The Commission shall while submitting its recommendations under Rule 17 consider the claims of qualified candidates belonging to the Scheduled Castes and the Scheduled Tribes. If the list of nominees submitted under Rule 17 does not contain adequate number of candidates belonging to the Scheduled Castes and the Scheduled Tribes who may be appointed to the vacancies reserved for them in the Service the Commission shall submit a supplementary list nominating a sufficient number of such candidates as in its opinion attain the required standard of qualification and are in all respects suitable for appointment.
