Section 9 in The Indian Forest Service (Appointment by Competitive Examination) Regulations, 1967
9. Reservation for Scheduled Castes and Scheduled Tribes.
(1)In pursuance of rule 7 of the Recruitment Rules [15 per cent and 7-½ per cent] [Substituted by DP Notification No. 3/31/70-(ii)-AIS(IV), dated 26th April, 1971 (w.e.f. 8th May, 1971).] of the available vacancies shall be reserved for candidates who are members of the Scheduled Castes and the Scheduled Tribes respectively.(2)In filling the vacancies reserved for candidates who are members of the Scheduled Castes and the Scheduled Tribes such candidates shall be considered for appointment in the order in which their names appear in the list.(3)[ If sufficient number of candidates, who are members of the Scheduled Castes or the Scheduled Tribes, are not available for filling all the vacancies so reserved, the vacancies not so filled shall be treated as backlog vacancies and carried forward to the subsequent examinations until they are filled. The backlog vacancies shall be treated as a distinct group separate from the current vacancies reserved under sub-regulation (1), for candidates, who are members of the Scheduled Castes and the Scheduled Tribes.] [Substituted by G.S.R. 808, dated 4th November, 1989.](4)[ and (5) [* * *]] [Sub-regulations (4) and (5) omitted by G.S.R. 808, dated 4th November, 1989.]
