LexThe CHHATTISGARH EDUCATIONAL INSTITUTIONS ( RESERVATION IN ADMISSION) ACT,2012
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this act8 ctft =tP I q, ~ II ti --1
tll'-il~ ~~lltl--1 ~
'-i?IIC"tll
GIB> cp <rll I o I ftffi 1=(cf--t", '< I ll ~'<
cp ~ 13-8/2012/™ / 1-3, xlll9,x. R.--iicf5 1-~ ~ -2012
~ 11 xi rl cf> xVH-fi -Fcr+,-r-r,
" --rr-T""T""CT ~ ~ 31Ul"al, t§m I xi JI ct, XI vi fq fl 0'5c1 j€j c1 I xi gx,
xiflx-fi ~ ~,
x·F-t -«1 ~al,
xi fl x-fi ~al ,
t9 ml xi J I ct, .
~:- vm,xiJl<t, tra:rfurq, ~(~it 3ITTalUT) ~. 2012
(¢flicf5 9 ~ 2012)
vm"lxiJl<t, tra:rfurq, W-QTT (~ it 3ITTalUT) ~- 2012( ¢flicf5 g ~
2012) "vil" R.--iicf5 30 1-frtf,2012 ~ >1·~1c1~flc1 ~ lTllT t t§mlxiJlct, xlvi4?1
(3ffiT'cITTUT) it R.--iicf5 30 1-frtf, 2012 cf)1 ~cf51~1a xlvi4?1 ¢Jiicf5 57 ~ 58 R.--iicf5
30 1-frtf,2012 ct)- 9!<ll~fc, 3llcl~ll¢ cf514c11g) ~ x-ic1Jrl ~ ~ I
x-ic1J.--i:- '34-<14'dljxilx I A
(~~~)
3lcR ~
VrolfPl<t, ~llxirl
~t6icf5rl cp ~ 13-8/2012/1-3 ,
~fc,fc;ifq:-
fl I fl 1.--ll ~ ~ I I xi rl -Fcr+,-r-r
xlll9,x. R.--iicf5 13 ~. 2012
1. ~ ~. j{..6ll'-i~ f!R!c11c1<l, xl<l9,x,
2. XI\Yll4lc1 cf> ~. vro"lf!Jl<t, ~- ~..zl~llg~x
3. xfti~I{ 'cProlflJl<t, ~ .--llllllc1ll, ~c1m9.x
4. ~ . 9mlf!Jld ~ ~ flfilcllc1ll, xlll9,x
5. fl1+11l1 j{..C<.J'i~ ~ 1fl·:fiJ1011~.fl?!1·J101 cf> m ~ ;m
xi 61 ll cf5, t9 m"I xi J I ct;
6. fli51Pl~~lcf5, ~~1m.--i 3lcf51G'fl fl-::ilc1<l 4Rx➔ x , xl<l9,x,
--2-
Lcncr2010- 11 doc- 462
-2-
1. ~. 'cPmlxi'ld ~ ~ ~. xlll9,'<1.
