Section 8(8) in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991
(8)(a)If it is found that the required number of Scheduled Castes candidates or Scheduled Tribe candidates for filling up reserved [vacant posts] [Substituted by the Second Amendment Rules, 2007.] are not available the appointing authority may initiate a proposal for filling up the reserved vacant posts by exchange method, i.e. for filling up the vacant posts reserved for Scheduled Tribe candidates, by available Scheduled Caste candidates or for filling up the vacant posts reserved for Scheduled Caste candidates, by available Scheduled Tribe candidates. He shall send the proposal to the [Department for Welfare of Scheduled Castes, Other Backward Classes and Minorities] [Substituted by the First Amendment Rules, 2000.] and to Tribal Welfare Department for their concurrence. When concurrence is received the appointing authority will make appointment subject to the condition that the [vacant posts] [Substituted by the Second Amendment Rules, 2007.] will be carried forward.(b)If candidate belonging to Scheduled Castes or Scheduled Tribes is not available by exchange method, then the [vacant post] [Substituted by the Second Amendment Rules, 2007.] may be filled up by deputation /transfer according to concerned Recruitment Rules.[Provided that notwithstanding anything contained in any other rules a reserved [vacant post] [Inserted by the First Amendment Rules, 2000.] may be filled up by deputation/reserved category of officers/employees holding analogous posts of identical scale of pay and in case of non-availability of officers/employees holding analogous posts, by deputation of reserved category of officers /employees holding lower posts equivalent to the feeder posts.](c)If the required number of candidates are not available even after further attempt within a recruitment year the reserved [vacant posts] [Substituted by the Second Amendment Rules, 2007.] shall be carried forward to the next recruitment year.
