Section 14(1) in Rajasthan High Court Staff Service Rules, 2002
(1)Reservation for Scheduled caste & Scheduled tribes. - Reservation of vacancies for the Scheduled Castes and the Scheduled Tribes candidates shall be in accordance with the orders of the Government for such reservation in force at the time of recruitment.[Provided, in the event of non-availability of eligible and suitable candidates amongst Scheduled Castes and Scheduled Tribes, as the case may be, in a particular year of recruitment, the vacancies so reserved for them shall be filled in accordance with the normal procedure. Such vacancies for the current recruitment which remain unfilled shall be carried forward to subsequent three recruitment years in total, and thereafter such reservation would lapse.] [Inserted vide Notification No. 1/SRO/2013 2.9.2013.]