8. ~ lrlclliF-1 ~. 'c9m
0
1xi'l<t, xlll9,x,
9. ~. ~ lrlc:lliFl 3TT<TT'"1,\Jm1fPl<t, xlll9,{
10. 'il5l&l-lsllc:l?lx, 'cPc'dlxi'l<t, xlll9,{
11. ~. \il.--JxiJ..lfcfi 'cPmlfPI q; ~. xlll9,x,
12. ~ . \JmlfPl<t, ~. ~ R:crc11,
13. ~. 'cPc'dlfPl<t, ~ ~./lTT.--Jq ~ ~. xlll9,{
14. B-q ~. ~ c:l?llllc1ll ~ --llllllc1ll qRf-1{ ~c11f19,{B".Tf.
15. cgc1" ~ f-1'-tffi Rl~clfclt11c1ll 'cPmlfi'l<t,
16. 3lcR ~/x~/~alUT/~/~ ~ 'i?llc1ll,
x I ll 9,x \J c'dl f1 ' I <t,
11. 3lcR ~.~ ~ . c:l?llllc1ll i4?11c1ll \Jm1fi'lq, xlll9,x
~ 3ITT ~~ ~ ~lcl~llc:l? c:l?llfc:ll61 ~ 3l~~a I
Lcttcr2010-J 1.doc-463
l)
'cPmlfi'l<t, ~llf-1.--J
fil'il--ll ~~llxi--l ~
' :f~;jj~~ ~ * 3Rf1m ~
~*~'l_f@R (f.;r-n ~
Wfi"2) * ffl ~ ~- sfillTqi
~- 2-22-0ffiB'I~ •f"1c:/38 fu. ~
~. ~ 30-5-2001."
~ 57 ]
( 3ifiltll~0I )
~IIMf.fil~ ~ !-lf.filttlld
~ . ~ . ~ 30~2012:-~ 10, ~1934
flll-ll.-lf Sll(llfl1 fq'qflJ
4511~4, G1'3, cfi<f4101 ~ 'qq.f, ~
~.~30~2012
~~
'@'tO~•l~t~/09/2010-201~ ."
~~ 13-s12012101T.1u1- 3.-®til~•,~ ~~ cm* a:rrwur) m~. 2012 cst1. 9 ~2012) cfi1
mu 1 cfi1~ (3) GTU~~q;)ffl*"ffiij~ ~m<fiR, ~. -i:JT'i:f, 2012 *~K-fq;t~ .~*
~mcf>lfuf~*~*f.T'l@cfi«ftt
0'€0~•1~ *~*1'Tlf~~ 611~Wffel<,
TAf(if~~, m'ifcf.
~.~30-i:JT'i:f2012
~~13-s12012101T.'51.t1-3.-'lffin*~*~348*~*· ~fcrwnf>"t3lf~sfilTiq'j~
13-s120121m.'51.11-3, ~ 30 llf'i:f, 2012 q;y ~ ~ ~ * ~ ~ ~ ~ fcfi<rr -i1Tffi t
113
@ffi~i'I~ * ~ * ~ ~ ~ ~l~~llffel<,
TAf(if~~, ~-
114
Raipur, the 30th March 2012
NOTIFICATION
No. F 1.3-8/2012/R.C./l-3.-In exercise of powers conferred by sub-section (3) of section 1 of the
· Cbhattisgarh Educational Institutions (Reservation in Admission) Act, 2012 (No. 9 of 2012), the State Government,
hereby, appoints the Thirtieth day of March, 2012 as the date on which said Act shall come into force.
By order and in the name of the Governor of Chhattisgarh,
MANOJ KUMAR PINGUA, Secretary.
I
'
I
·~~~ 3Rflfu~
~~~'lj7@A (f.Rr ~
WR)~ffl~~-~
-m. 2-22-0tl1'El'I~ •~/38 fu. "B".
f~, ~30-5-2001."
~58]
( ~-H-11~1:(UI )
~*!tlcfi1WH1
~. ~. ~ 30 i:rRf 2012-~ 10, ~ 1934
W'el am: fcfmm ~ fcf,wr
tj5t((vl(J, ey3, cf;(Rf(OI ~ ,:rcr;:J, ~
~. ~ 30 l=!T'i'f 2012
~~
' 0-ffiB•l~~/09/2010-2012."
~ 2695m. 98/21-31/m.~. Tf./12.-@'ffiij•I~ fq~~Cfif Hklf~f<slo d,f~m"tf{~ 30-03-2012
q;)~ctt ~-siram~t ~~ctt ;jj(1c:fi1.a ~~~fcf;c:rr~i.
...
