Section 11 in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991
11. Reservation in appointment by deputation or transfer.
- [(1) In filling up vacant posts by deputation or transfer, the names of deputationists or transferees shall not be entered into the100 point roster till they are permanently absorbed in the posts.] [Substituted by the First Amendment Rules, 2000.](2)Authorities forwarding names of staff for appointment to vacant posts to be filled up by deputation or transfer should also forward names of eligible Scheduled Caste and Scheduled Tribe candidates.
