Andhra Pradesh (50 Percent Reservation to BCs, SCs, STs and Minorities in Works Contracts and Service Contracts given on nomination) Act, 2019
(Act No.25 of 2019)
Last Updated 9th March, 2020 [ap668]
The following Act of the Andhra Pradesh Legislature received the assent of the Governor on the 14th August, 2019 and the said assent is hereby first published on the 17th August, 2019 in the Andhra Pradesh Gazette for general information : An Act to provide reservation in nominated works contracts and service contracts for economic upliftment for BCs, SCs, STs and Minorities for matters connected therewith or incidental thereto. Be it enacted by the Legislature of the State of Andhra Pradesh in the Seventieth Year of the Republic of India, as follows : 1. Short title, extent and commencement. - (1) This Act may be called the Andhra Pradesh (50 Percent Reservation to BCs, SCs, STs and Minorities in Works Contracts & Service Contracts given on nomination) Act, 2019. (2) It extends to the whole of the State of Andhra Pradesh. (3) It shall come into force on such date as the State Government may, by notification in the Andhra Pradesh Gazette, appoint. 2. Definitions. - In this Act, unless the context otherwise requires, -(a) "Administrative Departments" mean all the Departments working under the administrative control of the Government of Andhra Pradesh;
(b) "Engineering Departments" mean all the Engineering wings attached to the Administrative Departments functioning under the control of Government of Andhra Pradesh;
(c) "Backward Classes" mean the class or classes of people other than the Scheduled Castes and the Scheduled Tribes, who are socially and educationally backward, as may be notified by the Government of Andhra Pradesh in the State Gazette, from time to time;
(d) "Minority", for the purposes of this Act, means a community notified as such by the Central Government;
(e) "Nominated Works" means any civil work or service, which is given on nomination, by any Department functioning under the administrative control of the Government of Andhra Pradesh;
(f) "Scheduled Castes and Scheduled Tribes" shall have the meaning assigned to them respectively under Clause (24) and Clause (25) of Article 366 of the Constitution.
3. Reservation. - (1) There shall be 50 Percent Reservation to BCs, SCs, STs and Minorities in all Works Contracts and Services Contracts, given on nomination basis (Nomination Works) by all the Engineering Departments and the Administrative Departments, working under Government of Andhra Pradesh. (2) There shall be a minimum of 50% reservation for women out of the reservation earmarked for BCs, SCs, STs and Minorities in their respective reservations in the Works Contracts and the Services Contracts. 4. Earmarking. - The 50 percent reservation to BCs, SCs, STs and Minorities in Works Contracts/Services Contracts given on nomination basis (Nomination Works) shall be apportioned as follows :
SI.No. |
Category |
Percentage of Reservation |
1. |
BCs & Minorities |
29% |
2. |
SC |
15% |
3. |
ST |
6% |
|
Total |
50% |