Section 4 in Ministry of Electronics and Information Technology, Senior Secretariat Assistant, Limited Departmental Competitive Examination Rules, 2018
4. Holding of the examination.
(1)The appointing authority shall notify the dates and place of the examination and number of available and anticipated vacancies assessed at the time of announcing the examination. The examination shall be conducted after the expiry of at least thirty days from the date of notifying the vacancies in the manner specified in the Schedule which may be held before the 31st March of the recruitment year.(2)The number of vacancies reserved for the Scheduled Castes, the Scheduled Tribes and other special categories of person, if any, shall be clearly indicated in the notification.
