34. Reservation.—
(1) Every appropriate Government shall appoint in every Government
establishment, not less than four per cent. of the total number of vacancies in the cadre strength in each
group of posts meant to be filled with persons with benchmark disabilities of which, one per cent. each
shall be reserved for persons with benchmark disabilities under clauses
(a),
(b) and
(c) and one per cent.
for persons with benchmark disabilities under clauses
(d) and
(e), namely:—
(a) blindness and low vision;
(b) deaf and hard of hearing;
(c) locomotor disability including cerebral palsy, leprosy cured, dwarfism, acid attack victims and
muscular dystrophy;
(d) autism, intellectual disability, specific learning disability and mental illness;
(e) multiple disabilities from amongst persons under clauses
(a) to
(d) including deaf-blindness in
the posts identified for each disabilities:
Provided that the reservation in promotion shall be in accordance with such instructions as are issued
by the appropriate Government from time to time:
Provided further that the appropriate Government, in consultation with the Chief Commissioner or the
State Commissioner, as the case may be, may, having regard to the type of work carried out in any
Government establishment, by notification and subject to such conditions, if any, as may be specified in
such notifications exempt any Government establishment from the provisions of this section.
(2) Where in any recruitment year any vacancy cannot be filled up due to non-availability of a
suitable person with benchmark disability or for any other sufficient reasons, such vacancy shall be
carried forward in the succeeding recruitment year and if in the succeeding recruitment year also suitable
person with benchmark disability is not available, it may first be filled by interchange among the five
categories and only when there is no person with disability available for the post in that year, the
employer shall fill up the vacancy by appointment of a person, other than a person with disability:
Provided that if the nature of vacancies in an establishment is such that a given category of person
cannot be employed, the vacancies may be interchanged among the five categories with the prior approval
of the appropriate Government.
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(3) The appropriate Government may, by notification, provide for such relaxation of upper age limit
for employment of persons with benchmark disability, as it thinks fit.
