Section 4 in The West Bengal Scheduled Castes And Scheduled Tribes (Reservation of Vacancies in Services And Posts) Act, 1976
4. Reservation for Scheduled Castes and Scheduled Tribes in vacancies to be filled up by direct recruitment.
- [(1) After the commencement of this Act all appointments to services and posts in an establishment which are to be filled up by direct recruitment shall be regulated in the following manner, namely] [Section 4 renumbered as sub-section (1) and sub-section (2) inserted by W.B. Act 42 of 1980.] :-(a)subject to the other provisions of this Act [twenty-two per cent] [Words Substituted for the words 'fifteen per cent.' by W.B. Act 42 of 1994.] of the vacancies shall be reserved for candidates belonging to Scheduled Castes and [six per cent.] [Words Substituted for the words 'five per cent.' by W.B. Act 42 of 1994.] for candidates belonging to Scheduled Tribes, in the manner set out [in Schedule I:] [Words and figure Substituted for the words 'in the Schedule' by W.B. Act 24 of 2000.]Provided that the State Government may, from time to time, by notification in the Official Gazette, increase the percentage so, however, that the reservation shall not exceed twenty-five per cent, in the case of Scheduled Castes and ten per cent, in the case of Scheduled Tribes:Provided further that different percentages may be fixed by the State Government for different districts in accordance with the percentages of population of Scheduled Castes and Scheduled Tribes in such districts:Provided also that in respect of the West Bengal Civil Service (Judicial), the percentage shall be ten for Scheduled Castes and five for Scheduled Tribes;(b)fees, if any, prescribed for any examination for selection to any service or post [shall not be charged] [Words Substituted for the words 'shall be reduced to one-fourth' by W.B. Act 24 of 2000.] in the case of candidates belonging to the Scheduled Castes or the Scheduled Tribes;(c)the members of the Scheduled Castes and the Scheduled Tribes shall be entitled to a concession of five years over the prescribed maximum age limit for appointment to any service or post.(2)[ The number of any Scheduled Caste or Scheduled Tribe candidate qualifying on merit for appointment to any unreserved vacancy in a service or post in any establishment to be filled up by direct recruitment shall not be deducted from the quota reserved in such service or post for such candidate under sub-section (1).] [Section 4 renumbered as sub-section (1) and sub-section (2) inserted by W.B. Act 42 of 1980.]
