West Bengal Backward Classes ( Other Than Scheduled Castes And Scheduled Tribes ) ( Reservation Of Vacancies In Services And Posts ) Act, 2012

An Act to provide for the reservation of vacancies in services and posts for the Backward Classes of citizens other than the Scheduled Castes and Scheduled Tribes. Whereas clause (4) of article 15 of the Constitution enables the State to make any special provisions for the advancement of any socially and educationally Backward Classes of citizens; And Whereas clause (4) of article 16 of the Constitution enables the State to make any provision for the reservation of appointments or posts in favour of any Backward Classes of citizens which in the opinion of the State is not adequately represented in the services under the State; And Whereas clause (1) of article 38 of the Constitution states that, the State shall strive to promote the welfare of the people by securing and protecting as effectively as it may, a social order in which justice, social, economic and political, shall inform all the institutions of the national life; And Whereas under clause (2) of article 38 of the Constitution, the State shall, in particular, strive to minimize the inequalities in income and endeavour to eliminate inequalities in status, facilities and opportunities not only amongst individuals but also amongst groups of people residing in different areas or engaged in different vocations; And Whereas under clause (b) of article 39 of the Constitution, the State shall in particular, direct its policy towards securing that the ownership and control of the material resources of the community are so distributed as best to subserve the common good; And Whereas under clause (c) of article 39 of the Constitution, the State shall in particular direct the policy towards securing that the operation of the economic system does not result in the concentration of wealth and means of production to the common detriment; And Whereas under article 46 of the Constitution, the State shall promote, with special care the educational and economic interests of the weaker sections of the people, and shall protect them from social injustice and all forms of exploitation; And Whereas the members of the Backward Classes of citizens other than the Scheduled Castes and Scheduled Tribes who are socially and economically backward, are not adequately represented in the services and posts within the State of West Bengal; And Whereas it is expedient to provide for the reservation of vacancies in services and posts for them; It is hereby enacted in the Sixty-third Year of the Republic of India, by the Legislature of West Bengal, as follows: -

Act number

Act 39 of 2012

Year

2012

Enacted on

25-03-2013

In force from

25 March 2013

Jurisdiction

West Bengal State Act

Subjects

Social Welfare, Public Service

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Official source: India Code