Section 9(7) in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991
(7)In case of non-availability of required number of Scheduled Caste or Scheduled Tribe candidates against the reserved vacancies, the vacancies shall be carried forward .In such case the appointing authority may take action under rule 8(8) and 8(9) if considered necessary.
