Section 22 in The Orissa Subordinate Correctional Service Rules, 1992
22. Reservation of vacancies.
(a)Vacancies in the service shall be reserved for candidates belonging to Scheduled Castes/Scheduled Tribes as per provision contained in the Orissa Reservation of Vacancies in Posts and Services (For Scheduled Castes and Scheduled Tribes) Act, 1975 and rules framed thereunder.(b)Reservation of vacancies shall be made for the physically handicapped candidates as per the decision of the Government in the General Administration Department.(c)Reservation of vacancies shall be made for ex-servicemen as provided in the Rules.(d)Reservation of vacancies shall be made for Sportsmen as per the decision of the Government, in the General Administration Department.(e)32.32% of vacancies shall be reserved for women in terms of General Administration Department Resolution No. 43328-Gen., dated the 23rd December, 1992.
