Section 2 in Rajasthan State Commission for Backward Classes Act, 2017
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"backward classes" means all categories of backward classes of citizens, other than the Scheduled Castes and Scheduled Tribes, as may be declared by or under respective law for the time being in force making provision for the reservation of appointments or posts in services under the State and of seats in educational institutions in the State in favour of the respective category of backward classes of citizens in the State;(b)"Commission" means the Rajasthan State Commission for Backward Classes constituted under section 3;(c)"Member" means a Member of the Commission and includes the Chairperson;(d)"prescribed" means prescribed by rules made under this Act;(e)"Scheduled Castes" means any of the castes specified in the Constitution (Scheduled Castes) Order, 1950 as amended from time to time;(f)"Scheduled Tribes" means any of the tribes specified in the Constitution (Scheduled Tribes) Order, 1950 as amended from time to time;(g)" services under the State" shall have the same meaning as assigned to it in clause (g) of section 2 of the Rajasthan Scheduled Castes, Scheduled Tribes, Backward Classes, Special Backward Classes and Economically Backward Classes (Reservation of Seats in Educational Institutions in the State and of Appointments and Posts in Services under the State) Act, 2008 (Act No. 12 of 2009).
