Section 3(1) in The Maharashtra State Public Services (Reservation for Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and other Backward Classes) Act, 2001
(1)This Act shall apply to all appointment made in public services and posts except, -(a)the super specialised 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 posts which is single (isolated) in any cadre or grade.
