The Haryana Backward Classes (Reservation in Services and Admission in Educational Institutions Amendment ACT, 2024 (Haryana ACT no. 9 of 2024)

Hargana Gouernment Guazette 
EXTRAORDINARY 
Published by Authority 
© Govt. of Haryana 
No. 51-2024/Ext.] CHANDIGARH, TUESDAY, MARCH 26, 2024 
(CHAITRA 6, 1946 SAKA) 
LEGISLATIVE SUPPLEMENT 
CONTENTS 
PART-I ACTS 
1. THE HARYANA BACKWARD CLASSES (RESERVATION IN 
SERVICES AND ADMISSION IN EDUCATIONAL INSTITUTIONS) 
AMENDMENT ACT, 2024 (HARYANA ACT NO. 9 OF 2024). 
THE INDUSTRIAL DISPUTES (AMENDMENT AND MISCELLANEOUS 
PROVISIONS) (HARYANA AMENDMENT) REPEAL ACT, 2024 
(HARYANA ACT NO. 10 OF 2024). 
PART-II ORDINANCES 
NIL 
PART-III DELEGATED LEGISLATION 
NIL 
PART-IV CORRECTION SLIPS, REPUBLICATIONS AND REPLACEMENTS 
NIL S 
(xxi) 
PAGES 
51 
53
HARYANA GOVT. GAZ. (EXTRA., MAR. 26, 2024 (CHTR. 6, 1946 SAKA) 51 
PART-I 
HARYANA GOVERNMENT 
LAW AND LEGISLATIVE DEPARTMENT 
Notification 
The 26th March, 2024 
No. Leg. 9/2024.— The following Act of the Legislature of the State of Haryana received 
the assent of the Governor of Haryana on the 15th March, 2024 and is hereby published for 
general information:- 
HARYANA ACT NO. 9 OF 2024 
THE HARYANA BACKWARD CLASSES (RESERVATION IN SERVICES AND 
ADMISSION IN EDUCATIONAL INSTITUTIONS) AMENDMENT ACT, 2024 
AN 
ACT 
Sfurther to amend the Haryana Backward Classes (Reservation in Services and Admission 
in Educational Institutions) Act, 2016. 
Be it enacted by the Legislature of the State of Haryana in the Seventy-fifth Year of the 
Republic of India as follows:- 
1. This Act may be called the Haryana Backward Classes (Reservation in Services and 
Admission in Educational Institutions) Amendment Act, 2024. 
2. In Schedule-I to the Haryana Backward Classes (Reservation in Services and Admission in 
Educational Institutions) Act, 2016,- 
@) in serial number 1, for the existing entry, the following entry shall be substituted 
and shall be deemed to have been substituted with effect from the 30th June, 2016, 
namely:- 
“Naik”; 
(i)  in serial number 29, for the existing entry, the following entry shall be substituted, 
namely:- 
“Hajjam, Nai, Nai: 
(iii)  in serial number 31, for the existing entry, the following entry shall be substituted, 
namely:- 
“Joginath, Jogi, Nath, Jangam, Yogi”; 
(iv)  in serial number 50, the existing entry shall be omitted and shall be deemed to have 
been omitted with effect from the 30th June, 2016; 
(v)  after serial number 71, the following serial number and entry thereagainst shall be 
added, namely:- 
“72. Sain™. 
RITU GARG, 
ADMINISTRATIVE SECRETARY TO GOVERNMENT, HARYANA, 
LAW AND LEGISLATIVE DEPARTMENT. 
10989—L R —H.GP. Pkl 
Short title. 
Amendment of 
Schedule-Tto 
Haryana Act 15 
0f 2016

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