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  • Indian Laws constitution
  • Claims of Scheduled Castes and Scheduled Tribes to services and posts Article-335

Constitution of India, 1949

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Article Description
335 Claims of Scheduled Castes and Scheduled Tribes to services and posts

The claims of the members of the Scheduled Castes and the Scheduled Tribes shall be taken into consideration, consistently with the maintenance of efficiency of administration, in the making of appointments to services and posts in connection with the affairs of the Union or of a State.











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