Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(9)] [Section 8] [Entire Act]

State of Tripura - Subsection

Section 8(9)(a) in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991

(a)If the appointing authority after observing the procedures of sub-rule (8), considers it necessary to fill up any reserved vacant post by candidate of unreserved category in the exigencies of public service he may initiate a proposal for de-reservation of the required number of reserved [vacant posts.] [Substituted by the Second Amendment Rules, 2007.] Proposal for de-reservation of [vacant posts] [Substituted by the Second Amendment Rules, 2007.] reserved for [Department for Welfare of Scheduled Castes, Other Backward Classes and Minorities ] [Scheduled Caste shall be sent to the Substituted by the First Amendment Rules, 2000.] and proposal for dereservation of [vacant posts] [Substituted by the Second Amendment Rules, 2007.] reserved for Scheduled Tribes to the Tribal Welfare Department for their concurrence. On getting the concurrence of the Tribal Welfare Department or [Department for Welfare of Scheduled Castes, Other Backward Classes and Minorities] [Scheduled Caste shall be sent to the Substituted by the First Amendment Rules, 2000.] as the case may be, the administrative Department concerned will obtain approval of the Council of Ministers and then issue notification de-reserving [vacant posts.] [Substituted by the Second Amendment Rules, 2007.]