Section 16(1) in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991
(1)The Government in the [Department for Welfare of Scheduled Castes, Other Backward Classes and Minorities] [Substituted by the First Amendment Rules, 2000.] or in the [Tribal Welfare Department] [Substituted by the Second Amendment Rules, 2007.], as the case may be, may at any time call for any record or information relating to reservation for Scheduled Castes and Scheduled Tribes for inspection or cause an inspection of the same by an officer not below the rank of Deputy Director authorised in that behalf as provided under [Section 7 of the Act.] [Substituted by the Second Amendment Rules, 2007.] and may take such decision or issue such order as it may deem fit and proper.
