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State of Uttar Pradesh - Act

THE ALLAHABAD HIGH COURT PRIVATE SECRETARIES (CONDITIONS OF SERVICE) (AMENDMENT) RULES, 2021

UTTAR PRADESH
India

THE ALLAHABAD HIGH COURT PRIVATE SECRETARIES (CONDITIONS OF SERVICE) (AMENDMENT) RULES, 2021

Rule 91 of 2021

  • Published on 12 November 2021
  • Commenced on 12 November 2021
  • [This is the version of this document from 12 November 2021.]
  • [Note: The original publication document is not available and this content could not be verified.]
NOTIFICATIONNovember 12, 2021No. 91In exercise of the powers conferred by clause (2) of Article 229 of the Constitution of India, Hon'ble the Chief Justice has been pleased to make following amendments in the Allahabad High Court Private Secretaries (Conditions of Service) Rules, 2001:THE ALLAHABAD HIGH COURT PRIVATE SECRETARIES (CONDITIONS OF SERVICE) (AMENDMENT) RULES, 2021

1. Short title and commencement

(1)These Rules may be called the Allahabad High Court Private Secretaries (Conditions of Service) (Amendment) Rules, 2021.
(2)These Rules shall come into force from the date of publication in the official Gazette.

2. Definition

In these Rules, unless the context otherwise requires, "Rules" mean the Allahabad High Court Private Secretaries (Conditions of Service) Rules, 2001.

3. Substitution of sub-Rule (i) of Rule 4-A.–Sub-Rule (i) of Rule 4-A of the Rules shall be substituted as follows:

4A. Reservation for Scheduled Castes, etc

(i)Reservation in favour of Scheduled Castes, Scheduled Tribes, Other Backward Classes and Economically Weaker Sections--In direct recruitment to the various categories of posts in the establishment, the following percentages of vacancies to which recruitments are to be made shall be reserved in favour of the candidates belonging to Scheduled Castes of U. P., Scheduled Tribes of U. P., Other Backward Classes of U. P.
and Economically Weaker Sections of U. P. as per the provisions of the Uttar Pradesh Public Services (Reservation for Economically Weaker Sections) Act, 2020.-
(a)In case of Scheduled Castes 21%
(b)In case of Scheduled Tribes 02%
(c)In case of Other Backward Classes 27%
(d)In case of Economically Weaker Sections 10%