B. In section 3, in sub-section (1),-

(i) in clause (a), the word "and" occurring at the end shall be omitted;

(ii) in clause (b), for the words "backward classes:", the words "backward classes; and" shall be substituted;

(iii) after clause (b), the following clause shall be inserted, namely:-

"(c) economically weaker sections:";

(iv) in the first proviso, for the words "the total percentage of reservation", the words, brackets and letters "the total percentage of reservation provided in clauses (a) and (b)" shall be substituted;

(v) in the second proviso, for the words "Provided further that", the following shall be substituted, namely:- "Provided further that the reservation in appointments in favour of the persons belonging to economically weaker sections shall be in addition to the existing reservation as provided in this subsection and shall be subject to a maximum of ten per cent. of the posts in each category: Provided also that".

C. In section 9, in sub-section (1),-

(i) for the portion beginning with "shall reserve" and ending with "from time to time;", the following shall be substituted, namely:-

"shall reserve seats in the Professional Institutions for candidates belonging to,-

(a) reserved categories and such other classes or categories as may be notified from time to time; and

(b) economically weaker sections:";

(ii) in the proviso, for the words "the total percentage of reservation", the words, brackets and letter "the total percentage of reservation provided in clause (a)" shall be substituted;

(iii) after the proviso, the following proviso shall be inserted, namely:-

"Provided further that the reservation in the Professional Institutions in favour of the persons belonging to economically weaker sections shall be in addition to the existing reservation as provided in this subsection and shall be subject to a maximum of ten per cent. of the seats in each category.".