Section 3 in Bihar Reservation in Vacancies of Posts and Services and in Admissions in the Educational Institutions (for Economically Weaker Sections) Act, 2019
3. Applicability for making recruitments.
(1)This act shall not apply in a relation to -(a)Any employment under the Central Government.(b)Any employment in Private Sector.(c)Any employment in domestic services(d)Those which are filled up by transfer or deputation.(e)Those which fall vacant when a person goes on deputation.(f)Temporary appointments of less than 45 days duration.(g)Appointments made on compassionate ground on the death of a government servant while in service.(h)Such other posts as the State Government may, from time to time, by order of specify.
