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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(1)(c) in The Karnataka Part Time Job Oriented Course Employees Absorption Act, 2011

(c)the appointment shall not be made under this Act against any post earmarked to be filled from among candidates belonging to the Scheduled Castes or the Scheduled Tribes in accordance with the reservation or provided by or under any law or any order unless there are candidates belonging to those classes available from among the part time Job Oriented Course employees to be absorbed, otherwise such posts shall be treated as back-log to be filled by process of special recruitment from among these classes.