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State of Odisha - Section

Section 8 in The Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Rules, 1976

8. Annual Returns.

(1)Each appointing authority shall furnish by the 31st of July every year to the Department of Government concerned
(a)a statement in the Form given in Appendix III showing the total number of Government servants and the number of Scheduled Castes and Scheduled Tribes amongst them as on 1st [January] [Substituted by H.T.W. Department Notification No. 14412, dated 6.5.1988, published in Orissa Gazette Extraordinary No. 683, dated 6.5.1988.] of the year;
(b)a statement in the Form given in Appendix IV showing the particulars of recruitment during the year ending 31st [December] [Substituted by H.T.W. Department Notification No. 14412, dated 6.5.1988, published in Orissa Gazette Extraordinary No. 683, dated 6.5.1988.] and the number filled by Scheduled Castes and Scheduled Tribes.
(2)Each Department of Government shall furnish to the Tribal and Rural Welfare Department by 31st October every year-
(a)a statement in the Form given in Appendix III, in respect of all offices under its control including its own;
(b)a consolidated statement in the Form given in Appendix IV in respect of all offices under its control including its own;
(c)in the statements referred to in Rule 8 (2), (a) and (b), Department of Government, Heads of Department and sub-ordinate offices shall be shown separately,
[The Schedule] [Substituted vide Orissa Gazette Extraordinary No. 439, dated 21.4.1994.][See Rule 3]Model Roster on 80 points showing the points to be reserved for Scheduled Castes and Scheduled Tribes in initial appointment as well as promotion to posts and services in the State. The letter in the brackets (W) stands for the word "Woman" which is required to be filled up by woman candidates belonging to Scheduled Castes or Scheduled Tribes, as the case may be, in initial recruitment only in respect of vacancies in Class II, Specially Declared Gazetted, Class III and Class IV Posts and Services.
Reserved Quota ... 38.75 per cent
Scheduled Castes ... 16.75 per cent
Scheduled Tribes ... 22.50 per cent
Scheduled Tribes   Scheduled Castes
1   4
8(W)   10(W)
12   16
18   22
20(W)   28(W)
26   36
30   42
34(W)   46(W)
38   54
44   60
48(W)   66(W)
52   72
58   78
62(W)   ...
68   ...
70   ...
76(W)   ...
80   ...
Note I: If there are only two vacancies to be filled in a particular year, not more than one may be treated as reserved. If there be only one vacancy, in a particular year which falls on a reserved point in the roster, it will be treated as unreserved in the first instance and filled accordingly but the reservation shall be carried forward to subsequent year(s). In the subsequent year(s) the reservation shall be applied by treating the vacancy arising in that year as reserved even though there might be only a single vacancy in that subsequent year(s).Note II: In the event of non-availability or availability of insufficient number of eligible woman candidates belonging to any particular community in a year, the vacancies or, as the case may be, the remaining vacancies shall be filled up by Male candidates of that community.Appendix-I[See Rule 4(1)]Form of register to be maintained to give effect to Roster for Reservation in initial recruitment and promotion in posts and services for Scheduled Castes and Scheduled TribesName of Office :Grade of Posts :Permanent/Temporary :
Reservation brought forward from previous year Recruitment year Roster point No. General or reserved for S.C./ S.T. according toroster Name of the person appointed and date ofappointment
Scheduled Caste Scheduled Tribe
(1) (2) (3) (4) (5) (6)
           
Whether S.C. or S.T. if not say neither Reservation carried forward Signature of appointing authority or otherauthorised officer Remarks
Scheduled Caste Scheduled Tribe
(7) (8) (9) (10) (11)
         
Appendix-IA[See Rule 4 (1)]Form of register to be maintained to give effect to roster for reservation in promotion in posts and services for Scheduled Castes and Scheduled Tribes
Name of Office............... Percentage of reservation for Scheduled Castes as prescribedin Section 4 (2)(b) of the Act*................
Grade of posts...............
Permanent/Temporary.................... Percentage of reservation for Scheduled Tribes as prescribedin Section 4 (2)(b) of the Act*...................
Reservation brought forward from previous year Recruitment year Roster point No. General or reserved for S.C./ S.T. according toroster Name of the person appointed and date ofappointment
Scheduled Caste Scheduled Tribe
(1) (2) (3) (4) (5) (6)
           
Whether S.C. or S.T. if not say neither Reservation carried forward Signature of appointing authority or otherauthorised officer Remarks
Scheduled Caste Scheduled Tribe
(7) (8) (9) (10) (11)
         
*Note. - The percentage so fixed should be notified in the office notice board of the appointing authority for information of the employees.Appendix-II[See Rule 6 (3)]Form of CertificateThis is to certify that I, Shri/Shrimati/Kumari..........................son/wife/daughter of Shri............................of village/town.....in the district of..........at present residing at............in the district of..........belonging to.................Caste/Tribe under the Orissa Scheduled Castes and Scheduled Tribes Lists (Modification) Order, 1956, appeared at the examination/interview conducted on at..............by.........and paid the bus and train fares as follows:
(1)Bus fare................
(2)Train fare by Second Class ..............Place...........Signature of candidateDate............Appendix-III[See Rule 8]Statement showing the total number of posts in different grades and the number of Scheduled Castes and Scheduled Tribes amongst them as on the 1st April, 20......Office :................
Classification of posts/ services (alongwithgrades in each class) Total No. as on 1st April, 20.... Number of - Remarks
Scheduled Caste Scheduled Tribe
Number Percentage Number Percentage
(1) (2) (3) (4) (5) (6) (7)
             
Appendix-IV[See Rule 8]Statement showing the distribution of vacancies filled up during the period from.......................to.......................Office.............................................Permanent/Temporary
Classification of posts/ services (alongwithgrades in each class) Total number of vacancies filled up during the period Number of - Remarks
Scheduled Caste Scheduled Tribe
Number Percentage Number Percentage
(1) (2) (3) (4) (5) (6) (7)