Section 3 in The Maharashtra State Public Services (Reservation for Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and other Backward Classes) Act, 2001
3. Applicability.
(1)This Act shall apply to all appointment made in public services and posts except, -(a)the super specialised posts in Medical, Technical and Educational field;(b)the posts to be filled by transfer or deputation;(c)the temporary appointments of less than forty-five days duration; and(d)the posts which is single (isolated) in any cadre or grade.(2)The State Government shall, while entering into or renewing an agreement with any establishment for the grant of any aid as provided in the explanation to clause (c) of section 2, incorporate a condition for compliance with the provisions of this Act, by such establishment.
