Section 3 in The U.P. Public Services (Reservation For Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993
3. Reservation of vacancies in favour of physically handicapped etc. -
[(1) There shall be reserved at the stage of direct recruitment] [Substituted by U.P. Act No. 6 of 1997.],-(i)[ in public services and posts two percent of vacancies for dependents of freedom fighters; [Substituted by U.P. Act No. 29 of 1999 (w.e.f. 21.05.1999).](ia)in public services and posts other than Group 'A' posts or Group 'B' posts, on and from May 21, 1999 two per cent of vacancies, and on and from the date on which the Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-servicemen) (Amendment) Act, 1999 is published in the Gazette, five per cent of vacancies for Ex-servicemen.][((ii) In such public services and posts as the State Government may, by notification, identify not less than four per cent, of the total number of vacancies in the cadre strength in each group of posts meant to be filled with persons with benchmark disabilities of which, one per cent each shall be reserved for persons with benchmark disabilities under clauses (a), (b) and (c) and one per cent for persons with benchmark disabilities under clauses (d) and (e), namely- [Substituted by U.P. Act No. 32 of 2018, dated 1.9.2018.](a)blindness and low vision;(b)deaf and hard of hearing;(c)locomotor disability including cerebral palsy, leprosy cured, dwarfism, acid attack victims and muscular dystrophy;(d)autism, intellectual disability, specific learning disability and mental illness;(e)multiple disabilities from amongst persons under clauses (a) to (d) including deaf blindness in the posts identified for each disabilities.](2)[* * *] [Omitted by U.P. Act No.6 of 1997.](3)The persons selected against the vacancies reserved under subsection (1) shall be placed in the appropriate categories to which they belong. For example, if a selected person belongs to Scheduled Castes category he will be placed in that quota by making necessary adjustments; if he belongs to Scheduled Tribes category, he will be placed in that quota by making necessary adjustments; if he belongs to[Other Backward Classes of Citizens] [Substituted by U.P. Act No. 6 of 1997], category, he will be placed in that quota by making necessary adjustments. Similarly if he belongs to open competition category, he will be placed in that category by making necessary adjustments.
