Section 13 in The Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975
13. Submission of annual report, maintenance of other records and inspection thereof.
(1)Every appointing authority shall furnish to the Government, in the prescribed manner an annual report on appointments by the end of the month of [April of the succeeding calendar year] [Substituted by Orissa Act 18 of 1988.] and maintain such other records as may be prescribed.(2)Any officer authorised by the State Government in that behalf [hereinafter referred to as the inspecting officer] [Substituted by Orissa Act 18 of 1988.] may inspect any record or documents and require the appointing authority to produce the roster and other records relating to appointments made by him which are maintained in his office.(3)It shall be the duty of the appointing authority to produce such records and documents, furnish such information and afford all such assistance and facilities as may be necessary for the aforesaid purpose.