115
@'ffiij•I~ t {1"'441("! ~ ~ "B" o?TT ~l~.lill::!,{-IR,
~. l{('l. 'i'.W:UOft; ~~-
116
@'ffiflll~ ~
(~9~2012)
1. ' , · 0-ol:w1~ m, ~ 30 l:Jfcf 2012
~'dlf PI~ 3lf~
( ~ 9 ~2012)
~ mcnrrwu ~ . wumr 3Wcrr ~ 11m ~~~~ft.lit
·flilf°lctff ~ ~$!!"'~:Hi si'f•NilR14f, ~ :J,ffilti ~ ~ ~ ~ wif 'tt ~ fc1e11f1im ~
"fflif3ITTa_:rur~~:om ~~-.:JT~l:J,tiPlcfi~~~~~ -~~-
m:-
2. ~ 3'.ff~-i:f . ~cl'9'fcti-m:'lf~~~&m~m .- ~
( cfi) "t~ ~ · ~ 3lf~ % ~ qr,f, ~ ~ ~ ~ qfj- ~~. ~
~ ~ taffercfi.~ ~ ~ ~ al?.fcff 3WFR ~ ~ qfj- fcf;m ~ if
rna.,ur ~ ft;rQ: ~ m; ... . -
((Sf) •-m 1'.ffi&ll'' ~ aff,rncr i fuaJUT ~an -i:f ~ ~ fcrmf~ qfj- 1lB@l f.fmltl
m~-fu°Q:~mrfi"R~~t~~&IU~~aw~ 'ihllft1d ire~
o~~- BfAifaa t m-~~ (~), m-~,,ilf1<1R•1 ~ (~) , m
QJ:llcfi("tj< ~ (i:fMit) ~ ~ ~ 1'.ffi~ ~ ~ ~ ~ -;;r-i:r ~ ~ ~ m;
(TT) •~ ~ ~• ~ 3,Mo % fuaJUT ~an-i:f -qr,r fcrmf$u ~ ffl ~ ~
~mf~~~ ~<{T~qil"~~if al~<IT~
~ fuQ: 91~4sh'l <lT ~-i:f mcJ qi1" "ffi9!TI";
(cf) '~ ~ • ~ 3lf'~ % fct~qfctoQl<.'14 ~ 3WWT, ~ fc:if~ ~
~ filfcfiffil ~ ~m~fu"Q: amffl ~~ ~~
~ ~ ~ filfcfiffil ~ ~ ~ filfcfiffil ~<IT~~
fq;m ~~~~~~<IT ~-;;i) fcf;m taffercfi ~if
~ m ~ «R ~ a:fq'l:fR'OT, w-144'1 al?.fqf ~ ~ fuQ: m;
("s) "affilil'faf~("lIT)" ~ 3,Mot mu 3 ~~ (cfi) , ((Sf)~ (TT)~ ~ fun
mcfcf;l" ~~~t~ ~"fl'?fif 3WFR<{T~qil"fct;m~ if
·3lt:zntR ~ ~ ~ 41~4sh'l <IT~ if~ qfj- "Q;m faf?.T(<TT) ~Ni~ "
mrfiR <IT~~. ~ ~ ~ m, ~mu~ <tft ~ ;
('tl) 'if8;Wllcfi ~·*an~ t- ....
(1J,cfi) @tilB•I~ \~ ~ ~ ~i:nfur ~ ~ &IU <IT~~
~ <IT f.rTftto ~ fq~qfqiQ)<.'14-;
(~) ~~ ~ 30 ~~ ( 1) if~ ~("(1ti&lcfi ~~*
f\R~ ~. _;ft ~mcfi"Rmu , ~~~cn~ ~li{
116 ( 1)
116 (2) .
3.
..
