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[Cites 0, Cited by 0] [Section 8(8)] [Section 8] [Entire Act]

State of Tripura - Subsection

Section 8(8)(b) in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991

(b)If candidate belonging to Scheduled Castes or Scheduled Tribes is not available by exchange method, then the [vacant post] [Substituted by the Second Amendment Rules, 2007.] may be filled up by deputation /transfer according to concerned Recruitment Rules.