The Andhra Pradesh Reservation in favour of Socially and Educationally Backward Classes of Muslims Act, 2007

THE ANDHRA PRADESH RESERVATION IN FAVOUR OF SOCIALLY AND
EDUCATIONALLY BACKWARD CLASSES OF MUSLIMS ACT, 2007
(Act No. 26 of 2007)
ARRANGEMENT OF SECTIONS
SECTIONS
1. Short title, extent and Commencement
2. Definitions
3. Declaration of Muslim Community and Groups as Backward
Classes
4. Reservation in favour of Backward Classes of Muslim Communities
and Groups
5. Percentage of Reservations
6. Power to amend the Schedule
7. Power to make provision by notification
8. Power to remove difficulties
9. Repeal of Ordinance 5 of 2007
SCHEDULE
THE ANDHRA PRADESH RESERVATION IN FAVOUR OF SOCIALLY AND
EDUCATIONALLY BACKWARD CLASSES OF MUSLIMS ACT, 2007
Act No. 26 of 2007
[13th August, 2007]
AN ACT TO PROVIDE RESERVATION TO SOCIALLY AND
EDUCATIONALLY BACKWARD CLASSES OF MUSLIMS IN THE
EDUCATIONAL INSTITUTIONS AND PUBLIC EMPLOYMENT FOR
THEIR UPLIFTMENT AND FOR MATTERS CONNECTED
THEREWITH OR INCIDENTAL THERETO.
Whereas, the Andhra Pradesh Commissioner for Backward Classes
found that the entire Muslim Community is socially, educationally and
economically backward and therefore, recommended that provision be made
providing 5% reservation to the Muslim Community in all Educational
Institutions and Public Services in the State excluding the creamy layer
among them;
And whereas, basing on the recommendations of the Commission, the
Andhra Pradesh Reservation of Seats in the Educational Institutions and of
appointments or posts in the public services under the State to Muslim
Community Act, 2005 was enacted providing for 5% reservation of seats in
Educational Institutions and in appointments in Public Services to the
Muslim Community excluding the creamy layer amongst them;
And whereas, the Larger Bench of the Andhra Pradesh High Court in
W.P. Nos. 13832/05 and batch dated 7-11-2005 held inter alia, that the
Backward Classes Commission has not identified the social backwardness of
Muslims to declare them as backward and accordingly, declared the above
Act as unconstitutional and violative of Articles 15(4) and 16(4) of the
Constitution of India;
And whereas, State Government filed SLP in Civil Appeal No.
7513/2005 in the Supreme Court against the above judgment and it is still
pending;
And whereas, Government referred the matter to the Andhra Pradesh
Commission for Backward Classes basing on the decision of the Hon'ble
High Court of Andhra Pradesh again to identify the Muslim Communities
and Groups which can be regarded as socially and educationally backward
for the purpose of providing reservation to them;
And whereas, the Andhra Pradesh Backward Classes Commission in
their report recommended that certain Muslim Communities and Groups
are to be considered as socially and educationally Backward Classes of
citizens for providing to them Reservations under Articles 15(4) and 16(4) of
the Constitution of India;
And whereas, Government approved the recommendations of the
Andhra Pradesh Commission for Backward Classes to provide reservation to
the eligible socially and educationally backward classes of Muslims;
And whereas, the provisions of the said Act, 2005 cannot be made
applicable in the State;
And whereas, it has been decided to provide reservation in favour of
the socially and educationally Backward Classes of Muslims as
recommended by the Backward Classes Commission;
Be it enacted by the Legislature of the State of Andhra Pradesh in the
Fifty-eighth Year of the Republic of India as follows:-
1. Short title, extent and commencement  - (1) This Act may be called the
Andhra Pradesh Reservation in favour of Socially and Educationally
Backward Classes of Muslims Act, 2007.
(2) it extends to the whole of the State of Andhra Pradesh;
(3) it shall be deemed to have come into force on the 6th July, 2007.
2. Definitions - In this Act, unless the context otherwise requires,-
(a) "Commission" means the Andhra Pradesh Commission for
Backward Classes constituted under the provisions of the
Andhra Pradesh Commission for Backward Classes Act, 1993
(A.P.Act 20 of 1993).
(b) "Educational Institutions" means a college, a school
imparting education up to and inclusive of tenth class or
other institution by whatever name called whether managed
by the Government, private body, local authority or University
and carrying on the activity of imparting education therein
whether technically, professionally including medical or
otherwise and includes a polytechnic, Industrial Training
Institute and Teachers Training Institute.
(c) "Notification" means a Notification published in the Andhra
Pradesh Gazette and the words 'Notified' shall be construed
accordingly.
