Section 1 in Revised Roster of Appointment Issued by the Government
1.
Pursuant to the Tamil Nadu Backward Class Christians and Backward Class Muslims (Reservation of Seats in Educational Institutions including Private Educational Institutions and of Appointments or Posts in the services under the State) Ordinance, 2007 [(Tamil Nadu Ordinance No. 4 of 2007)] [Now replaced as an Act of the Tamil Nadu Legislature, namely, the Tamil Nadu Backward Class Christians and Backward Class Muslims (Reservation of Seats in Educational Institutions including Private Educational Institutions and of Appointments or Posts in the services under the State) Act, 2007 (Tamil Nadu Act 33 of 2007).], the Government issued orders in the Government Order first read above, revising the 100 point roster prescribed in Schedule III to the General Rules for the Tamil Nadu State and Subordinate Services into 200 point roster providing reservation for the Backward Class Christians and the Backward Class Muslims at three and one-half; per cent respectively, within the thirty per cent reservation available for Backward Classes. In the Government Order second read above, the aforesaid roster has been revised as to ensure adequate representation to the Backward Class Christians and the Backward Class Muslims.
