Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 6 in Madhya Pradesh District Court Technical Manpower (Appointment & Conditions of Service) Rules, 2019

6. Provision for reservation of Appointment.

(1)Posts shall be reserved for the members of the Scheduled Castes, Scheduled Tribes and Other Backward Classes to such extent and in such manner as may be specified by the State Government from time to time. The reservation for these categories shall be applicable only vertically:Provided that reservation on the district level posts shall be as per the district wise reservation roster, issued by the General Administration Department from time to time.
(2)Total 6 percent Horizontal reservation shall be given to persons with physical impairment in the following manner:-
1. Blindness and low vision 1.5%
2. Deaf and hard of hearing 1.5%
3. Locomotive disability including cerebral palsy,leprosy cured, dwarfism, acid attack victims and musculardystrophy 1.5%
4. Autism, intellectual disability, specificlearning disability and mental illness 1.5%
Provided that if such reserved posts or any of them are not filled in a given recruitment year due to non-availability of suitable candidate, they shall be re-advertised for respective categories once more and if any such posts remain vacant due to the same reason, they shall first be filled by interchange among the five categories of disabled persons and if it remains vacant, they shall be treated as un-reserved posts.Provided that the reservation shall be made as per the posts identified and earmarked by the High Court for specially abled persons.
(3)As per the provision of the Madhya Pradesh Civil Services (Special Provisions for Appointment of Women) Rules, 1997, 33 percent Horizontal reservation shall be applicable for women candidates.
(4)Appointments shall be made strictly in accordance with the roster- prescribed separately for direct recruitment.
(5)Verification of percentage of physical impairment case of "Specially abled" candidates shall be done by the District Medical Board.
(6)As per provision of The Madhya Pradesh Lok Seva (Anushuchit Jatiyon Anusuchit Jan Jatiyon Aur Anya Pichhade Vargon Ke Liye Arakshan) Adhiniyam, 1994, in the event of non-availability of the eligible and suitable candidates amongst the Other Backward Classes, Scheduled Castes and Scheduled Tribes, as the case may be, in a particular year, the vacancies so reserved for them shall not be filled by the members who do not belong to such castes or tribes or classes as the case may be.If in respect of any recruitment year any vacancy reserved or any category of persons belongs to Other Backward Castes, Scheduled Castes and Scheduled Tribes remains unfilled, such vacancy shall be carried forward to be filled up in the next or three consecutive recruitment years.When a vacancy carried forward in the manner aforesaid it shall not be counted against the quota of the vacancies reserved for the concerned category of persons for the recruitment year to which it is carried forward:Provided that the appointing authority may at any time undertake a special recruitment to fill up such unfilled vacancy and if such vacancies remain unfilled it shall be carried forward to the next or three consecutive recruitment years in total and thereafter such reservation would lapse.