Section 5 in The Karnataka Scheduled Castes, Scheduled Tribes And Other Backward Classes (Reservation Of Seats In Educational Institutions And Of Appointment Or Posts In The Services Under The State) Act 1994.
5. Reservation in appointments or posts in the services under the State.-
Notwithstanding anything contained in any law or in any judgement decree or order of any Court or other authority having regard to the social and educational backwardness of the Other Backward Classes of citizens and the persons belonging to Scheduled Castes and Scheduled Tribes, the reservation for appointments or posts in the services under the State for the Other Backward Classes of citizens and for the persons belonging to the Scheduled Castes and the Scheduled Tribes, shall be seventy three per cent.Explanation.- For the purposes of this Act, "Services under the State" includes the services under,-(i)the Government;(ii)the Legislature of the State;(iii)any local authority;(iv)any corporation or company owned or controlled by the Government ; or(v)any other authority In respect of which the State Legislature has power to make laws.
