Bill Summary

The Jammu and Kashmir Reservation (Second Amendment) Bill, 2019

• The Jammu and Kashmir Reservation (Second Amendment) Bill, 2019 was introduced in Rajya Sabha on August 5, 2019 by the Minister of Home Affairs, Mr. Amit Shah. The Bill amends the Jammu and Kashmir Reservation Act, 2004.  The Act provides for reservation in appointment in state government posts, and admission to professional institutions, for certain reserved categories.  Professional institutions include government medical colleges, dental colleges, and polytechnics. 
   
• The Act provides for reservation in appointment (by direct recruitment) in state government posts for Scheduled Castes, Scheduled Tribes, and socially and educationally backward classes. Further, it provides for reservation in admission in professional institutions for certain reserved categories.  The Bill additionally provides for reservation in appointment and admission in professional institutions for economically weaker sections.  Economically weaker sections will be notified by the government on the basis of family income and other indicators of economic disadvantage.
   
• The reservations of upto 10% for economically weaker sections in appointment and admission to professional institutions will be in addition to the existing reservation under the Act.         

 

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