Section 9(3) in The Indian Forest Service (Appointment by Competitive Examination) Regulations, 1967
(3)[ If sufficient number of candidates, who are members of the Scheduled Castes or the Scheduled Tribes, are not available for filling all the vacancies so reserved, the vacancies not so filled shall be treated as backlog vacancies and carried forward to the subsequent examinations until they are filled. The backlog vacancies shall be treated as a distinct group separate from the current vacancies reserved under sub-regulation (1), for candidates, who are members of the Scheduled Castes and the Scheduled Tribes.] [Substituted by G.S.R. 808, dated 4th November, 1989.]
