Section 4A in THE ALLAHABAD HIGH COURT OFFICERS AND STAFF (CONDITIONS OF SERVICE AND CONDUCT) RULES, 1976
4A. Reservation for Scheduled Castes, etc
(i)Reservation in favour of Scheduled Castes, Scheduled Tribes, Other Backward Classes and Economically Weaker Sections--In direct recruitment to the various categories of posts in the establishment, the following percentages of vacancies to which recruitments are to be made shall be reserved in favour of the candidates belonging to Scheduled Castes of U. P., Scheduled Tribes of U. P., Other Backward Classes of U. P.and Economically Weaker Sections of U. P. as per the provisions of the Uttar Pradesh Public Services (Reservation for Economically Weaker Sections) Act, 2020.-(a)In case of Scheduled Castes 21%(b)In case of Scheduled Tribes 02%(c)In case of Other Backward Classes 27%(d)In case of Economically Weaker Sections 10%[substituted by 2021 rules]
