Section 3 in The Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975
3. Applicability.
- This Act shall apply to all appointments to the Posts and Services under the State except-(a)[ Class I posts which are above the lowest rank thereof and meant for conducting or guiding or directing Scientific and Technical research; [Substituted by Orissa Act 22 of 1987.](b)Class I posts which are above the lowest rank thereof and classified as scientific posts;](c)tenure posts;(d)those filled up on the basis of any contract;(e)ex-cadre posts;(f)[ those which are filled up by transfer within the cadre or on deputation; [Substituted by Orissa Act 22 of 1987.](g)the appointment of, such staff the duration of whose appointment does not extend beyond the term of office of the person making the appointment and the work charged staff which are required for emergencies like flood relief work, accident restoration and relief etc.;](h)temporary appointments of less than forty-five days duration;[(h-1) those which are required to be filled up by appointment of persons under the rehabilitation assistance given to the members of the family of the deceased of permanent disabled employee who suffers from the disability while in service;] [Inserted by Orissa Act 22 of 1987.](i)those in respect of which recruitment is made in accordance with any provision contained in the Constitution.[* * *] [Omitted by Orissa Act 22 of 1987.]
