JAMMU AND KASHMIR RESERVATION (AMENDMENT) ACT, 2014

JAMMU AND KASHMIR RESERVATION (AMENDMENT) ACT, 2014

Preamble - JAMMU AND KASHMIR RESERVATION (AMENDMENT) ACT, 2014

THE JAMMU AND KASHMIR RESERVATION (AMENDMENT) ACT, 2014

[Act No. 01 of 2019]

[24th January, 2019]

PREAMBLE

An Act to amend the Jammu and Kashmir Reservation Act, 2004.

Be it enacted by the Jammu and Kashmir State Legislature in the Sixty-nineth Year of the Republic of India as follows:-

Section 1 - Short title and commencement

(1)     This Act may be called the Jammu and Kashmir Reservation (Amendment) Act, 2014.

(2)     It shall come into force from the date of its publication in the Government Gazette.

Section 2 - Amendment of section 2, Act XIV of 2004

In the Jammu and Kashmir Reservation Act, 2004, in section 2 in clause (o)-

(i)       in sub-clause (ii), the word "and" shall be deleted;

(ii)      in sub-clause (iii), the colon (:) shall be substituted by sign (;);

(iii)     after sub-clause (iii), the following sub-clause shall be added, namely:-

"(iv) the persons belonging to pahari community, clan or tribe having distinct cultural, ethnic and linguistic identity to be identified in such manner as may be prescribed and by such Authority as may be appointed by the Government in this behalf; and"