Section 3(2) 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
(2)The reservation referred to in sub-section (1) shall, in respect of the persons belonging to the Scheduled Castes, Scheduled Tribes, Backward Classes, Special Backward Classes and Economically Backward Classes, be as follows: -(i)Scheduled Castes....................sixteen per cent;(ii)Scheduled Tribes ..................Twelve Per cent;(iii)Backward Classes,...............twenty-one per cent;(iv)Special Backward Classes ................five per cent;(v)Economically Backward Classes .................fourteen per cent.Explanation. - The above classification shall be mutually exclusive.
