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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(4) in The Orissa Statistics and Economics Service Rules, 1979

(4)If a sufficient number of candidates who are members of the Scheduled Castes or Scheduled Tribes is not available for filling up all the vacancies so reserved, the remaining vacancies shall be filled up by other candidates in the said list and equivalent number of Additional vacancies shall be reserved for candidates belonging to the Scheduled Castes and the Scheduled Tribes to be filled up on the results of the next examination;Provided that if a sufficient number of suitable candidates belonging to the Scheduled Castes and Scheduled Tribes is not available as a result of the said next examination to fill all the reserved vacancies including the additional vacancies, the additional vacancies or such of them as are not filled shall lapse.