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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(2)(iii) in The West Bengal Scheduled Castes And Scheduled Tribes (Reservation of Vacancies in Services And Posts) Act, 1976

(iii)Before making an appointment by direct recruitment, the appointing authority shall ascertain by consulting the register whether the vacancy is reserved or unreserved and if it is reserved, for whom it is so reserved. Immediately after an appointment is made the particulars thereof shall be entered in the register and signed by the appointing authority.