Section 18 in Orissa Subordinate Finance Service (Local Fund Audit) Rules, 1995
18. Reservation.
- Notwithstanding anything contained in these rules, vacancies shall be reserved for candidates belonging to Scheduled Castes and Scheduled Tribes in accordance with the provisions of the Orissa Reservation of Vacancies in Posts and Services (For Scheduled Castes and Scheduled Tribes) Act, 1975 (Orissa Act 38 of 1975) and the rules framed thereunder in case of direct recruitment and promotion and for candidates belonging to ex-Serviceman, Physically Handicapped and Sportsmen to the extent as may be notified by Government from time to time in case of direct recruitment.
