Section 8(1) in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991
(1)While making a request to the Commission or to the Selection Committee/Selection Board for recommending candidates for direct recruitment the appointing authority shall also furnish information about the reservation in favour of candidates belonging to the Scheduled Castes and the Scheduled Tribes. The information should be based on the inspection report of 100 point Roster showing position up to the year in which recruitment is proposed in respect of the concerned post or service as may be furnished jointly by the [Director for Welfare of Scheduled Castes and Other Backward Classes] [Substituted by the First Amendment Rules, 2000.] and the [Director for Welfare of Scheduled Tribes] [Substituted by the Second Amendment Rules, 2007.] or their representatives. The inspection report is to be furnished in Form - 2.
