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

State of Uttarakhand - 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 likely to occur in the posts of Review Officers, Translators, Assistant Review Officers and Personal Assistants during the course of the years of recruitment, the appointing authority shall ascertain the number of vacancies, including vacancies, if any, to be reserved for the candidates belonging to the Scheduled Castes and there under Rule 23.