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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2) in Rajasthan High Court Staff Service Rules, 2002

(2)Reservation for Other Backward Classes. - Reservation for Other Backward Classes shall be in accordance with the orders of the Government for such a reservation in force at the time of recruitment.In the event of non-availability of eligible and suitable candidates amongst other Backward Classes in a particular year, the vacancies so reserved for them, may be filled in accordance with the normal procedure and such vacancies shall not be carried forward to the subsequent year:[Deleted] [Deleted vide Notification No. 1/SRO/2013 2.9.2013.][(2A) Extent of reservation. - The number of vacancies reserved for Scheduled Caste, Scheduled Tribes and Other Backward Class candidates shall not exceed 50% of total vacancies. However, this ceiling shall not apply to the vacancies carried forward under sub-rule (1) of Rule 14.] [Inserted vide Notification No. 1/SRO/2013 2.9.2013.]