Section 4(1B) in The Schedule Castes And the Scheduled Tribes (Prevention Of Atrocities) Rules, 1995
(1B)Both the panels referred to in sub-rule (1) and sub-rule (1A) shall be notified in the Official Gazette of the State and shall remain in force for a period of three years.] [Substituted by Notification No. G.S.R. 424(E), dated 14.4.2016 (w.e.f. 31.3.1995).]
