Section 3 in Revised Roster of Appointment Issued by the Government
3.
In pursuance of the aforesaid [Tamil Nadu Ordinance No. 9 of 2008], [Now replaced as an Act of the Tamil Nadu Legislature, namely, the Tamil Nadu Backward Class Christians and Backward Class Muslims (Reservation of Seats in Educational Institutions including Private Educational Institutions and of Appointments or Posts in the service under the State) Amendment Act, 2008.] the roster prescribed in the Government Order second read above is revised as in the Annexure to this order. The Government direct that the roster prescribed in this order shall be made applicable in respect of those selections made by the recruiting agencies and appointments made on or after 22.10.2008, namely, the date of publication of the said Ordinance in the Tamil Nadu Government Gazette. However, the recruiting agencies/appointing authorities are informed that the selections/ appointments, if any, already made with reference to the 200 point roster prescribed in the Government Orders first and second read above need not be reopened and for further selections/appointments, the revised roster prescribed in this Government Order shall be continued by the recruiting agencies/ appointing authorities from the last turn upto which the selection was already made.
