Section 8 in The Rajasthan State Pollution Control Board Employees Service Rules and Regulations, 1993
8. Reservation of vacancies for Scheduled Castes and the Scheduled Tribes.
(1)Reservation of vacancies for the Scheduled Castes and Scheduled Tribes shall be in accordance with the orders of the Government for such reservation in force at the time of recruitment i.e. by direct recruitment and by promotion.(2)The vacancies so reserved for promotion shall be filed in by seniority cum-merit and merit.(3)In filing the vacancies so reserved the eligible candidates who are members of the Scheduled Castes and Scheduled Tribes shall be considered for appointment in the order in which their names appear in the list prepared for direct recruitment by the Board, for posts falling in its purview and by the Appointing Authority in other cases, and the Departmental Promotion Committee or the Appointing Authority, as the case may be, in the case of promotees irrespective of their relative rank as compared with other candidates.(4)Appointment shall be made strictly in accordance with the rosters prescribed separately for direct recruitment, and promotion. In the event of non-availability of the eligible and suitable candidates amongst the Scheduled Castes and the Scheduled Tribes, as the case may be, in a particular Year, the vacancies so reserved for them shall be filled, in accordance with the normal procedure, and an equivalent of additional vacancies shall be reserved in the subsequent year. Such of the vacancies which remain so unfilled shall be carried forward to the subsequent three recruitment years in total, and there after such reservation would lapse:Provided that there shall be no carry forward of the vacancies in posts or class/category/group of posts in any cadre of Service to which promotions made on the basis of merit alone, under these Rules.
