Section 4 in Andhra Pradesh Scheduled Castes (Rationalisation of Reservations) Act, 2000
4. Applicability of the Act to Pending matter.
- Notwithstanding anything contained in any notification or advertisement or any other proceeding for making selection for any appointment in public service or for making admission to any seat in any education institution which are subject to the rule of reservation, the provisions of this Act shah apply for such appointment or admission as the case may be, if such appointment or admission has not been completed as on the date of commencement of this Act;Provided that without prejudice to the appointments or admissions made prior to the commencement of this Act, where such appointments or admissions have not been completed in respect of all the appointments or admissions under a notification or advertisement or proceeding, the provisions of section 3 of this Act shall be given effect to in respect of the remaining available number of posts or seats reserved for Scheduled Castes under such notification or advertisement or proceeding, as the case may be.
