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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Chattisgarh - Subsection

Section 69(3) in The Chhattisgarh Motor Vehicles Rules, 1994

(3)No sooner any vacancy of permit occurs, the Regional Transport Authority shall decide according to the roster whether it should be reserved for scheduled caste or scheduled tribe. If the vacancy is so reserved for scheduled castes or scheduled tribes, no applications from other categories of persons shall be considered against the reserved vacancy.