Section 6 in U.P. Information and Public Relations Department Non-Technical (Nongazetted) Service Rules, 1998
6. Reservation.
- Reservation for the candidates belonging to the Scheduled Castes, Scheduled Tribes and other Categories shall be in accordance with the provisions of the Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Serviceman) Act, 1993 (U. P. Act No. 4 of 1993) and the Uttar Pradesh Public Service (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994, (U P. Act No. 4 of 1994), as amended from time to time, and the orders of the Government in force at the time of the recruitment.
