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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(a) in The Assam Accounts Service Rules, 1963

(a)In all cases of appointment by direct recruitment as well as by promotion, there shall be reservation in cadre of candidates belonging to the member of the Scheduled Castes and Scheduled Tribes as per the provision of the Assam Scheduled Castes and Scheduled Tribes (Reservation of vacancies of Service and posts) Act, 1978 and Rules framed thereunder. There shall also be reservation for the candidates belonging to other Backward Classes as per Government instruction contained in O.M. No. ABP. 338/83/14, dated 4th January, 1984 for direct recruitment only. General Orders in respect of reservation of favour of other categories of candidates, as may be in force for the time being, shall be followed.