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State of Uttar Pradesh - Section

Section 26 in The U.P. Board of Revenue Office, Class IV Service Rules, 1973

26. Relaxation from the conditions of service.

- Where the Government is satisfied that the operation of any rule regarding the conditions of service of the members of the service causes undue hardship in any particular case, it may, notwithstanding anything contained in the rules applicable to the case, by order dispense with or relax the requirements of that rule to such extent and subject to such conditions as it may consider necessary for dealing with the case in a just and equitable manner.Appendix 'A'(See Rule 3)
Name of Post No. of post
1. Bundle lifter 4
2. Jamadar 10
3. Caretaker 2
4. Daftari 12
5. Fireman 4
6. Tindal 2
7. Orderly and Peon 52
8. Chaukidar 3
9. Sweeper 5
10. Mali 3
11. Waterman 3
12. Farrash 3
13. Vaccum Cleaner Operator 1
Total.... 104
Appendix 'B'(See Rule 7)In pursuance of the provisions of clause 4 of Article 16 and Article 335 of the Constitution, the Governor is pleased to order that, consistently with the maintenance of efficiency of administration-
(1)the interest of the backward classes shall in general be borne in mind in making appointment;
(2)there shall be a general reservation of 18 per cent and 2 per cent of such vacancies which are to be filled in by direct recruitment for members of the Scheduled Castes and Scheduled Tribes, respectively, in making appointment to services and posts in connection with the affairs of the State of Uttar Pradesh;
(3)If in any recruitment adequate number of suitable and eligible candidates of Scheduled Castes and Scheduled Tribes are not available against the reserved vacancies they shall be treated as unreserved vacancies and shall be filled up accordingly, but they shall be carried forward for subsequent recruitment:Provided that the reservation on account of deficiency in respect of Scheduled Castes candidates shall not be carried forward for more than two years and in case of Scheduled Tribes candidates for not more than five years:Provided further that on any such subsequent occasion the total number of reserved vacancies including those carried forward shall not exceed 36 per cent of the total vacancies. Ever then if there are only two vacancies, one shall be treated as a reserved vacancy. But if there is only one vacancy it will be treated as unreserved.
(4)the surplus above 36 per cent shall be carried forward for subsequent occasion, provided that those vacancies which have been carried forward shall not become time-barred for being more than two years old in respect of Scheduled Caste candidates and for being more than five years old in respect of Scheduled Tribes candidates; and
(5)out of the vacancies which are to be filled by direct recruitment - (1) 5 per cent shall be reserved for disabled and demobilised army personnel, (2) 5 per cent shall be reserved for the dependents of freedom fighter, and (3) 2 per cent shall be reserved for physically handicapped persons. In case eligible candidates of those categories are not available, the reserved vacancies shall be treated as unreserved:Provided that in the case of direct recruitment the total reservation including the carried forward vacancies, if any, shall not exceed 50 per cent.