Section 4(1) in Maharashtra State Reservation (of seats for admission in educational institutions in the State and for appointments in the public services and posts under the State) for Socially and Educationally Backward Classes (SEBC) Act, 2018
(1)Notwithstanding anything contained in any judgment, decree or order of any Court or other authority, and subject to the other provisions of this Act,-(a)[twelve per cent] [Substituted 'sixteen per cent.' by Maharashtra Act No. 7 of 2019, dated 3.7.2019.] of the total seats in educational institutions including private educational institutions, whether aided or un-aided by the State, other than minority educational institutions referred to in clause (1) of article 30 of the Constitution of India ; and(b)[thirteen per cent.] [Substituted 'sixteen per cent.' by Maharashtra Act No. 7 of 2019, dated 3.7.2019.] of the total appointments in direct recruitment in public services and posts under the State,shall be separately reserved for the Socially and Educationally Backward Classes (SEBC) including the Maratha Community :Provided that, the above reservation shall not be applicable to the posts reserved in favour of the Scheduled Tribes candidates in the Scheduled Areas of the State under the Fifth Schedule to the Constitution of India as per the notification issued on the 9th June 2014 in this behalf.
