Section 10(2) in Rajasthan Scheduled Castes, Scheduled Tribes, Backward Classes, Special Backward Classes and Economically Backward Classes (Reservation of Seats in Educational Institutions in the State and of Appointments and Posts in Services under the State) Act, 2008
(2)The provisions of this Act shall not apply to the cases in which admission or 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 Act,-(i)the admission process in the case of educational institutions or courses shall be deemed to have been initiated, where the last date for submitting admission form has expired;(ii)the selection process in the case of appointments in services under the State shall be deemed to have been initiated where, under the relevant rules,-(a)recruitment is to be made on the basis of written test or interview only, and such written test or interview, as the case may be, has started, or(b)recruitment is to be made on basis of both, the written test and interview, and such written test has started.
