Section 2(2) in Bihar (In Admission In Educational, Institutions) Reservation Act, 2003

[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(2) in Bihar (In Admission In Educational, Institutions) Reservation Act, 2003

(2)The vacancies for different categories of reserved candidates from amongst the 50% reserved category, subject to other provisions of this Act shall be as follows:-

(a)	Scheduled Castes	...	16%
(b)	Scheduled Tribes	...	01%
(c)	Extremely Backward Classes	...	18%
(d)	Backward Classes	...	12%
(e)	Women of Backward Classes	...	3%
	Total		50%

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 2(2) in Bihar (In Admission In Educational, Institutions) Reservation Act, 2003