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NCBC The only Authority on OBC- sub categorization
The National Commission of Backward Classes (NCBC) had put forward the recommendation in February 2015. Government officials said the sub-categorisation will create complications as not enough data on OBC population was available for the next move to take . The move demonstrates that the public authority is proceeding carefully in front of the impending surveys in five states, including Uttar Pradesh, where rank factor assumes a significant part in determining the end result. The National Commission of Backward Classes (NCBC) had advanced the proposal in February 2015. Government authorities said the sub-categorisation will make inconveniences as insufficient information on OBC populace was accessible for the activity. A senior authority of social equity and strengthening service said the Commission is likewise not legitimately able to guidance on issues other than the consideration of positions under the NCBC Act, 1993. According to the proposition, the focal rundown of OBCs would be isolated into three gatherings — incredibly in reverse classes, all the more in reverse classes and in reverse classes — and the 27% quantity would be allocated among them according to their populace and level of backwardness in order to guarantee that good OBCs don't corner the rights and advantages implied for meriting individuals. The Union Cabinet is probably going to talk about the issue of a new augmentation to the board for sub-categorisation of the Other Backward Classes (OBCs), sources said on Tuesday. The Cabinet, which is booked to meet on Wednesday, is probably going to examine the issue of a new expansion of the board, the sources said. The commission, headed by Justice (Retd) G Rohini, began working on October 11, 2017 and has since communicated with all the states and Union domains that have sub-arranged the OBCs and the state in reverse classes commissions. As of late, the Center has broadened the residency of the Rohini Commission until 31st July, 2021 to present its report on Sub-categorisation of Other Backward Classes (OBCs).The Rohini Commission was comprised in October 2017 under Article 340 of the Constitution. at that time, it was given 12 weeks to submit its report, but has been given several extensions since, the latest one being the 10th. Article 340 deals with the appointment of a special commission / commitee to investigate the conditions of backward classes. In 2015, the National Commission Backward Classes (NCBC) had recommended that OBCs should be categorised into extremely backward classes, more backward classes and backward classes. The benefits of the reservation in OBCs are being cornered mostly by the dominant OBC groups over the years so there is a need to recognise sub-quotas for the extremely backward classes within the OBCs.
