Section 18 in The Maharashtra State Reservation (of seats for admission in educational institutions in the State and for appointments or posts in the public services under the State) for Educationally and Socially Backward Category (ESBC) Act, 2014
18. Savings.
(1)The provisions of this Act shall not apply to the cases in which selection process has already been initiated before the commencement of this Act, and such cases shall be dealt with in accordance with the provisions of law and the Government orders as they stood before such commencement.Explanation. - For the purposes of this section, the selection process shall be deemed to have been initiated where, under the relevant service rules,-(i)recruitment is to be made on the basis of written test or interview only, and such written test or the interview, as the case may be, has started; or(ii)recruitment is to be made on the basis of both, written test and interview and such written test has started.(2)The provisions of this Act shall not apply to admissions in educational institutions and the cases in which the admission process has already been initiated before the commencement of this Act and such cases shall be dealt with in accordance with the provisions of law and the Government orders, as they stood before such commencement.Explanation. - For the purposes of this section, the admission process shall be deemed to have initiated where,-(i)admission is to be made on the basis of any entrance test, and procedure for such entrance test has started; or(ii)in case of admission to be made other than on the basis of entrance test, the last date for filling up the application form is lapsed.
