Section 6 in The Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975
6. Exchange of reservation between the Scheduled Castes and Scheduled Tribes.
- The reserved vacancies in appointments shall be exchanged between the Scheduled Castes and Scheduled Tribes in the event of non-availability of candidates from the respective communities, but the vacancies reserved for a particular community shall continue to be reserved for that community only for two recruitment years and if candidates, are not available for appointment in particular reserved vacancies in the third year, the vacancy so filled by exchange shall be treated as reserved for the candidates of that particular community who are actually appointed:[Provided that nothing in this section shall apply to reserved vacancies in appointments in respect of Class III and Class IV posts and services.] [Inserted by Orissa Act 11 of 1992.]