(d) "Public Services" means Public Services as defined in the
Andhra Pradesh (Regulation of Appointments to Public
Services and Rationalization of Staff Pattern and Pay
Structure) Act, 1994 (A.P. Act 2 of 1994).
(e) "Schedule" means Schedule appended to the Act.
3. Declaration of Muslim Community and Groups as Backward Classes  -
The Communities and Groups of Muslims specified in the Schedule to the
Act are hereby declared as socially and educationally backward classes of
citizens and they shall be included in the lists of backward classes prepared
by the Government from time to time, as Group E.
4. Reservation in favour of Backward Classes of Muslim Communities
and Groups - (1) Subject to the provisions of sub-section (2), there shall be
reservation in favour of the socially and educationally Backward Classes of
Muslims specified in the Schedule in the matter of admissions in the
educational Institutions and in the appointments or posts in the Public
Services under the State.
(2) The reservation provided in sub-section (1) shall not be applicable
to the Socially Advanced Persons/Sections (Creamy Layer) amongst
backward classes of Muslim Groups.
Explanation - For the purpose of this Act, Socially Advanced Persons/
Sections (Creamy Layer) mean and include imposition of an income limit,
extent of holding or otherwise by the State Government for the purpose of
excluding persons from the benefit of reservation whose income, extent of
holding etc. is above the said limit.
5. Percentage of Reservations  - The reservation in favour of socially and
educationally backward classes of Muslims specified in the Schedule shall
be four percent of the total seats or as the case may be, of the appointments
or posts specified in Section 4.
6. Power to amend the Schedule  - (1) The Government may by notification
amend the Schedule as per the recommendation of the Commission.
(2) Where a Notification has been issued under sub-section (1) there
shall, unless the notification is in the mean time rescinded, be introduced in
the Legislature of the State as soon as may be, but in any case during the
next session of the Legislature following the date of issue of the notification,
a Bill on behalf of the Government to give effect to the amendments of the
Schedule specified in the notification and the notification shall cease to have
effect when such Bill becomes law, whether with or without modifications,
but without prejudice to the validity of anything previously done thereunder.
7. Power to make provision by notification  - The Government may, by
notification make provision for carrying out all or any of the purposes of the
Act.
8. Power to remove difficulties  - If any difficulty arises in giving effect to
the provisions of this Act, the Government may make such order not
inconsistent with the provisions of the Act as may appear to them to be
necessary or expedient for the purpose of removing such difficulty:
Provided that no such orders shall be issued after expiry of two years
from the date of commencement of this Act.
9. Repeal of Ordinance 5 of 2007  - The Andhra Pradesh Reservation in
favour of Socially and Educationally Backward Classes of Muslims
Ordinance, 2007 is hereby repealed.
SCHEDULE
1. Achchukattalavandlu, Singali, Singamvallu, Achchupanivallu,
Achchukattuvaru, Achukatlavandlu.
2. Attar Saibulu, Attarollu.
3. Dhobi Muslim/Muslim Dhobi/Dhobi Musalman, Turka Chakla or Turka
Sakala, Turaka Chakali, Tulukka Vannan, Tsakalas, Sakalas or Chakalas,
Muslim Rajakas.
4. Faqir, Fhakir Budbudki, Ghanti Fhakir, Ghanta Fhakirlu, Turaka
Budbudki, Darvesh, Fakeer.
5. Garadi Muslim, Garadi Saibulu, Pamulavallu, Kani-kattuvallu, Garadollu,
Garadiga.
6. Gosangi Muslim, Phakeer Sayebulu.
7. Guddi Eluguvallu, Elugu Bantuvallu, Musalman Keelu Gurralavallu.
8. Hajam, Nai, Nai Muslim, Navid.
9. Labbi, Labbai, Labbon, Labba.
10. Pakeerla, Borewale, Deera Phakirlu, Bonthala.
11. Qureshi, Kureshi/Khureshi, Khasab, Marati Khasab, Muslim Katika,
Khatik Muslim.
12. Shaik/Sheikh.
13. Siddi, Yaba, Habshi, Jasi.
14. Turaka Kasha, Kakkukotte Zinka Saibulu, Chakkitakanevale, Terugadu
Gontalavaru, Thirugatigantla, Rollaku Kakku Kottevaru, Pattar Phodulu,
Chakketakare, Thuraka Kasha.
15. Other Muslim groups excluding:
Syed, Saiyed, Sayyad, Mushaik;
Mughal, Moghal;
Pathans;
Irani;
Arab;
Bohara, Bohra;
Shia Imami Ismaili, Khoja;
Cutchi-Memon;
Jamayat;
Navayat;
and all the synonyms and sub-groups of the excluded groups; and except
those who have been already included in the State list of Backward Classes.

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