Section 8 in Rajasthan Madarsa Education Assistant Subordinate Service Rules, 2013
8. Reservation of vacancies for the Scheduled Castes and the Scheduled Tribes.
(1)Reservation or vacancies for the Scheduled Castes and the Scheduled Tribes .shall be in accordance with the provision of law in force at the time of direct recruitment.(2)In filling the vacancies so reserved the eligible candidates who are members of the Scheduled Castes and the Scheduled Tribes shall be considered for appointment in the order in which their names appear in the list prepared for direct recruitment by the Appointing Authority.(3)Appointments shall be made strictly in accordance with the roster prescribed for direct recruitment.(4)In the event of non-availability of the eligible and suitable candidates amongst the Scheduled Castes or Scheduled Tribes, as the case may be, for direct recruitment, in a particular year, the vacancies so reserved for them shall be carried forward to the subsequent three recruitment years. After the expire of three recruitment years, such carried forward vacancies shall be filled in accordance with the normal procedure:Provided that if recruitment is not held in any recruitment year, such recruitment year shall not be counted for the purpose of this sub-rule:Provided further that filling up of vacancies in accordance with the normal procedure under this sub-rule shall not affect the reservation of posts as per the post based roster and vacancies on the reserved posts available in the roster may be filled in from amongst the persons belonging to the Scheduled Castes and the Scheduled Tribes, as the case may be, for which such vacancy is available in subsequent years.
