicable to the listed Backward Classes, shall be made in Form-III of Appendix to the Regulations. 3. Scrutiny and registration :- (i) References made by the Government under Section 9(4) of the Act, shall be registered as C (G) No. of the calendar year; (ii) Petitions filed directly before the Commission, shall be scrutinised by the Assistant Secretary in the first instance and if found in order, shall be registered as C (P) No. of the calendar year; (iii) If, on scrutiny, the Assistant Secretary, finds that the petition is deficient in any respect, with prior approval of the Member- Secretary, he shall return the same, to the person making, indicating the deficiency thereto, for rectification and re- submission, within the stipulated period. 4. Processing of the references and petitions :- That on registering the references made by the Government and petitions, which are found in order, the Assistant Secretary shall take the following steps : (i) Call for a report from the concerned authorities, annexing a copy of the reference petition in the relevant form, and such other matters as are found necessary; (ii) That on receipt of replies/reports, the Member-Secretary, shall scrutinise them and indicate the nature of violations, if any, and then place the same before the Commission. 5. Submission of report to Government :- That on completion of the investigations and inquries, the Commission shall submit its report to the Government. 6. Periodical statement :- A quarterly statement of the references/petitions made and inquired into and reports submitted, shall be furnished to the Commission.