Section 7 in The Rajasthan District Courts Ministerial Establishment Rules, 1986
7. Reservation of vacancies for the Scheduled Castes and the Scheduled Tribes.
(1)Reservation of vacancies for the Scheduled Castes and the Scheduled Tribes shall be in accordance with the orders ox the Government for such reservation in force at the time of recruitment that is, by direct recruitment, and by promotion.(2)The vacancies so reserved for promotion shall be filled in by merit-cum seniority.(3)In filling the vacancies so reserved the eligible candidates who are members of the Scheduled Castes and the Scheduled Tribes shall be considered for appointment in the order in which their names appear in the list prepared for direct recruitment, irrespective of their relative rank as compared with other candidates.(4)Appointment shall be made strictly in accordance with the rosters prescribed separately for direct recruitment and promotion.In the event of non-availability of the eligible and suitable candidates amongst the Scheduled Castes and the Scheduled Tribes, as the case may be, in a particular year, the vacancies so reserved for the shall be filled in accordance with the normal procedure, and an equivalent number of additional vacancies shall be reserved in the subsequent year. Such of the vacancies which remain so unfilled shall be carried forward to the subsequent three recruitment years in total and thereafter such reservation would lapse.
