Section 3 in The West Bengal Scheduled Castes And Scheduled Tribes (Reservation of Vacancies in Services And Posts) Act, 1976
3. Act not to apply in relation to certain employments.
- This Act shall not apply in relation to, -(a)any employment under the Central Government;(b)any employment in the West Bengal Higher Judicial Service;[* * * * * * * * *] [[Clause (c) omitted by W.B. Act 42 of 1994, which was as under:'(c) any employment which in the opinion of the State Government is of a scientific or technical nature;']](d)any employment in private sector;(e)any employment in domestic service.(f)[ any employment in single post cadre.] [Clause (f) inserted by W.B. Act 21 of 2005.]
