Section 6 in The Karnataka Scheduled Castes, Scheduled Tribes And Other Backward Classes (Reservation Of Seats In Educational Institutions And Of Appointment Or Posts In The Services Under The State) Act 1994.
6. Reservation for Backward Classes and Scheduled Castes and Scheduled Tribes.-
(1)The reservation referred to in sections 4 and 5 shall, in respect of Other Backward Classes, the Scheduled Castes and Scheduled Tribes be as specified respectively in the Schedule:Provided that no person other than the Scheduled Castes and Scheduled Tribes and Category-I (most backward) of Other Backward Classes shall be entitled for reservation, if,-(i)either of whose parents is a Group-A or Group-B Officer in the service of the Government or holds an equivalent post in public sector undertaking or an employment under a private employer and draws a salary which is not less than that of Group B Officer (initial stage of the pay scale of Rs.2050-3950);(ii)either of whose parents is an income tax assessee/wealth tax assessee;(iii)either of whose parents is assessed to sales tax;(iv)either of whose parents or both together own more than ten hectares of rainfed wet land or its equivalent as specified in the Karnataka Land Reforms Act, 1961 (Karnataka Act 10 of 1962).(2)The Government may, from time to time, based on the recommendations or reports made at the appropriate periods to the Government by the Karnataka State Commission for Backward Classes, by notification, classify or sub-classify the Backward Classes specified in the Schedule or modify the Schedule for the purpose of this Act.(3)Every notification issued under sub-section (2) shall be laid before each House of the State Legislature in the manner specified in sub-section (2) of section 8.
