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SC: States Have No Power to 'Identify' Socially & Educationally Backward Classes - (06 May 2021)

CONSTITUTION

Supreme Court has held that the 102nd Constitution Amendment has abrogated the power of states to identify "Socially and Educationally Backward Classes (SEBCs). The Court has held that after the introduction of Articles 338B and 342A to the Constitution of India, 1949 that the final say in regard to inclusion or exclusion (or modification of lists) of SEBCs is firstly with the President, and thereafter, in case of modification or exclusion from the lists initially published, with the Parliament.

Tags : SUPREME COURT   POWER TO IDENTIFY SEBCS  

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