Section 5(1) in Andhra Pradesh (50 Percent Reservation to BCs, SCs, STs and Minorities in Works Contracts and Service Contracts given on nomination) Act, 2019
(1)The ENC (PR) shall be the Nodal Agency, at the State level, for the purpose of implementation of reservation in all Works Contracts given on nomination basis (Nomination Works). Any works to be given on nomination basis shall be informed to the ENC (PR). The ENC (PR) shall submit monthly reports to all the Welfare Departments, in this regard. At District level, the District Collectors are responsible for the implementation of reservation in all Works Contracts.
