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State of Chattisgarh - Section

Section 8 in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003

8.

(a)Reservation of Posts for Scheduled Castes, Scheduled Tribes, Other Backward Classes. - Posts for direct recruitment shall be reserved for the candidates belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes in accordance with the provisions contained in Section 4(2)(1)(b) of Chhattisgarh Anusuchit Jaityon, Anusuchit Jan-Jatiyon Aur Anya Pichhade Vargon Ke Liye Aarakshan Adhiniyam, 1994, or in accordance with the orders passed by the Chief Justice from time to time.
(b)Reservation of posts for women candidates. - 30% of all posts in the establishment shall be reserved in favour of women candidates at the stage of direct recruitment:
[Provided that if suitable candidates are not available from any reserved category, the vacancy may be carried forward but not for more than two years.] [Substituted by Notification No. 17/2005/11-15-19/2002, dated 5-1-2005.]