Section 16 in The Orissa Finance Service Rules, 1979
16. Reservation for Scheduled Caste and Scheduled Tribe.
- Notwithstanding anything contained in these rules, reservation of vacancies to be filled up by the persons belonging to Scheduled Caste and Scheduled Tribe and the method of filling up the same shall be as may be prescribed in the Orissa Reservation of Vacancies in the Services and Posts (for Scheduled Castes and Scheduled Tribes) Act, 1975 and the Rules framed thereunder.
