Section 5 in Haryana Backward Classes (Reservation in Services and Admissions in Educational Institutions) Act, 2016
5. Restrictions with regards to creamy layer.
(1)Notwithstanding anything contained in this Act, no person belonging to the creamy layer of Backward Classes shall be-(a)considered for admission in educational institutions against the seats reserved therein for Backward Classes as specified in the Schedule; or(b)entitled to claim reservation in or be considered for appointment in services under the State against the posts reserved for Backward Classes as specified in the Schedule.(2)The Government shall, by notification, after taking into consideration social, economic and such other factors, as deemed appropriate, specify the criteria for exclusion and identification of persons belonging to the Backward Classes as creamy layer.(3)The criteria fixed under sub-section (2) shall be reviewed every three years.
