Section 14A in The Orissa Service of Engineers' Rules, 1941
14A. [ Reservation for candidates belonging to the scheduled castes and scheduled tribes. [Inserted vide Orissa Gazette Extraordinary No.1901/8.12.1974.]
(1)Such percentage of vacancies in any year as may be determined by the Government from time to time by any general or special order shall be reserved for candidates belonging to the Scheduled Castes and Scheduled Tribes subject to the condition that such candidates satisfy the minimum standard of suitability fixed by the Commission for appointment to the service.Explanation - The method of filling up the reserved vacancies shall be as may be determined by the Government from time to time.(2)In filling up the vacancies so reserved, candidates who are members of the Scheduled Castes or Scheduled Tribes shall be considered for appointment in the order in which their names appear in the list referred to in Rule 13 irrespective of their relative ranks as compared with other candidates.(3)If a sufficient number of candidates who are members of the Scheduled Castes or Scheduled Tribes is not available for filling up the vacancies so reserved, the remaining vacancies shall be filled up by other candidates in the list. The unfilled vacancies shall be carried forward to subsequent occasions of recruitment subject to the condition that on no such subsequent occasion shall the number of reserved vacancies together with the carried forward vacancies exceed fifty per centum or the total number of vacancies:Provided that the unfilled vacancies of any year shall not be carried forward for more than three years :Provided further that in the third year to which vacancies are carried forward, such of the vacancies as are reserved for candidates belonging either to the Scheduled Castes or the Scheduled Tribes shall be filled up by candidates belonging to the Scheduled Tribes and Scheduled Castes respectively in the event candidates belonging to the category for which the vacancies are reserved are not available.]
