Section 5 in Andhra Pradesh (50 Percent Reservation to BCs, SCs, STs and Minorities in Works Contracts and Service Contracts given on nomination) Act, 2019
5. Nodal Agency.
(1)The ENC (PR) shall be the Nodal Agency, at the State level, for the purpose of implementation of reservation in all Works Contracts given on nomination basis (Nomination Works). Any works to be given on nomination basis shall be informed to the ENC (PR). The ENC (PR) shall submit monthly reports to all the Welfare Departments, in this regard. At District level, the District Collectors are responsible for the implementation of reservation in all Works Contracts.(2)The General Administration Department shall be the Nodal Agency for the implementation of reservation in all Services Contracts given on nomination basis, at State level. Any Department proposing a Services Contract to be given on nomination basis, shall inform the General Administration Department and the General Administration Department will monitor the implementation of reservation policy in those Services Contracts and will send monthly reports to all the Welfare Departments. At District level, the District Collectors are responsible for the implementation of reservation in all Services Contracts.
