Section 6(6) in Madhya Pradesh District Court Technical Manpower (Appointment & Conditions of Service) Rules, 2019
(6)As per provision of The Madhya Pradesh Lok Seva (Anushuchit Jatiyon Anusuchit Jan Jatiyon Aur Anya Pichhade Vargon Ke Liye Arakshan) Adhiniyam, 1994, in the event of non-availability of the eligible and suitable candidates amongst the Other Backward Classes, Scheduled Castes and Scheduled Tribes, as the case may be, in a particular year, the vacancies so reserved for them shall not be filled by the members who do not belong to such castes or tribes or classes as the case may be.If in respect of any recruitment year any vacancy reserved or any category of persons belongs to Other Backward Castes, Scheduled Castes and Scheduled Tribes remains unfilled, such vacancy shall be carried forward to be filled up in the next or three consecutive recruitment years.When a vacancy carried forward in the manner aforesaid it shall not be counted against the quota of the vacancies reserved for the concerned category of persons for the recruitment year to which it is carried forward:Provided that the appointing authority may at any time undertake a special recruitment to fill up such unfilled vacancy and if such vacancies remain unfilled it shall be carried forward to the next or three consecutive recruitment years in total and thereafter such reservation would lapse.
