Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(a) in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003

(a)Reservation of Posts for Scheduled Castes, Scheduled Tribes, Other Backward Classes. - Posts for direct recruitment shall be reserved for the candidates belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes in accordance with the provisions contained in Section 4(2)(1)(b) of Chhattisgarh Anusuchit Jaityon, Anusuchit Jan-Jatiyon Aur Anya Pichhade Vargon Ke Liye Aarakshan Adhiniyam, 1994, or in accordance with the orders passed by the Chief Justice from time to time.