*Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Amendment Act, 1991**
| [Orissa Act No. 11 of 1992] | [4th February, 1992] |
An Act further to Amend the Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975.
Be it enacted by the Legislature of the State of Orissa in the Forty-second Year of the Republic of India as follows:-
* For the Bill, see Orissa Gurette, Extraordinary, dated the 16th December, 1991 (No. 1511).
** [Received the assent of the Governor on the 4th February, 1992, first published in an extraordinary issue of the Orissa Gazette, dated the 12th February, 1992]
1. Short title.- This Act may be called the Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribos) Amendment Act, 1991.
2. Amendment of Section 6.- In the Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975 (Orissa Act 38 of 1975), (hereinafter referred to as the principal Act), in section 6 the following proviso shall be inserted, namely:-
"Provided that nothing in this section shall apply to reserved vacancies in appointments in respect of Class-III and Class IV Posts and Services.".
3. Amendment of section 7.- In the principal Act, in section 7, after the Second proviso the following proviso shall be inserted, namely:-
"Provided also that nothing in this Section shall apply to the vacancies reserved in respect of Class-III and Class IV posts. If candidates are not available for filling up such reserved vacancies these regaining vacancies shall be filled up by holding fresh recruitment only from candidates belonging to the Scheduled Castes or the Scheduled Tribes, as the case may be, and sub-section (5) of Section 9 shall not apply to such vacancies."