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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(7) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(7)[ The Management shall reserve 52 per cent, of the total number of posts of the teaching and non-teaching staff for the persons belonging to the Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and Other Backward Classes as follows, namely: -
(a) Scheduled Castes 13 per cent:
(b) Scheduled Tribes 7 per cent;
(c) De-notified Tribes (A) 3 per cent;
(d) Nomadic Tribes (B) 2.5 per cent:
(e) Nomadic Tribes (C) 3 per cent;
(f) Nomadic Tribes (D) 2 per cent;
(g) Special Backward Category 2 per cent:
(h) Other Backward Classes 19 per cent:
    52 percent.]
[Sub-rule (7) was substituted by G.N. No. SSN. 1005/(94-05) SE-2, dated 8th July, 2008, M.G.G., (Extraordinary), Part IV-B, 8th July 2008, pages 3-4.]