Section 34(1) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(1)Fifteen per cent of vacancies of the teaching staff of a registered private secondary school [and registered private higher secondary school] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] shall be filled up by persons belonging to the Scheduled Castes and the Scheduled Tribes:Provided that, where a person belonging to a Scheduled Caste or Scheduled Tribe is not available for filling any such vacancy, the vacancy shall be filled up as otherwise provided in this Act.Explanation. - In this sub-section,-(a)"Scheduled Castes" means such castes, races or tribes, or parts of, or groups within, such castes, races or tribes as are deemed to be Scheduled Castes in relation to the State of Gujarat under Article 341 of the Constitution of India.(b)"Scheduled Tribes" means such tribes or tribal communities or parts of, or groups within, such tribes or tribal communities as are deemed to be Scheduled Tribes in relation to the State of Gujarat under Article 342 of the Constitution of India.
