Section 13 in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991
13. Maintenance of records /Roster Registers.
- [(1) Every appointing authority shall maintain 100-Point Roster in Form-3 as mentioned in the Schedule to the Act.(2)In every seniority list the names of Scheduled Caste and Scheduled Tribe incumbents shall be made identifiable by "SC" and "ST" marks respectively against their names.(3)As provided in para-5 of the Schedule to the Act, separate 100- Point Roster for each category of post or grade shall be maintained according to the source of recruitment or promotion as specified in the respective Recruitment Rules.(4)Separate roster according to source of recruitment shall mean separate blocks for each source of recruitment in a roster, for example- if there are 50 posts of Supervisor, Social Welfare and fifty percent of the posts are to be filled by direct recruitment and the remaining fifty percent of the posts are to be filled by promotion from two sources, namely eighty percent from the posts of Jr. SEOs, and twenty percent from Anganwadi Workers, separate roster shall be as follows:-(i)For fifty percent direct recruitment i.e.25 posts from roster point No.1 to 25.(ii)For remaining fifty percent i.e. 25 posts by promotion -(a)Eighty percent i.e.20 posts from the post of Jr. SEOs from roster point No.26 to 45.(b)Twenty percent i.e.5 posts from the post of Anganwadi Workers from roster point No. 46 to 50.(5)Roster shall be maintained for admission to Educational Institutions, selection of students for higher studies, in service training or any other kind of training.Provided that in case of admission to any Educational Institution including professional / technical education or selection of the candidates for in-service training or any other kind of training roster shall be verified by the representative of the Department for Welfare of SCs, OBCs and Minorities and the Tribal Welfare Department to ascertain the actual number of reserved seats available prior to such admission or selection. However, the rule of carry forward shall not apply in case of admission to educational institutions.(6)In case appropriate category of Ex-serviceman and Physically handicapped persons are not available in a recruitment year to fill up the posts reserved for them, the vacant posts would be carried forward to the next recruitment year. If no suitable candidate is available in the second recruitment year, the vacant post will again be carried forward to the third recruitment year. Even, if no candidate is available in the third year, the post will be filled up by a person of appropriate category.] [Substituted by the Second Amendment Rules, 2007.]
