Section 2 in Revised Roster of Appointment Issued by the Government
2.
Based on the representation received from the Christian community, the Government in [Tamil Nadu Ordinance No. 9 of 2008] [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 service under the State) Amendment Act, 2008.] fourth read above, have now amended 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), thereby withdrawing the 3.5 per cent reservation provided for the Backward Class Christians so as to enable them to compete within the reservation provided for the Backward Classes.
