41. Special provision for reservation of posts for Scheduled Castes and Backward Classes, etc.
- Nothing in this Act shall prevent the State Government from making any provision in the rules for the reservation of appointments to Municipal Services or other posts referred to in Section 40 and to lay down methods to secure such reservation in favour of the members of the Scheduled Castes and such other backward classes of citizens as in the opinion of the State Government are not adequately represented in the Services under the committees.Explanation. - For the purposes of this section, the word "appointments" shall be deemed to include appointments by promotion.
