Section 69 in The Chhattisgarh Motor Vehicles Rules, 1994
69. Reservation of permits for Scheduled Castes and Scheduled Tribes.
(1)Where the number of stage carriage is fixed under sub-section (3) of Section 71 the number of permits reserved for Scheduled Castes and Scheduled Tribes shall be 15 and 18 percent respectively.(2)The Transport Authority shall maintain a roster of stage carriage and contract carriage permits reserved for Scheduled Casters and Scheduled Tribes in the same manner and as prescribed for the recruitment from these categories for the Government service.(3)No sooner any vacancy of permit occurs, the Regional Transport Authority shall decide according to the roster whether it should be reserved for scheduled caste or scheduled tribe. If the vacancy is so reserved for scheduled castes or scheduled tribes, no applications from other categories of persons shall be considered against the reserved vacancy.(4)The vacancy or vacancies of permits reserved for the scheduled castes and scheduled tribes shall be published in the Official Gazette and in at least one Hindi Newspaper circulating in the region, inviting applications from these categories on or before an appointed date.(5)In case no applications are received from the persons belonging to the Scheduled Castes or Scheduled Tribes the permit shall be treated as unreserved and shall be granted to other persons.(6)The number of reserved permits granted to persons, not belonging to Scheduled Castes and Scheduled Tribes during a calendar year shall be carried forward to the next year and added to the number reserved in that year for these categories but the number of reservations shall not exceed fifty percent of the total stage carriage permits, granted during a year. Also the number of reserved permits shall not be carried forward beyond one year after which they shall be considered as lapsed.
