Section 19 in The Assam Economic and Statistical (Junior) Service Rules, 1980
19. Reservation.
- In making recruitment to the Service, there shall be reservation in favour of candidates belonging to Scheduled Castes, Scheduled Tribes or any other category, as determined by Government from time to time. The reservation for candidates belonging to Scheduled Castes and Scheduled Tribes shall be in accordance with the provisions of the [Assam Scheduled Castes and Assam Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1978,] [The Act came into force with effect from 1st July, 1979.] and the rules made thereunder.
