Section 17 in The Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975
17. Annual report.
- The State Government shall prepare an annual report on the working of this Act and lay the same before the Legislative Assembly for a period of not less than fifteen days in the [succeeding calendar year.] [Substituted by Orissa Act 18 of 1988.]
