Section 9 in The Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975
9. Manner of initial recruitment.
(1)For recruitment through Employment Exchange, in the requisition sent to the Exchange, the number of vacancies reserved for Scheduled Castes and Scheduled Tribes shall be specified against the total number of vacancies.(2)For recruitment made through the Orissa Public Service Commission or any Selection Board on the basis of competitive examination or interview, the advertisement shall specify the number of vacancies reserved for Scheduled Castes and Scheduled Tribes against the total number of vacancies.(3)[ In the case of direct recruitment otherwise than by written examination in respect of reserved vacancies in such non-technical and quasi technical posts in Class III and Class IV, as may be notified by the State Government, the best among the available Scheduled Caste and Scheduled Tribe candidates may be selected, provided they possess the minimum qualification required for the post or service.] [Substituted by Orissa Act 9 of 1982.](4)If the required number of Scheduled Caste and Scheduled Tribe candidates are not available for filling up the reserved vacancies a fresh recruitment may be made only from candidates belonging to the Scheduled Castes or the Scheduled Tribes as the case may be, for filling up the remaining reserved vacancies.(5)If after holding such fresh recruitment candidates belonging to the Scheduled Castes or the Scheduled Tribes are still not available or if the number of such candidates is less than the number of reserved vacancies, the vacancies which remain unfilled shall be filled up by general candidates in accordance with the procedure laid down in Sections 6 and 7.
