(2)An order made under clause (1) may, in particular,-(a)require the State Government to organise any class or classes of posts in a civil service of, or any class or classes of civil posts under, the State into different local cadres for different parts of the State and allot in accordance with such principal and procedure as may be specified in the order the persons holding such posts to the local cadres so organised;(b)specify any part or parts of the State which shall be regarded as the local area-(i)for direct recruitment to posts in any local cadre (whether organised in pursuance of an order under this article or constituted otherwise) under the State Government;(ii)for direct recruitment to posts in any cadre under any local authority within the State; and(iii)for the purposes of admission to any University within the State or to any other educational institution which is subject to the control of the State Government;(c)specify the extent to which, the manner in which and the conditions subject to which, preference or reservation shall be given or made-(i)in the matter of direct recruitment to posts in any such cadre referred to in sub-clause (b) as may be specified in this behalf in the order;(ii)in the matter of admission to any such University or other educational institution referred to in sub-clause (b) as may be specified in this behalf in the order, to or in favour of candidates who have resided or studied for any period specified in the order in the local area in respect of such cadre, University or other educational institution, as the case may be.