. ~"llT~mRm, ~~ (~) if~m') fq:iqfqQIWl ~
~ m;
(cfR) iJtll'tl•i~ ~ <f,ij½lcfi{Oj ~, 1973 (sfi. 44 "Wl 1973 ) t°
31~ ~WtfiRGRr~ ~ t~~;
(~) ·rrmr~ · ~ 3lf~t~fcmr~~ ~~~cfil~WIDif 31~
~~~ 41<}_'-lsM <il~ifffl~~-qJ;if~~~mfuiciim
f, ~ fct;- ~ ~ ~ fcw.jfqEJJci<-1 4f Wn1 mcfiR , ~ \ft Wlfi; m, ~
GRrfcoorcfil~ ~~ffl"tfU8.-1T~ ~~~m-cnR~-snf~
fq:iqfqQJC'f4 "llT R<fir:i GRr, ~ "llT lfcnTlf <.f,l" fct>m" ~ if 3lt"Zl11R "llT ~
~ 41q_4sfi'i "llT~ if ~~fflif, arn'a.m~ ~ ~ . ~ "tfBT~
fct;,;rr lf'-IT m;
(~) "ap:r~cflf·~~t~~qll;;i)~~WRqtj ~~~
-;;m, "'1 ~M,f,ijcfi amwaffefci;m<1R~m, w.rr;;i)~m<m<~~ -~
"tf{ ~ "5lcfiR 3Tcf'"-llfur m;
("3£) "~"IT@''~ ~ W ~ q, ~ 341 ~ 3ll--IT1 iJffi'tl•I~ ~ ~
~~ if <f?.lT 3lf~ ~ ~ ;
(o) "~ qft ~ m©T if~ "llT fua.,or• ~ 3lf~ 't ~ (1i_cf-~ ),
~1ai:6l'd< c ~-~) ~ ~ «R "tf{ ~ "llT nm~ cm~~
an:rorr ~ cfTT ~ -mm if ~ "llT ~-
~ wa.=ifurq; W;{ if ffl if mif q;r ~. ~ ~ waffefcl; ~ if ~ fcr«rR:
f1Afctf©d -ufd ~ WIT, 31~ :-
'(q;) ~"llT~cfTT·m©Tif~~m§Zlfif~ , a«im-smmo~,
~ '111"11@?.fl ~ ~ -31Rf'a.m wrft ;
("@:) 31~ "llT ~ cfil ~~if~~ mgqr if~. GflW "SITTmo ~ •
3lft!ild '1fITTf4T ~ ~ 3lTU8:m wit;
(TT) 31~ "llT zj'cfir:r cfTT ~ m©T if~~ m§ZlT if~. ~ ~ m,
. ap:f ~ cflif ~ ~ 3TIU8.ffl wit :
~ ~ ~ '111<illfd<a ~ ~ a:nm.re ~ , "tfBf fcmlf~ <.f,l"
~ ~ r.nRUT 31@11 nfN("4T) "tR ftqij w "<ilTffi" t "ell~ ~ ~ *
o?.TT •'"fcfcrfuf sf>lf' if "qJ?t fqalfllflfl if~ 'lTI "<ilTQ:11.
_ ~ ~ am fcfi" ~ • if ~ ~ ~ ~ m, "Im~
C<fi), ('51) o¼r C"lf) ~ 31$J ~ ~, aifuiJ mC"lll) "tf{ fufo w '1f@l t m
~ 3j';q~mnf~~ 'lU~.
tH1lti•I«; ~. ~ 30 ~ 2012
~~\U •Ffi~~. ~llro~3ll-.TI,~cfi)~ffi~
~~ IBlJ,, fildchl'd{ ~~«Rif ~ctl"fcnm 7.lr~Wffl3ll'ch1~
~~cfil~cti\~, ~~~cmw:rif ~cm~wm
7.lT W©13ll cfi1 ~ "ffi "l:f\ ~ a:JRl!JUf -qtf f<fi<TT ~ W-ml1 "ITT.
116 ( 3)
4. < 1) l1m 3 ~ ~ (cfi), (1s) ~ (Tf) ~ a:rm, ~ mif qi"T a:m:l¼TUT ~m ~ lfqTIT ~ ~
5.
(~)~ il3fqmfur~~- ~~-
( 2) f.r:"WcRJ~. ~an.~~. ~mlfll~~GfaU<rr~
~ 3R ~ cflif ~~if~ a:JRl!Jtl'Tqi"T wmo ~mm,~ frfi ~ ~
;:m ~-~ ~ ~ 3,f~ ~ ~ ~ ft;r1z ~ fcfi<IT ~ ~ ~
l1ro 3 ~ ~ (cfi), (~) cf?.11 (Tf) ~ awR, ~. ~ 3lR8;lU1' ~ \ffiR
mm.
