Section 4 in Tamil Nadu Arunthathiyars (Special Reservation of seats in Educational Institutions including Private Educational Institutions and of appointments or posts in the services under the State within the Reservation for the Scheduled Castes) Act, 2009
4. Reservation in appointments or posts in the services under the State.
- Notwithstanding anything contained in the 1994 Act or the 2006 Act or in any other law for the time being in force or in any judgment, decree or order of any Court or other authority, having regard to the social and educational backwardness of Arunthathiyars included in the Scheduled Castes, sixteen per cent of the appointments or posts reserved for the Scheduled Castes shall be offered to Arunthathiyars, if available, in appointments or posts in the services under the State, on preferential basis amongst the Scheduled Castes, in such manner as may be prescribed.Explanation. - For the purposes of this Act, "service under the State" includes the services under -(i)the Government;(ii)the Legislature of the State;(iii)any local authority;(iv)any Corporation or Company owned or controlled by the Government; or(v)any other authority in respect of which the State Legislature has power to make laws.
