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[Cites 0, Cited by 0] [Section 15A] [Entire Act]

State of Tripura - Subsection

Section 15A(b) in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991

(b)to scrutinise properly all proposals for de-reservation and to certify after due satisfaction that such de-reservation is inevitable and that all steps to fill up the post(s) by reserved category of candidates have been taken.]