Section 11 in The Punjab Scheduled Castes and Backward Classes (Reservation in Services) Act, 2006
11. Submission of Annual Report, Maintenance of other records, Roster Register and Inspection thereon.
(1)Every establishment shall maintain such records, roster register or documents in respect of reservation in appointment and promotions, and in such form, as may be prescribed, and shall furnish to the State Government in the prescribed manner an annual report on the appointments and promotions made by it during the previous year reckoned according to the English Calendar.(2)Any officer, authorized by the State Government in that behalf, may inspect any records or documents, which are maintained in relation to the appointments and promotions made by any establishment.(3)It shall be the duty of the Establishment Branch In-charge to produce such records or documents for inspection by the officer authorised under sub- section (2), and furnish such information or afford such assistance, as may be necessary for him to carry out his functions under this Act.
