Section 11(3) in Kerala Fishermen's Welfare Fund Act, 1985
(3)In the case of posts in the service under the Board to which appointment is made by direct recruitment,-(a)fifteen per cent shall be reserved for appointment from candidates belonging to families of fishermen;(b)ten per cent shall be reserved for appointment from candidates belonging to scheduled castes and scheduled tribes; and(c)twenty-five per cent shall be reserved for appointment from candidate belonging to other backward classes.Explanation. - For the purposes of this sub-section, the expressions, "scheduled caste", "scheduled tribes" and "other backward classes" shall have the meanings respectively assigned to them in the Kerala State and Subordinate Service Rules, 1958.
