Section 3(1) in THE UTTAR PRADESH PUBLIC SERVICES (RESERVATION FOR ECONOMICALLY WEAKER SECTIONS) ACT, 2020
(1)In public services and posts, at the stage of direct recruitment, ten percent of vacancies to which recruitment are to be made, they shall be reserved in favour of the persons belonging to Economically Weaker Sections of citizens:Provided that the reservation shall not apply to the category of Economically Weaker Sections of citizens specified in the Schedule to this Act:Provided further that the candidates from out of the State of Uttar Pradesh shall not be eligible for benefits of reservation under this Act.
