Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 4 in Andhra Pradesh Co-Operative Subordinate Service Rules, 1989

4. Reservation of appointments:

(a)Except in so far as it relates to the physically handicapped persons the rule of special representation (General Rule 22) shall apply to the appointments to the categories and the method of appointment as specified below:
1. Co-operative Sub-Registrars :2. Senior Inspectors3. Junior Inspectors ::: By Direct recruitment and by promotion from Senior Inspectors.By direct recruitment from Junior Inspectors.By direct recruitment and by transfer from clerks and typistsworking in Co-operative Department.
Provided that in the case of appointments to the posts of Co-operative Sub-Registrars, Senior Inspectors by promotions and appointment to the posts of Junior Inspectors by transfer rule of reservation (General Rule 22) shall be applicable only in so far as it relates to the Scheduled Castes and Scheduled Tribes.
(b)In the matter of appointment by direct recruitment to the post of Co-operative Sub-Registrars, Junior Inspector other things being equal, preference shall be given to women.