Section 8(9) in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991
(9)(a)If the appointing authority after observing the procedures of sub-rule (8), considers it necessary to fill up any reserved vacant post by candidate of unreserved category in the exigencies of public service he may initiate a proposal for de-reservation of the required number of reserved [vacant posts.] [Substituted by the Second Amendment Rules, 2007.] Proposal for de-reservation of [vacant posts] [Substituted by the Second Amendment Rules, 2007.] reserved for [Department for Welfare of Scheduled Castes, Other Backward Classes and Minorities ] [Scheduled Caste shall be sent to the Substituted by the First Amendment Rules, 2000.] and proposal for dereservation of [vacant posts] [Substituted by the Second Amendment Rules, 2007.] reserved for Scheduled Tribes to the Tribal Welfare Department for their concurrence. On getting the concurrence of the Tribal Welfare Department or [Department for Welfare of Scheduled Castes, Other Backward Classes and Minorities] [Scheduled Caste shall be sent to the Substituted by the First Amendment Rules, 2000.] as the case may be, the administrative Department concerned will obtain approval of the Council of Ministers and then issue notification de-reserving [vacant posts.] [Substituted by the Second Amendment Rules, 2007.](b)When a vacancy against any post or service is dereserved it shall be carried forward.(c)[Department for Welfare of Scheduled Castes, Other Backward Classes and Minorities] [Substituted by the First Amendment Rules, 2000.] or Tribal Welfare Department may accord concurrence for de-reservation in service or post only when it is satisfied that the Department concerned exhausted all possible efforts including the method of deputation and exchange of [vacant posts] [Substituted by the Second Amendment Rules, 2007.] between Scheduled Castes and Scheduled Tribes candidates, to fill up a reserved [vacant post.] [Substituted by the Second Amendment Rules, 2007.]
