Section 13 in The Orissa State Prosecution Service Rules, 1997
13. Reservation.
- Notwithstanding anything contained in these rules, reservation of vacancies set apart for being filled up by direct recruitment and promotees in favour of candidates belonging to Scheduled Castes, Scheduled Tribes, for recruitment to the service, shall be made in the manner as prescribed in the Orissa Reservation of Vacancies in the posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975 and the rules made thereunder. Similarly, the recruitment for the post reserved for Socially and Educationally Backward Classes, Women, Physically Handicapped persons, Sportsmen and ex-Servicemen shall be made as per rules, instructions etc., issued by the Government in the appropriate Department from time to time.
