(2)(a)Fifteen per cent, and eighteen per cent of the available vacancies for direct recruitment shall be reserved for candidates who are members of the Scheduled Castes and Scheduled Tribes, respectively.(b)In filling vacancies so reserved, candidates who are members of the Scheduled Castes and Scheduled Tribes declared by the appointment committee to be suitable for appointment to the service, with due regard to the maintenance of efficiency of the administration of the Market Committee, may be appointed to the vacancies reserved for the candidates of the Scheduled Tribes, as the case may be under clause (a).(c)If sufficient number of candidates belonging to the Scheduled Castes and Scheduled Tribes are not available for filling up all the vacancies reserved for them, the remaining vacancies shall be filled from amongst other candidates and an equivalent number of additional vacancies shall be reserved for candidates belonging to the Scheduled Castes and Scheduled Tribes for the next recruitment :Provided that total vacancies reserved for Scheduled Castes and Scheduled Tribes candidates (including vacancies carried forward) shall not exceed forty-five per cent of the total vacancies advertised at any time.
