LexThe Haryana Backward Classes (Reservation in Services and Admission in Educational Institutions) Act,2016
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Regd. No. CHD/0093/2015–2017
Haryana Government Gazette
EXTRAORDINARY
Published by Authority
© Govt. of Haryana
No. 73-2016/Ext.] CHANDIGARH, THURSDAY, MAY 12, 2016 (VAISAKHA 22, 1938 SAKA )
LEGISLATIVE SUPPLEMENT
CONTENTS PAGES
PART-I ACT
THE HARYANA BACKWARD CLASSES (RESERVATION IN SERVICES AND 55-61
ADMISSION IN EDUCATIONAL INSTITUTIONS) ACT, 2016.
(HARYANA ACT NO. 15 OF 2016)
PART-II ORDINANCE
NIL
PART-III DELEGATED LEGISLATION
NIL
PART-IV CORRECTION SLIPS, REPUBLICATION AND REPLACEMENT.
NIL
Price : Rs. 5.00 (xxxi)
HARYANA GOVT. GAZ. (EXTRA.), MAY 12, 2016 (VYSK. 22, 1938 SAKA)
55
PART - I
HARYANA GOVERNMENT
LAW AND LEGISLATIVE DEPARTMENT
Notification
The 12th May, 2016
No. Leg.18/2016.— The following Act of the Legislature of the State of Haryana received
the assent of the Governor of Haryana on the 1st April, 2016 and is hereby published for general
information:-
HARYANA ACT NO. 15 OF 2016.
THE HARYANA BACKWARD CLASSES (RESERVATION IN SERVICES AND
ADMISSION IN EDUCATIONAL INSTITUTIONS) ACT, 2016.
AN
ACT
To provide for reservation in services and admission in educational institutions
to persons belonging to Backward Classes in the State of Haryana
and for matters connected therewith or incidental thereto.
WHEREAS clause (4) of article 15 of the Constitution of India enables the State to make
special provision for the advancement of any socially and educationally Backward Classes of
citizens or for the Scheduled Castes and Scheduled Tribes;
AND WHEREAS clause (5) of article 15 of the Constitution of India enables the State to
make special provisions, by law, for the advancement of any socially and educationally Backward
Classes of citizens or for the Scheduled Castes or Scheduled Tribes in so far as such special
provisions relate to their admission to educational institutions including private aided educational
institutions whether aided or unaided by the State, other than minority educatio nal institutions
referred to in clause (1) of article 30 of the Constitution;
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 provides that 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 clause (2) of article 38 of the Constitution provides that the State shall in
particular strive to minimize the inequality 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 article 46 of the Constitution, the State shall promote with special
care, the educational and economic interest of the weaker sections of the people, and, in particular,
of the Scheduled Castes and Scheduled Tribes, and shall protect them f rom social injustice and all
forms of exploitations;
AND WHEREAS the State of Haryana has decided to provide for reservation of seats in
educational institutions including private educational institutions aided by the State;
AND WHEREAS the State of Haryan a is of the opinion that the Backward Classes of
citizens in the State are not adequately represented in the services under the State and therefore, it
has been decided to provide for reservation of seats in appointments in the services under the State
to Backward Classes.
HARYANA GOVT. GAZ. (EXTRA.), MAY 12, 2016 (VYSK. 22, 1938 SAKA)
56
Be it enacted by the Legislature of the State of Haryana in the Sixty -seventh Year of the
Republic of India as follows:-
Short title. 1. This Act may be called the Haryana Backward Classes (Reservation in Services and
Admissions in Educational Institutions) Act, 2016.
Definitions. 2. In this Act, unless the context otherwise requires,-
(a) “appointment” means an appointment by direct recruitment;
(b) “Backward Classes” means such classes of citizens as specified in
Schedule I, II or III;
(c) “competent authority” means an officer or an authority authorised to make
admission into educational institutions or appointment in services under the State or
an authority empowered by the State under sections 8 and 9, as the case may be;
(d) “creamy layer” mean s such class of persons within the Backward Classes as the
State Government may, by notification in the Official Gazette specify for the
purposes of this Act;
(e) “educational institutions” means any institution imparting education, established
and maintaine d by the Government, or receiving aid out of the State funds, and
includes Government/Government Aided Technical and Professional Institutions;
(f) “Government” means the Government of the State of Haryana;
(g) “prescribed” means prescribed by the rules made under this Act;
(h) “Schedule” means the Schedules appended to this Act; and
(i) “services” means and includes the services under the Government, the Legislature
of the State, any institution of Self Government, any local authority, any
corporation or company owne d or controlled by the State or any such other
authority.
