Section 11A in The Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975
11A. [ [Substituted by Orissa Act 22 of 1987.]
(1)Where promotion is to be made on the basis of selection, the procedure for filling up of the reserved vacancies shall be as may be prescribed and the number of reserved vacancies will be determined on the basis of the reserved points shown in the roster maintained under Section 5.(2)Except the promotions mentioned in Sub-Section (3) of Section 10;(a)there shall be a separate zone of consideration for Scheduled Caste and Scheduled Tribe candidates in respect of promotions to Class III posts and within Class III posts;(b)there shall be a common zone of consideration in respect of promotion other than those specified in Clause (a).(3)The extent of the zone of consideration shall be as may be prescribed.] [Inserted by Orissa Act 11 of 1992.]
