Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 6] [Entire Act]

State of Andhra Pradesh - Section

Section 3 in Andhra Pradesh Scheduled Castes (Rationalisation of Reservations) Act, 2000

3. Rationalisation of Reservations.

- In order to secure social justice and equality of opportunity and to ensure fair just, reasonable, rational and equitable enjoyment of the benefits of the rule of reservation by all the Scheduled Castes with respect to the State of Andhra Pradesh, subject to availability of eligible candidates,-
(a)one percent of appointments or posts or seats so reserved under the rule of reservation for the Scheduled Castes shall be reserved to the persons belonging to the following Scheduled Castes, which shall be referred to as Scheduled Castes-A, namely-
BavuriChachatiChandalaDandasiDome, Dombara, Paidi, PanoGhasi, Haddi, Relli, ChachandiGodsgalliMehtarPaky, Moti, ThotiPamidiRelliSapru
(b)Seven percent of appointments or posts or seats so reserved under the rule or reservation for the Scheduled Castes shall be reserved to the persons belonging to the following Scheduled Castes, which shall be referred to as Scheduled Castes-B, namely:-
ArundhatiyaBeda Jangam, Budaga Jangam BindlaChamar, Mochi, MuchiChambharDakkal, DokkalwarDhorGodariJaggaliJambuvuluKolupulvandluMadigaMadiga Dasu MashteenMangMang GarodiMatangiSamagaraSindhollu, chindollu
(c)six percent of appointments or posts or seats so reserved under the rule of reservation for the Scheduled Castes shall be reserved to the persons belonging to the following Scheduled Castes, which shall be referred to as Scheduled Castes-C namely:-
Adi DravidaAnamukAray MalaArwa MalaBarikiByagaraChaiavadiEllamalawar, Yellammala WandluGosangiHoleyaHoleya DasariMadasi Kuruva, Madari KuruvaMaharMalaMala DasariMala DasuMala HannaiMalajangamMala MastiMala Sale, NetkaniMala SanyasiManneMundalaPambada, PambandaSamban
(d)One percent of appointments or posts or seats so reserved under the rule of reservation for the Scheduled Castes shall be reserved to the persons belonging to the following Scheduled Castes, which shall be referred to as Scheduled Castes-D, namely:-
Adi AndhraMashtiMitha AyyalvarPanchama, Pariah