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State of Odisha - Section

Section 16 in The Orissa Administrative Tribunal (Recruitment and Conditions of Service of Officers and Staff) Rules, 1999

16. Reservation of Vacancies.

- Notwithstanding anything contained in these rules, vacancies shall be reserved for the Scheduled Caste and Scheduled Tribe candidates in accordance with the provision of the Orissa Reservation of Vacancies in the posts and Services (For Scheduled Castes and Scheduled Tribes), Act, 1975 and rules framed thereunder and for the Socially and Educationally Backward Classes/Physically Handicapped/Ex-Servicemen/Sportsmen/Women in respect of the posts to which direct recruitment is made as per the Government decision in vogue.