Section 8 in The Supreme Court Legal Services Committee (Group 'C' And 'D' Posts) Recruitment Rules, 2001
8. Saving.
- Nothing in these rules shall affect reservations, relaxations of age limit and other concessions required to be provided for the Scheduled Castes and the Scheduled Tribes, Other Backward Classes, and other special categories of persons in accordance with the orders issued by the Central Government from time to time in this regard.
