Section 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. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Backward Classes" means the classes, declared as such by the State Government, by notification in the Official Gazette, for the purposes of this Act;(b)"creamy layer" means such class of persons within the Backward Classes, Special Backward Classes and Economically Backward Classes, as the State Government may notify, in the Official Gazette for the purposes of this Act;(c)"Economically Backward Classes" means the classes consisting of persons not included in any other category of reservation, declared as such by the State Government, by notification in the Official Gazette, for the purposes of this Act;(d)"prescribed" means prescribed by rules made under this Act;(e)"Scheduled Castes" means the Scheduled Castes as defined in clause (24) of Article 366 of the Constitution of India;(f)"Scheduled Tribes" means the Scheduled Tribes as defined in clause (25) of Article 366 of the Constitution of India;(g)"Services under the State" means the public services and posts in connection with the affairs of the State and includes the services and posts in -(i)any local authority;(ii)any corporation or company owned or controlled, wholly or substantially, by the State Government;(iii)any other authority or body constituted by or under an Act of the State Legislature and funded, wholly or substantially, by the State; and(iv)respect of which reservation was applicable by Government orders on the date of commencement of this Act and which are not covered under sub-clauses (i) to (iii);(h)"Special Backward Classes" means- die classes declared as such by the State Government, by notification in the Official Gazette.
