Section 9(2) in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991
(2)The Selection Committee/Selection Board/Departmental Promotion Committee will consider the suitability of the candidates, the details of whom are furnished by the appointing authority and recommend a combined list of all categories of candidates found suitable for promotion in order of their merit which shall be the determining factor about the inter seniority of the candidates after promotion.[Provided that a Scheduled Caste or Scheduled Tribe candidate who occupies on merit or seniority or seniority-cumfitness etc. an unreserved point of the 100 - point roster in the combined list, shall not be shown against any reserved point.] [Inserted by the First Amendment Rules, 2000.][Provided further that at the time of recommending candidates for promotion to any post, the names against unreserved [vacant posts] [Inserted by the First Amendment Rules, 2000.] shall first be recommended in order of their merit or seniority or seniority-cum-fitness etc., as the case may be, and then the names against reserved [vacant posts] [Substituted by the Second Amendment Rules, 2007.] shall be recommended.]
