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State of Bihar - Section

Section 2 in Bihar (In Admission In Educational, Institutions) Reservation Act, 2003

2. Regulation of Reservation of admission.

(1)In any educational Institutions fully or spastically aided by the State Government shall be regulated in the following manner name by:-
(a) From open merit category .. 50%
(b) From Reserved category .. 50%
(2)The vacancies for different categories of reserved candidates from amongst the 50% reserved category, subject to other provisions of this Act shall be as follows:-
(a) Scheduled Castes ... 16%
(b) Scheduled Tribes ... 01%
(c) Extremely Backward Classes ... 18%
(d) Backward Classes ... 12%
(e) Women of Backward Classes ... 3%
  Total   50%
(3)Such reserved category candidate who is selected on the basis of his merit, shall be counted against 50% vacancies in the open merit category and not against the reserved category vacancies.
(4)Women of Backward Classes means women of all reserved classes and includes women of Scheduled Castes, Scheduled Tribes, Extremely Backward Classes and Backward Classes.
(5)No other reservation shall be made except reservation percentage granted by the concerned educational institute and amended of reservation percentage granted by them from time to time for the candidates out of Bihar.
(6)
(a)After providing the opportunity for admission to the candidates having descending order of merit of Lower qualification as to marks obtained etc. fixed by the concerned educational Institutions, it the reservation percentage of any reserved category is not filled shall be regulated in the following manner:-
(i)Exchange shall be possible between the Scheduled Castes and Scheduled Tribes.
(ii)Exchange shall be possible between the Extremely Backward Classes and Backward Classes.
(b)After having completed the procedure contained in clause (a) of sub-section (6) if the reservation percentage of any reserved category is not exhausted then candidates belonging to unreserved category shall he admitted against such vacancy on duly declared it deserved through the administrative deptt. during the session by the Administrative Department for the said session.
(c)In case of non-availability of suitable candidates for the vacancies reserved for women of Backward classes, the vacancies shall be filled in order of preference as follows
(1)by the candidates of the Scheduled Castes.
(2)by the candidates of the Scheduled Tribes.
(3)by the candidates of the extremely backward classes.
(4)by the candidates of backward classes.