Section 2(g) in Rajasthan Backward Classes (Reservation of Seats in Educational Institutions in the State and of Appointments and Posts in Services under the State) Act, 2017
(g)"services under the State", means the public services and posts in connection with the affairs of the State and includes the services and posts in-(i)any local authority;(ii)any corporation or company owned or controlled, wholly or substantially, by the State Government;(iii)any other authority or body constituted by or under an Act of the State Legislature and funded, wholly or substantially, by the State; and(iv)respect of which reservation was applicable by Government orders on the date of commencement of this Act and which are not covered under sub-clauses (i) to (iii),
