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State of Assam - Section

Section 15 in Assam Health Service Rules, 1995

15. Reservation.

- In case of appointment by direct recruitment as well as by promotion to the service, there shall be reservation in favour of candidates belonging to the member of Scheduled Caste, Scheduled Tribes as per the provision of the Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1978 and Rules frame thereunder. There shall also be reservation for candidates belonging to Other Background Classes as per Government instruction contained in O.M. No. ABP. 338/83/14, dated 4th January, 1984 for direct recruitment only or any other instruction of the Government issued from time to time in this behalf.