Section 2(e) in Andhra Pradesh Scheduled Castes (Rationalisation of Reservations) Act, 2000
(e)"Rule of Reservation" means any rule or provision, for reservation of appointments or posts in public service in the special rules applicable to any particular service or the General Rules of the Andhra Pradesh State and Subordinate Service Rules, as the case may be or any rule or provision for reservation of seats in the rules or instruction for admission into educational institutions, as the case may be, in favour of Scheduled Castes or Scheduled Tribes or Backward Classes or Women;
