Section 2(i) in The Maharashtra State Public Services (Reservation for Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and other Backward Classes) Act, 2001
(i)"public services and posts" means the services and posts in connection with the affairs of the State and includes services and posts in, -(i)a local authority;(ii)a co-operative society established under the Maharashtra Co-operative Societies Act, 1960, in which Government is a shareholder.(iii)a Board or a Corporation or statutory body established by or under a Central or a State Act which is owned and controlled by the Government or a Government Companies as defined in section 617 of the Companies Act, 1956;(iv)an educational institution owned and controlled by the Government which receives grant-in-aid from the Government including a university established by or under a Maharashtra Act;(v)any establishment; and(vi)respect of which reservation was applicable by Government orders on the date of commencement of this Act and which are not covered under sub-clauses (i) to (v);
