Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra State Public Services (Reservation For Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category And Other Backward Classes) (Amendment) Act, 2015 3 OF 2016 [07 January 2016] CONTENTS 1. Short title and commencement 2. Amendment of section 4 of Mah. VIII of 2004 3. Repeal of Mah. Ord. XXIV of 2015 and saving Maharashtra State Public Services (Reservation For Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category And Other Backward Classes) (Amendment) Act, 2015 3 OF 2016 [07 January 2016] An Act to amend the Maharashtra State Public Services [ Reservation for Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and Other Backward Classes ] Act, 2001. WHEREAS both Houses of the State Legislature were not in session ; A N D WHEREAS the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action to amend the Maharashtra State Public Services [ Reservation for Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and Other Backward Classes ] Act, 2001, for the purpose hereinafter appearing ; and, therefore, promulgated the Maharashtra State Public Services [ Reservation for Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jaties), Nomadic Tribes, Special Backward Category and Other Backward Classes ] (Amendment) Ordinance, 2015 on the 2nd December 2015 ; AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature ; it is hereby enacted in the Sixty-sixth Year of the Republic of India as follows :- 1. Short title and commencement :- (1) This Act may be called the Maharashtra State Public Services [ Reservation for Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and Other Backward Classes ] (Amendment) Act, 2015. (2) It shall be deemed to have come into force on the 1st August 2014. 2. Amendment of section 4 of Mah. VIII of 2004 :- In section 4 of the Maharashtra State Public Services [ Reservation f o r Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and Other Backward Classes ] Act, 2001 (hereinafter referred to as the principal Act ), in sub-section (2),- (a) in the third proviso, the word " Thane, ", shall be deleted with effect from the 1st August 2014 ; (b) after the third proviso, the following proviso shall be added, namely :- " Provided also that, on the date preceding the date of formation of the Palghar District, that is preceding the 1st August 2014, the reservation including additional reservation for the Scheduled Tribes which was in force in the then Thane District for direct recruitment in Group C and Group D posts, under any Government orders, shall continue to be in force with effect from the 1st August 2014 in the Palghar District till such orders are modified or revoked ; and on or after the 1st August 2014, the reservation for direct recruitment in Group C and Group D posts in the Thane District existing from the 1st August 2014, after division of the then Thane District, shall be as provided in the Table under this sub-section. ". 3. Repeal of Mah. Ord. XXIV of 2015 and saving :- (1) The Maharashtra State Public Services [ Reservation for Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and Other Backward Classes ] (Amendment) Ordinance, 2015, is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the corresponding provisions of the principal Act, as amended by the said Ordinance, shall be deemed to have been done, taken or issued, as the case may be, under the corresponding provisions of the principal Act, as amended by this Act.