The Telangana Reservation in favour of Socially and Educationally Backward Classes of Muslims Act, 2007.

THE TELANGANA 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. 
 Schedule. 
 
THE TELANGANA RESERVATION IN FAVOUR OF 
SOCIALLY AND EDUCATIONALLY BACKWARD CLASSES 
OF MUSLIMS ACT, 2007.1 
 
ACT No.26 OF 2007. 
 
1. (1) This Act may be called the 2Telangana Reservation 
in favour of Socially and Educationally Backward Classes of 
Muslims Act, 2007. 
 
 (2) It extends to the whole of the State of 2Telangana. 
 
 (3) It shall be deemed to have come into force on the 
6th July, 2007. 
 
2. In this Act, unless the context otherwise requires,- 
 
 (a) “Commission” means the 2Telangana Commission 
for Backward Classes constituted under the provisions of 
3the Telangana Commission for Backward Classes Act, 
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 
                                                           
1. The Andhra Pradesh Reservation in favour of Socially and 
Educationally Backward Classes of Muslims Act, 2007  received the 
assent of the Governor on the 9 th August, 2007. The said Act in force in 
the combined State, as on 02.06.2014, has been adapted to  the State of 
Telangana, under section 101 of the Andhra Pradesh Reorganisation 
Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws 
Order, 2016, issued in G.O.Ms.No.45, Law (F) Department, dated 
01.06.2016. 
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
3. Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
Short title, extent 
and 
commencement. 
Definitions. 
Act 20 of 1993. 
2  [Act No.26 of 2007] 
or otherwise and includes a polytechnic, Industrial Training 
Institute and Teachers Training Institute; 
 
 (c) “Notification” means a Notification pub lished in the 
4Telangana Gazette and the word 'Notified' shall be 
construed accordingly; 
 
 (d) “Public Services” means Public Services as defined 
in the 5Telangana (Regulation of Appointments to Public 
Services and Rationalization of Staff Pattern and Pay 
Structure) Act, 1994; 
 
 (e) “Schedule” means Schedule appended to the Act. 
 
3. 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. (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 t he 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. 
 
 
                                                           
4. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
5. Adapted by G.O.Ms.No.16, Finance (HRM.I) Department, dated 
26.02.2016. 
Declaration of 
Muslim 
Community and 
Groups as 
Backward 
Classes. 
Reservation in 
favour of 
Backward Classes 
of Muslim 
Communities and 
Groups. 
Act 2 of 1994. 
[Act No.26 of 2007]  3 
 Explanation:- For the pu rpose 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 whos e 
income, extent of holding etc., is above the said limit. 
 
5. 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. (1) The Government may by notification amend the 
Schedule as per the recommendation of the Commission. 
 
 (2) Wh ere a Notificat ion 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 t he validity of 
anything previously done thereunder. 
 
7. The Government may, by notification make provision 
for carrying out all or any of the purposes of the Act. 
 
 
8. 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: 
 
Percentage of 
Reservations. 
Power to amend 
the Schedule. 
Power to make 
provision by 
notification. 
Power to remove 
difficulties. 
4  [Act No.26 of 2007] 
 Provided that no such orders shall be issued after 
expiry of two years from the date of commencement of this 
Act. 
 
9. The Andhra Pradesh Reservation in favour of Socially 
and Educationally Backward Classes of Muslims Ordinance, 
2007 is hereby repealed. 
  
Repeal of 
Ordinance 5 of 
2007. 
[Act No.26 of 2007]  5 
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, 
6  [Act No.26 of 2007] 
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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