(1)
(2) ~ ~ ~ ~ cfi1 ~ ffl if~~ ~'l<f mm m, m ~
~~if~~ ;:m ~ ~ ~11fq'Wfl ~ ~ ~ ~
cti\ ~ . ~ fq; q;f&11{lff cfi1 ~ ~ ~ @l; ~~<ff~ mrm m.
~ (3) ~ 3,f~ ~ 31tjM ~ TfllT ~ R<ill, cf?.11 ~ "lRT cfft 'oq- llro (2) ~
31tjM~Tfl!T~>l'Jq!ffi, ~~~~~ ~. ~fcft:lFt~
~~~~-mrifm , Ufil~. , ... -
~.~30~2012
f.f<f1J ~ ~
cfifo'll$41 cfi1' ~ ~
~~-
. .
~ 2695/sl 9s121-a1111T.ffl. Tf.112.-,mo ~ ~ ~ ~ 348 ~ ~ (3) ~~if 0tile•1~
~ ~ (m if 3lmfUT) ~. 2012 (~ 9 lr-J. 2012) q,T ~ ~ U\iil41cl ~ ~ il ~ ~
~";;\'@Ti.
@'ffifl•t~ ~ ~ ~ ~ ~ ~ 311~:tllifiR,
ct;.~ i:1(41Uft, 3!@Rqff 'ftm.
116 (4)
Short title, extent
and commencement.
Definitions .
CHHATTISGARH ACT
(No. 9 of 2012)
THE CHHA TTISGARH EDUCATIONAL INSTITUTIONS (RESERVATIO N IN
ADMISSION ) ACT, 2012
An Act to provide for reservation in admission of the students belonging to the
Scheduled Tribes, the Scheduled Castes and the Other Backward Classes of citizens, to
certain Educational Institutions established, maintained or aided by ·the State Govern
ment and for matters connected therewith or incidental thereto.
Be it enacted by the Chhattisgarh Legislature in the Sixty-third Year of the Republic
of India, as follows :-
1.
2.
(1) This Act may be called the Chhattisgarh Educational Institutions (Reserva
tion in Admission) Act, 2012.
(2) It extends to the whole State of Chhattisgarh.
(3) It shall come into force on such date as the State Government may, by
notification, appoint.
In this Act, unless the context otherwise requires,-
(a) "Academic Session" means the period in a calendar year , or a part thereof,
during which an Educational Institution is open for teaching or instruction
in any branch of study or faculty;
(b) "Admission Test" means the examination conducted by or on behalf of the
State Government or an Educational Institution for determining the eligi
bility of students for admission to Educational Institutions, and includes lhe
Pre-Medical Test (PMT), the Pre-Engineering Test (PET), the Pre-Agricu l
ture Test (PAT) or any other test, by whatever name it may be called;
(c) "Annual Permitted Strength" means the number of seats iri a course or prog
ramme for teaching or instruction in each branch of study or faculty autho
rized by an appropriate authority for admission of eligible students to an
Educational Institution ;
( d) "Appropriate Authority" means the University Grants Commission, the Bar
Council of India, the Medical Council of India, the All India Counci l for
Technical Education, the Nursing Council of India, the Dental Council of
India, Central Council of Indian Medicine or any other authority or body
established by any Act for the time being in force, for the determination ,
coordination or maintenance of standards of higher education in any Educa
tional Institution .
(e) "Cut-off Date(s)" means the date(s) of admission to a course or programme
of teaching or instruction in a branch of study or faculty in an academic
session, as may be declared by the State Government or the Educational
Institution, as the case may be, for the purposes of the filling up vacant seats
under clause (a), (b) and (c) of Section 3;-
(f) "Educational Institution" means,-
(i) A university established or incorporated by or under an Act of the
Legistature of the State of ChhattisgarJ-1;
(ii) An institution, other than a minority educational institution referred
to in clause ( 1) of Article 30 of the Constitution, maintained by or
re.ceiving aid from the State Government, whether directly or indire
ctly, and affilia~ to a university referred to in cluase (i);
4.
