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[Cites 0, Cited by 0] [Section 8(9)] [Section 8] [Entire Act]

State of Tripura - Subsection

Section 8(9)(c) in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991

(c)[Department for Welfare of Scheduled Castes, Other Backward Classes and Minorities] [Substituted by the First Amendment Rules, 2000.] or Tribal Welfare Department may accord concurrence for de-reservation in service or post only when it is satisfied that the Department concerned exhausted all possible efforts including the method of deputation and exchange of [vacant posts] [Substituted by the Second Amendment Rules, 2007.] between Scheduled Castes and Scheduled Tribes candidates, to fill up a reserved [vacant post.] [Substituted by the Second Amendment Rules, 2007.]