Section 5 in Assam Women (Reservation of Vacancies in Services and Posts) Act, 2005
5. [ Power to exempt and increase or decrease of percentage of reservation. [Substituted by Assam Act No. 28 of 2010 w.e.f. 7.9.2010]
- If the State Government is of the opinion that in view of the specialised qualification or experience required in respect of certain specialised services and posts. It is not expedient to reserve such services and posts for Women, or that there is requirement to increase or decrease the percentage of reservation for Women in respect of such services and posts, the State Government may, by notification in the Official Gazette, exempt from reservation of such services and posts and may also increase or decrease the percentage of reservation, for Women under this Act, relating to such services and posts from the purview of this Act.]
