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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tripura - Subsection

Section 13(4) in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991

(4)Separate roster according to source of recruitment shall mean separate blocks for each source of recruitment in a roster, for example- if there are 50 posts of Supervisor, Social Welfare and fifty percent of the posts are to be filled by direct recruitment and the remaining fifty percent of the posts are to be filled by promotion from two sources, namely eighty percent from the posts of Jr. SEOs, and twenty percent from Anganwadi Workers, separate roster shall be as follows:-
(i)For fifty percent direct recruitment i.e.25 posts from roster point No.1 to 25.
(ii)For remaining fifty percent i.e. 25 posts by promotion -
(a)Eighty percent i.e.20 posts from the post of Jr. SEOs from roster point No.26 to 45.
(b)Twenty percent i.e.5 posts from the post of Anganwadi Workers from roster point No. 46 to 50.