Section 8(5) in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991
(5)The Commission or the Selection Committee/Selection Board etc. shall also furnish to the appointing authority separate lists of candidates recommended by it, namely one in respect of Scheduled Castes, one in respect of Scheduled Tribes and the other in respect of general candidates. A separate combined list of all categories of candidates in order of their merit/preference shall also be furnished by the Commission or the Selection Committee/Selection Board etc. as the case may be.Provided that a Scheduled Caste or Scheduled Tribe candidate who occupies on merit [or seniority or seniority-cum-fitness etc.] [Inserted by the First Amendment Rules, 2000.] an unreserved point of the 100-Point Roster in the combined list shall not be shown against any reserved point.[Provided further that at the time of recommending candidates for appointment to any post, the names against unreserved (vacant posts) 2 shall first be recommended in order of their merit or seniority or seniority-cum-fitness etc., as the case may be, and then the names against reserved vacant posts shall be recommended.] [Inserted by the First Amendment Rules, 2000.]
