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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tripura - Subsection

Section 9(5) in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991

(5)The appointing authority shall consider the recommended list in accordance with the provisions of the respective service rules and shall, after consultation with the Commission where such consultation is necessary finally approve the list.