Section 8 in The M.P. Panchayat Contract Service (Indian System of Medicine Unani and Homeopathy) Rules, 1999
8. Reservation of posts in recruitment.
(1)A prescribed percentage of posts in Panchayat contract service shall be reserved for Scheduled Castes, Scheduled Tribes and Other Backward Classes for appointment having regard to their population in a particular District.Explanation. - In calculating the number of vacancies to be reserved for members of each category of Scheduled Castes, Scheduled Tribes and Other Backward Classes, all vacancies existing on the date of commencement of these rules or arising subsequent to that date should be taken into account in accordance with the provisions of the Madhya Pradesh Lok Seva (Anusuchit Jatiyon, Anusuchit Janjatiyon Aur Anya Pichhade Vargon Ke Liye Arakshan) Adhiniyam, 1994 (No. 21 of 1994).(2)There shall be reserved thirty per cent of posts in the Panchayat Service in favour of woman and the said reservation shall be horizontal and compartmentwise.Explanation. - For the puqxise of sub-rule (2), "horizontal and compartmentwise reservation" means reservation in each category namely Scheduled Castes, Scheduled Tribes, Other Backward Classes and unreserved.(3)Posts shall be reserved for candidates who are disabled persons or ex-servicemen or for such other classes as may be determined by the State Government from time to time. Said reservation shall be horizontal and compartmentwise.(4)When the post reserved for a particular class can not be filled by candidate of the class, for want of suitable candidates, the post shall be kept unfilled and carried forward till it is filled by member of that particular class for which it was kept reserved.(5)If sufficient number of candidates belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes are not available for filling all the vacancies reserved for them, the remaining vacancies shall be re-advertised exclusively for the candidates of that class or classes till all such vacancies are filled.
