Section 7 in Rajasthan Rural Ayurvedic, Unani, Homoeopathy and Naturopathy Subordinate Service Rules, 2008
7. Reservation of Vacancies for the Scheduled Castes and the Scheduled Tribes .
(1)Reservation of vacancies for the Scheduled Castes and the Scheduled Tribes shall be in accordance with orders of the Government for such reservation in force at the time of recruitment i.e. by direct recruitment and by promotion;(2)In filling the vacancies so reserved the eligible candidates who are members of the Scheduled Castes and the Scheduled Tribes shall be considered for appointment in the order in which their names appear in the list prepared for direct recruitment by the commission or Appointing Authority as the case may be and the Departmental Promotion Committee or the Appointing Authority as the case may be, in the case of promotee irrespective of their relative rank as compared with other candidate;(3)Appointment shall be made strictly in accordance with the rosters prescribed separately for direct recruitment and promotion. In the event of non-availability of the eligible and suitable candidates amongst Scheduled Castes and Scheduled Tribes, as the case may be, in a particular year, the vacancy so reserved so reserved for them shall be carried forward until the suitable Schedule Castes and the Scheduled Tribes candidates, as the cast may be are available. In any circumstance(s); no vacancy reserved for Scheduled casts and the scheduled tribes candidates shall be filled by promotion as well as recruitment from General Category candidates. However, In exceptional case where in the public interest the Appointing Authority feels that it is necessary to fill up the vacant reserved post(s) by promotion from the General category candidate on urgent temporary basis, The Appointing Authority may make a reference to the Department of personnel and after obtaining prior approval of the Department of Personnel, they may fill up such post(s) by promoting the General category candidate(s) an urgent temporary basis clearly stating in die promotion order that the general candidate(s) who are being promoted on urgent temporary basis against the vacant post reserved for Scheduled Castes or the Scheduled Tribes candidates, as the case may be, shall have to vacate the post as and when the candidate(s) of that category become available.
