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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(4) in The Assam Economic and Statistical Service Rules, 1973

(4)If sufficient number of qualified candidates belonging to Scheduled Castes, Scheduled Tribes (Plains) and Scheduled Tribes (Hills) is not available for filling up all the vacancies reserved for them, the remaining vacancies shall be filled up from amongst other candidates and a number of vacancies shall be reserved for the candidates belonging to Scheduled Castes, Scheduled Tribes (Plains) and Scheduled Tribes (Hills) for the next recruitment year in the manner as may be prescribed by the Governor from time to time.