Section 26(5) in The U.P. Board of Revenue Office, Class IV Service Rules, 1973
(5)out of the vacancies which are to be filled by direct recruitment - (1) 5 per cent shall be reserved for disabled and demobilised army personnel, (2) 5 per cent shall be reserved for the dependents of freedom fighter, and (3) 2 per cent shall be reserved for physically handicapped persons. In case eligible candidates of those categories are not available, the reserved vacancies shall be treated as unreserved:Provided that in the case of direct recruitment the total reservation including the carried forward vacancies, if any, shall not exceed 50 per cent.
