Section 10(6) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
(6)(a)In all Class III and Class IV Category of services under the establishment of the State Government Departments, public sector undertakings, local self government, government-aided institutions and co-operative societies specified under section 73A of the Maharashtra Co-operative Societies Act, 1960 there shall be not less than five per cent priority quota for the employment of nominees of the affected persons.(b)The beneficiary persons, societies, companies, factories, sugar-factories, spinning-mills assisted by the State Government in the form of matching share contribution etc., shall provide employment to not less than five per cent, of the cadre strength of Class III and Class IV or equivalent of non-technical employees to the nominees of the affected persons:.Provided that, the above priority shall be treated as preference among the open and different reservation categories in pro-rata manner.(c)The Collector shall maintain a register showing the recruitment position in the District and ensure removal of the backlog in recruitment of the nominees, of the affected persons. However, at any recruitment, the percentage of the persons so recruited from amongst the nominees shall not exceed fifty.