Reservation in
services.
3. While making appointment, reservation shall be made for the members of the Backward
Classes as specified in the Schedule.
Reservation in
educational
institutions.
4. While making admissions in educational institutions, reservation shall be made for the
members of the Backward Classes as specified in the Schedule.
Restrictions with
regards to creamy
layer.
5. (1) Notwithstanding anything contained in this Act, no person belonging to the creamy
layer of Backward Classes shall be—
(a) considered for admission in educational institutions against the seats reserved
therein for Backward Classes as specified in the Schedule; or
(b) entitled to claim res ervation in or be considered for appointment in services
under the State against the posts reserved for Backward Classes as specified in
the Schedule.
(2) The Government shall, by notification, after taking into consideration social, economic
and such ot her factors, as deemed appropriate, specify the criteria for exclusion and
identification of persons belonging to the Backward Classes as creamy layer.
(3) The criteria fixed under sub-section (2) shall be reviewed every three years.
Horizontal
reservation.
6. Notwithstanding anything contained in this Act, the State Government may provide for
horizontal reservation for such category or categories of persons within Backward Classes, as it
may deem necessary from time to time.
Seats for
admission not to
be carried forward
to next year.
Where the seats reserved for Backward Classes for admission in educational institutions are not
filled up in any academic year due to non -availability of candidates possessing the requisite
qualifications, the same shall, after the display of the final list of such admissions for that year,
be made available to candidates of general categories by the educational institution.
Competent
authority to issue
certificate.
8. (1) The Government may, by notification, appoi nt any officer to be the competent
authority for the purposes of carrying out the provisions of this Act.
(2) The competent authority may, for the purposes of sections 3 and 4, issue caste
identification certificate in terms of Schedule in such manner, as may be prescribed.
(3) The competent authority shall exercise such powers and perform such functions, as
may be prescribed.
(4) The competent authority shall be deemed to be a public servant within the meaning of
section 21 of the Indian Penal Code, 1860 (45 of 1860).
HARYANA GOVT. GAZ. (EXTRA.), MAY 12, 2016 (VYSK. 22, 1938 SAKA)
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9. A person belonging to the Backward Class as specified in the Schedule shall, for the
purposes of sections 3 and 4, support his candidature by a certificate of caste identification
issued by the competent authority.
Certificate of
identification by
competent
authority.
10. No suit, prosecution or other legal proceeding shall lie against the competent authority,
officers of the Government for anything which is in good faith done or intended to be done
under this Act, or any rule or order made thereunder.
Protection of action
taken in good faith.
11. If any difficulty arises in giving effect to the provisions of this Act, the State Government
may, by order, published in the Official Gazette, make such provisions not inconsisten t with
the provisions of this Act as may appear to be necessary for removing the difficulty:
Provided that no such order shall be made under this section after the expiry of three
years from the commencement of this Act.
Power to remove
difficulties.
12. (1) The Government shall, by notification in the Official Gazette, make rules for
carrying out the purposes of this Act.
(2) Every rule made under this Act shall, as soon as possible, after it is made or issued,
be laid before the State Legislature.
Power to make
rules.
13. The Government shall at the expiration of ten years from the coming into force of this
Act and at every succeeding period of ten years thereafter, undertake revision of the Schedule.
Review of
Schedule.
14. The provisions of this Act shall have effect, notwithstanding anything inconsistent
therewith contained in any other State law for the time being in force or any instrument having
effect by virtue of any such law.
Overriding effect.
15. Notwithstanding anything contain ed in any judgment, decree or order of any court or
other authority, the reservation made, and anything done or any action taken on the basis of
such reservation, by the Government for admission to educational institutions and for
appointment in the servic es for the Backward Classes on the date of coming into force of this
Act, shall, for all purposes be deemed to be and to have always been, validly made, done or
taken in accordance with law, as if this Act had been in force at all material times when such
reservation has been made and such thing done or action taken.
Validation.
