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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(1) in THE ALLAHABAD HIGH COURT OFFICERS AND STAFF (CONDITIONS OF SERVICE AND CONDUCT) RULES, 1976

(1)Whenever it is required to make direct recruitment, to fill up vacancies existing or likely tooccur, on the post of Assistant Review Officer during the course of the year of recruitment, theAppointing Authority shall ascertain the number of vacancies, including vacancies, if any, to bereserved for candidates belonging to the Scheduled Castes and others as specified in Rule 23.