Section 18(1) in The Maharashtra State Reservation (of seats for admission in educational institutions in the State and for appointments or posts in the public services under the State) for Educationally and Socially Backward Category (ESBC) Act, 2014
(1)The provisions of this Act shall not apply to the cases in which selection process has already been initiated before the commencement of this Act, and such cases shall be dealt with in accordance with the provisions of law and the Government orders as they stood before such commencement.Explanation. - For the purposes of this section, the selection process shall be deemed to have been initiated where, under the relevant service rules,-(i)recruitment is to be made on the basis of written test or interview only, and such written test or the interview, as the case may be, has started; or(ii)recruitment is to be made on the basis of both, written test and interview and such written test has started.
