Section 26(3) in The U.P. Board of Revenue Office, Class IV Service Rules, 1973
(3)If in any recruitment adequate number of suitable and eligible candidates of Scheduled Castes and Scheduled Tribes are not available against the reserved vacancies they shall be treated as unreserved vacancies and shall be filled up accordingly, but they shall be carried forward for subsequent recruitment:Provided that the reservation on account of deficiency in respect of Scheduled Castes candidates shall not be carried forward for more than two years and in case of Scheduled Tribes candidates for not more than five years:Provided further that on any such subsequent occasion the total number of reserved vacancies including those carried forward shall not exceed 36 per cent of the total vacancies. Ever then if there are only two vacancies, one shall be treated as a reserved vacancy. But if there is only one vacancy it will be treated as unreserved.