HARYANA GOVT. GAZ. (EXTRA.), MAY 12, 2016 (VYSK. 22, 1938 SAKA)
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SCHEDULE-1
(See sections 3 and 4)
BACKWARD CLASS BLOCK ‘A’
1. Aheria, Aheri, Heri, Naik, Thori or Turi, Hari
2. Barra
3. Beta, Hensi or Hesi
4. Bagria
5. Barwar
6. Barai, Tamboli
7. Baragi, Bairagi, Swami Sadh
8. Battera
9. Bharbhunja, Bharbhuja
10. Bhat, Bhatra, Darpi, Ramiya
11. Bhuhalia, Lohar
12. Changar
13. Chirimar
14. Chang
15. Chimba, Chhipi, Chimpa, Darzi, Rohilla
16. Daiya
17. Dhobi /Dhobi Rajak
18. Dakaut
19. Dhimar, Mallah, Kashyap- Rajpoot, Kahar, Jhiwar, Dhinwar,
Khewat, Mehra, Nishad, Sakka, Bhisti, Sheikh-Abbasi
20. Dhosali, Dosali
21. Faquir
22. Gwaria, Gauria or Gwar
23. Ghirath
24. Ghasi, Ghasiara or Ghosi
25. Gorkhas
26. Gawala, Gowala
27. Gadaria, Pal, Baghel
28. Garhi Lohar
29. Hajjam, Nai, Nais, Sain
30. Jhangra-Brahman, Khati, Suthar,
Dhiman-Brahmin, Tarkhan, Barhai, Baddi
31. Joginath, Jogi, Nath, Jangam-Jogi,Yogi
32. Kanjar or Kanchan
33. Kurmi
34. Kumhars, Prajapati
35. Kamboj
36. Khanghera
37. Kuchband
38. Labana
39. Lakhera, Manihar, Kachera
40. Lohar, Panchal-Brahmin
41. Madari
42. Mochi
43. Mirasi
44. Nar
45. Noongar
46. Nalband
47. Pinja, Penja
48. Rehar, Rehara or Re
49. Raigar
50. Rai Sikhs
51. Rechband
52. Shorgir, Shergir
HARYANA GOVT. GAZ. (EXTRA.), MAY 12, 2016 (VYSK. 22, 1938 SAKA)
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53. Soi
54. Singhikant, Singiwala
55. Sunar, Zargar, Soni
56. Thathera, Tamera
57. Teli
58. Banzara, Banjara
59. Weaver ( Jullaha)
60. Badi/Baddon
61. Bhattu/Chattu
62. Mina
63. Rahbari
64. Charan
65. Chaaraj (Mahabrahman)
66. Udasin
67. Ramgarhia
68. Rangrez, Lilgar, Nilgar, Lallari
69. Dawala, Soni-Dawala, Nyaaria
70. Bhar, Rajbhar
71. Nat (Muslim)
* Reservation in services: -Sixteen percent reservation shall be provided for Class III and IV posts and eleven
percent in Class I and II posts.
* Reservation in admissions: - Sixteen percent reservation shall be provided for admissions in educational
institutions.
HARYANA GOVT. GAZ. (EXTRA.), MAY 12, 2016 (VYSK. 22, 1938 SAKA)
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SCHEDULE-II
(See sections 3 and 4)
BACKWARD CLASS BLOCK ‘B’
1. Ahir/Yadav
2. Gujjar
3. Lodh/Lodha/Lodhi
4. Saini, Shakya, Koeri,
Kushwaha, Maurya
5. Meo
6. Gosai/Gosain/Goswami
* Reservation in services:- Eleven percent reservation shall be provided for Class III and IV posts and six percent
in Class I and II posts.
* Reservation in admissions: - Eleven percent reservation shall be provided for admissions in educational
institutions.
HARYANA GOVT. GAZ. (EXTRA.), MAY 12, 2016 (VYSK. 22, 1938 SAKA)
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SCHEDULE-III
(See sections 3 and 4)
BACKWARD CLASS BLOCK ‘C’
1. Jat
2. Jat Sikh
3. Ror
4. Bishnoi
5. Tyagi
6. Mulla Jat/Muslim Jat
* Reservation in services:- Ten percent reservation shall be provided for Class III and IV posts and six percent in
Class I and II posts.
* Reservation in admissions:- Ten percent reservation shall be provided for admissions in educational institutio ns.
KULDIP JAIN,
Secretary to Government, Haryana,
Law and Legislative Department.
54322—L.R. —H.G.P., Chd.