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Andhra Pradesh (50 percent Reservation to BCs, SCs, STs and Minorities in all the Nominated Posts) Rules, 2019
Published vide Notification No. G.O. Ms. No.77, Backward Classes Welfare (F), dated 27.09.2019
Last Updated 21st December, 2019 [ap675]
a. "Act" means the Andhra Pradesh (50 percent BCs, SCs, STs and Minorities in all the Nominated Posts) Act, 2019 (Act No.24 of 2019).
b. "Minority" , for the purposes of this Act, means a community notified as such by the Central Government and includes Muslims, Christians, Sikhs, Buddhists and Zoroastrians (parsis) as per Notification No. F.7-5/2005-MC(P), Dt.18.01.2005.
3. Unit of reservation for the Offices of Chairpersons. - All the Corporations / Agencies / Bodies / Boards / Societies / Committees functioning under the administrative control of all the Departments of the State of Andhra Pradesh are treated as a Unit for the purpose of reservation in the nominated posts of Chairpersons. Every administrative Department shall identify and enumerate the number of Chairpersons in all the said Corporations I Agencies / Bodies / Boards / Societies / Committees functioning under its administrative control for the purpose of reservation. 4. Unit of reservation for the posts of Directors/members. - Each Corporation / Agencies / Bodies / Boards / Societies / Committees functioning under the administrative control of each Department shall be a Unit for the purpose of implementation of reservation in the nominated posts of Directors/ Members. Every administrative Department shall identify and enumerate the number of Directors/ Members in each Corporation / Agency / Body / Boards I Society I Committee functioning under the administrative control for the purpose of reservation. 5. Earmarking. - (1) The 50% reservation earmarked to BCs, SCs, STs and Minorities shall be apportioned as follows:|
BCs & Minorities |
- |
29% |
|
SCs |
- |
15% |
|
STs |
- |
6% |
|
Total |
- |
50% |
(2) General Administration Department shall also ensure 50 percent reservation to Women, in all the Nominated posts of Chairpersons and Directors / Members in all the Corporations / Agencies / Bodies / Boards / Societies / Committees under the administrative control of each Department out of the reservation earmarked for BCs and Minorities, SCs and STs, under each category.
(3) After appointment, the administrative Departments shall furnish a copy of such orders to General Administration Department for record and also enable them to monitor the reservation in the nominated posts.
8. Maintenance of Lists. - (1) Every administrative department shall maintain the lists of Nominated posts of Chairpersons and Directors /Members with 50% reservation to BCs and Minorities, SCs and STs and also 50% reservation to Women within the reservation earmarked for BCs and Minorities, SCs and STs.(2) The General Administration Department shall maintain a separate register for the purpose, Department wise, containing the list of all such Nominated posts with the stipulated reservation, as mentioned above, for record and monitoring.
