Section 14 in Rajasthan High Court Staff Service Rules, 2002
14. Reservation of Posts for Certain Categories.
(1)Reservation for Scheduled caste & Scheduled tribes. - Reservation of vacancies for the Scheduled Castes and the Scheduled Tribes candidates shall be in accordance with the orders of the Government for such reservation in force at the time of recruitment.[Provided, in the event of non-availability of eligible and suitable candidates amongst Scheduled Castes and Scheduled Tribes, as the case may be, in a particular year of recruitment, the vacancies so reserved for them shall be filled in accordance with the normal procedure. Such vacancies for the current recruitment which remain unfilled shall be carried forward to subsequent three recruitment years in total, and thereafter such reservation would lapse.] [Inserted vide Notification No. 1/SRO/2013 2.9.2013.](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.](3)Reservation for women Candidates. - Reservation for Women candidates shall be 20% category-wise, in direct recruitment. The reservation shall be treated as horizontal reservation i.e. the reservation of Women Candidates shall be adjusted proportionately in the respective category to which the Women Candidates belong.In the event of non-availability of the eligible and suitable Women Candidates in a particular year, the vacancies so reserved for them, may be filled by male candidates of such category and such vacancy shall not be carried forward to the subsequent year.(4)Reservation for Outstanding Sports Persons. - Reservation of vacancies for outstanding Sports persons shall be 2% of the total vacancies for direct recruitment. The reservation for Sports Persons shall be treated as horizontal reservation and it shall be adjusted in the respective category to which the sports persons belong.In the event of non-availability of the eligible and suitable sports persons in a particular year, the vacancies so reserved for them may be filled by candidates of the general category and such vacancies shall not be carried forward to the subsequent year.Explanation: - "Outstanding Sports Persons" shall mean and include the Sports Persons belonging to the State who have participated individually or in Team in the Sports and games recognized by the International Olympic Committee and Indian Olympic Association or, in International Championships in Badminton, Tennis, Chess and Cricket recognized by their respective National Level Association, Federation or Board, with the following descriptions;Has represented India in Asian Games, Asian Championships, Common Wealth Games, World Championships, World University Games, World School Games, Saarc Games or Olympic Games where he (in an individual item) or his team (in a team event) has obtained 1st, 2nd or 3rd position.(5)Reservation for Physically Handicapped Persons. - Reservation for Physically Handicapped Persons in the recruitment and appointment shall be in accordance with the Rules of the Government issued from time to time in this behalf.
