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 96] [Entire Act]

Union of India - Subsection

Section 96(vii) in The Railway Protection Force Rules, 1987

(vii)When a quota has been prescribed for direct recruitment of specialcategories of persons or class of persons, such seniority shall continue tobe assigned under normal rules and such quota shall have no relevance.Short fall in quota for any category of one year but in such cases benefit ofseniority shall not be given retrospectively.