Section 5(1) in Haryana Backward Classes (Reservation in Services and Admissions in Educational Institutions) Act, 2016
(1)Notwithstanding anything contained in this Act, no person belonging to the creamy layer of Backward Classes shall be-(a)considered for admission in educational institutions against the seats reserved therein for Backward Classes as specified in the Schedule; or(b)entitled to claim reservation in or be considered for appointment in services under the State against the posts reserved for Backward Classes as specified in the Schedule.
