Legal Document View

Unlock Advanced Research with PRISMAI

- 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 Assam - Section

Section 15 in The Assam Factories Service Rules, 1990

15. Reservation.

- In the case of direct recruitment and promotion to service,there shall be reservation in favour of candidates belonging to Scheduled Castes and Scheduled Tribes in accordance with the provisions of the Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1978 and for other category as determined by the Government from time to time.