Section 3 in The Karnataka Scheduled Castes, Scheduled Tribes And Other Backward Classes (Reservation Of Appointment) Act 1990
3. Applicability—
Nothing in this Act shall apply to:-(a)posts meant for conducting or guiding or directing research;(b)posts classified as scientific posts;(c)tenure posts;(d)posts filled up on the basis of any contract;(e)ex-cadre posts;(f)posts which are filled up by transfer or deputation;(g)posts in respect of which recruitment is made in accordance with any provision contained in the Constitution; and(h)such other posts as the State Government may, from time to time, by order, specify: Provided that every order made under clause (h) shall be laid as soon as may be after it is made before each House of the State Legislature while it is in session for a total period of fourteen days which may be comprised in one session or in two or more successive sessions.