3.
4,
0'ffifl 11~ ~, ~ 30 m;;f 2012
(iii) An educational institution established by the State Government
under the Chhattisgarh Societies Registration Adhiniyam, 1973
(No. 44 of 1973);
(g) "Eligible Students " means those students who are eligible to be admitted to
a course or programme of teaching or instruction in a branch of study or
faculty, and possessing such qualifications as may be prescribed by the app
ropriate authority or the University or the State Government, as the case
may be, or declared to be eligible; where so required, by the University or
body authorized by the State Government for conducting the admission test,
in respect of the admission to such course or programme of teaching or ins
truction in the branch of study or faculty;
(h) "Faculty" means the faculty of an Educational Institution;
(i) "Other Backward Classes" f!1eans the class or classes of citizens, not
belonging to the creamy layer of society, who are socially and education
ally backward and are so determined from time to time by the State Govern
ment;
G) "Scheduled Castes" means the Scheduled Castes as notified i.n relation to
the State of Chhattisgarh under Article 341 of the Constitution;
(k) "Scheduled Tribes" means the Scheduled Tribes as notified in relation to
the State of Chhattisgarh under Article 342 of the Constitution;
(I) "Teaching or Instruction in any Branch of Study" means teaching or ins
truction in a branch of study leading to the award of diploma or degree at
the bachelor (under-graduate), masters (post-graduate) and doctoral levels.
The reservation of seats in admission to each academic session, and its.extent in an
Educational Institution shall be in the following manner, namely :-
(a) out of the annual permitted strength in each branch of study or faculty, thirty
two percent seats shall be reserved for the Scheduled Tribes;
(b) out of the annual permitted strength in each branch of study or faculty, twelve
percent seats shall be reserved for the Scheduled Castes ;
(c) out of the annual permitted strength in each branch of study or faculty, four
teen percent seats shall be reserved for the Other Backward Classes:
(I)
Provided that where the seats reserved for the Scheduled Tribes
remain vacant due to non availabili ty of eligible students on the cut-off date
(s), the same shall be filled from among eligible students belonging to the
Scheduled Castes and vice versa.
Provided further that where seats reserved under clause (a), (b)
and (c) remain vacant on the cut-off date(s), even after the arrangement
referred to in the foregoing proviso, the same shall be filled from other
eligible students.
Provided also that the State Government may, for the purpose of
giving effect to reservation under this section, aggregate the annual permit
ted strength of any or all branches of study at the post-graduate or higher
levels, if in the opinion of the State Government such reservation cannot be
made in such branch or branches of study taken alone.
The reservation of seats provided under clause (a), (b) and (c) of Section 3
shall be determined vertically.
116 ( 5 )
Reservation of seats in
Educational Insti
tutions.
....
Hori2ontal r~a
tlon for special
· categories.
116 ( 6 ) < 0=cih-1<1~ m, ~ 30 lU'tf 2012
============================================================-·...,_
Power to make ruJes
and remove diffl.
culties.
5.
(2) The percentages of horizontal reservation in respect of persons with dis
abilities, women, ex-service personnel, wards of freedom fighters, or other
special categories of persons shall be as are notified for the purpos es of this
Act by the State Governm~nt from time to time, and shall be made within
the vertical reservation under clause (a), (b) and (c), as the case may be, of
Section 3.
(1) The State Government may make rules to carry out the provisions of this
Act.
(2) If any difficulty arises in giving effect to the provisions of this Ac tbe tz:=
Government may, by order published in the Official G-.,zctt:::, :::;,~.•e _,..zh
(3)
provisions, not inconsistent with the provisions of this Act. as 9:'.
be necessary or expedient for removing the difficul ty.
Every rule made under this Act, and every provision ~ _
tion (2) of this section, shall be laid, as soon as m y x --.:~
before the State Legislature while it is in session.
-,
ade,