Section 11(1) in The Rights of Persons with Disabilities Rules, 2017
(1)For the purposes of computation of vacancies, four percent of the total number of vacancies including vacancies arising in the identified and non-identified posts in the cadre strength in each group of posts shall be taken into account by the appropriate Government for the persons with benchmark disabilities:Provided that the reservation in promotion shall be in accordance with the instructions issued by the appropriate Government from time to time.
