Section 2 in The Tamil Nadu Backward Classes, Scheduled Castes and Scheduled Tribes (Reservation of Seats in Educational Institutions and of Appointments or Posts in the Services under the State) Act, 1993
2. Declaration.
- It is hereby declared that this Act is for giving effect to the policy of the State towards securing the principles laid down in Part IV and, in particular, in Article 38, clauses (b) and (c) of Article 39 and Article 46 of the Constitution.
