Section 9(1) in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991
(1)The appointing authority while making a request to the Selection Committee/Selection Board/Departmental Promotion Committee for recommending candidates for promotion shall communicate to the Selection Committee/Selection Board/Departmental Promotion Committee the details about reservation for Scheduled Castes and Scheduled Tribes and shall also furnish details about the number of candidates required against reserved [vacant posts] [Inserted by the First Amendment Rules, 2000.] and unreserved [vacant posts] [Inserted by the First Amendment Rules, 2000.] in accordance with the provisions of the concerned service rules. Where there is no rules for the post or service to which promotion is to be made the appointing authority will furnish the details about the candidates within the zone of consideration according to normal procedure. The particulars about reserved [vacant posts] [Inserted by the First Amendment Rules, 2000.] available shall be based on an inspection report of 100-point roster in respect of the concerned post or service to be furnished jointly by the [Director for Welfare of Scheduled Castes and Other Backward Classes] [Substituted by the Second Amendment Rules, 2007.] and by the [Director for Welfare of Scheduled Tribes] [Substituted by the Second Amendment Rules, 2007.] as mentioned in Rule 8(1).
