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, 2005 21 of 2005 [31 August 2005] CONTENTS 1. Short title and commencement 2. Amendment of section 2 of West Ben. Act XXVII of 1976 3. Amendment of section 3 West Bengal Scheduled Castes And Scheduled Tribes (Reservation Of Vacancies In Services And Posts) (Amendment) Act, 2005 21 of 2005 [31 August 2005] 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 purposes and in the manner hereinafter appearing; It is hereby enacted in the Fifty-sixth 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, 2005. (2) It shall come into force at once. 2. Amendment of section 2 of West Ben. Act XXVII of 1976 :- I n section 2 of the West Bengal Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1976 (hereinafter referred to as the principal Act),-- (1) after clause (a), the following clause shall be inserted:-- (aa) "cadre" means the strength of a service or a part of a service sanctioned as a separate unit;; (2) after clause (e), the following clause shall be inserted:-- (f) "single post cadre" means a cadre which has the strength of one post only.. 3. Amendment of section 3 :- In section 3 of the principal Act, after clause (e), the following clause shall be inserted:-- "(f) any employment in single post cadre.".