Section 3 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
3. Applicability.
(1)This Act shall apply to all the direct recruitment's, appointments or posts made in public services under the State except,-(a)the super specialized 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 post which is single (isolated) in any cadre or grade.(2)This Act shall also apply, for the Educationally and Socially Backward Category (ESBC), for admission in educational institutions including private educational institutions, whether aided or un-aided by the State, other than the minority educational institutions referred to in clause (1) of Article 30 of the Constitution of India.(3)The State Government shall, while entering into or renewing an agreement with any educational institution or any establishment for the grant of any aid as provided in the explanation to clauses (d) and (f ) of section 2 respectively, incorporate a condition for compliance with the provisions of this Act, by such educational institution or establishment.
