Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com West Bengal Scheduled Castes And Scheduled Tribes (Reservation Of Vacancies In Services And Posts) (Amendment) Act, 2009 14 of 2009 [22 January 2010] CONTENTS 1. Short title and commencement 2. Amendment of section 5 of West Ben. Act XXVII of 1976 West Bengal Scheduled Castes And Scheduled Tribes (Reservation Of Vacancies In Services And Posts) (Amendment) Act, 2009 14 of 2009 [22 January 2010] PREAMBLE An Act to amend the West Bengal Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1976. Whereas it is expedient to amend the West Bengal Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1976(West Ben. Act XXVII of 1976), for the purpose and in the manner hereinafter appearing; It is hereby enacted in the Sixtieth Year of the Republic of India, by the Legislature of West Bengal, as follows:-- 1. Short title and commencement :- (1) This Act may be called the West Bengal Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) (Amendment) Act, 2009. (2) It shall be deemed to have come into force on the 1st day of January, 2006. 2. Amendment of section 5 of West Ben. Act XXVII of 1976 :- I n section 5 of the West Bengal Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1976, for clause (b), the following clause shall be substituted:-- "(b) there shall be no reservation in any post carrying the grade pay exceeding Rs. 8,700;".