Section 10 in Rajasthan Scheduled Castes, Scheduled Tribes, Backward Classes, Special Backward Classes and Economically Backward Classes (Reservation of Seats in Educational Institutions in the State and of Appointments and Posts in Services under the State) Act, 2008
10. Savings.
- (l) Without prejudice to the provisions of the Rajasthan General Clauses Act, 1955 (Act No. 8 of 1955), all rules, orders, circulars etc. made or, as the case may be, issued before the commencement of this Act by the State Government in relation to reservation of seats in educational institutions and of appointments and posts in the services under the State for the Scheduled Castes Scheduled Tribes, Backward Classes, Special Backward Classes and Economically Backward Classes shall, in so far they relate to matters for which provision is made in this Act and are not inconsistent therewith, be deemed to have been made or, as the case may be, issued under this Act as if this Act had been in force on the date on which such rules, orders, circulars etc. were made or, as the case may be, issued and shall continue in force unless and until they are superseded by any rule made under this Act.(2)The provisions of this Act shall not apply to the cases in which admission or selection process has already been initiated before the commencement of this Act, and such cases shall be dealt with in accordance with the provisions of law and the Government orders as they stood before such commencement.Explanation. - For the purposes of this Act,-(i)the admission process in the case of educational institutions or courses shall be deemed to have been initiated, where the last date for submitting admission form has expired;(ii)the selection process in the case of appointments in services under the State shall be deemed to have been initiated where, under the relevant rules,-(a)recruitment is to be made on the basis of written test or interview only, and such written test or interview, as the case may be, has started, or(b)recruitment is to be made on basis of both, the written test and interview, and such written test has started.(3)Nothing in this Act shall be deemed to have affected any orders made by the Governor in exercise of his powers under the Fifth Schedule of the Constitution of India in respect of the Scheduled Areas.
