Section 10 in The Tamil Nadu Backward Classes, Scheduled Castes and Scheduled Tribes (Reservation of Seats in Educational Institutions and of Appointments or Posts in the Services under the State) Act, 1993
10. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the Government may, by an order published in the Tamil Nadu Government Gazette, make such provisions not inconsistent with the provisions of this Act as appear to them to be necessary or expedient for removing the difficulty:Provided that no such order shall be made after the expiry of two years from the date of the publication of this Act in the Tamil Nadu Government Gazette.Notification List of Classes of Citizens who are Backward Classes, most Backward Classes and Denotified Communities[(G.O. Ms. No. 28, Backward Classes and Most Backward Classes Welfare, dated the 19th July 1994)] [Published in Part II-Section 1 of the Tamil Nadu Government Gazette Extraordinary, dated 19th July 1994.]Under clause (a) of section 3 of the Tamil Nadu Backward Classes, Scheduled Castes and Scheduled Tribes (Reservation of Seats in Educational Institutions and of appointments or posts in the Services under the State) Act, 1993 (Tamil Nadu Act 45 of 1994), the Governor of Tamil Nadu hereby notifies the lists of classes of citizens who are socially and educationally Backward including the Most Backward Classes and the Denotified Communities specified in the Schedule below as Backward Classes of Citizens:-
