Section 7 in The Karnataka Scheduled Castes, Scheduled Tribes And Other Backward Classes (Reservation Of Appointment) Act 1990
7. Maintenance of records and submission of annual report, etc.-
(1)Every appointing authority and every authority making admissions to a course of study in a university or an educational institution having an establishment in public sector shall maintain such records and shall furnish to the State Government an annual report in such form and in such manner, as may be prescribed.(2)Any officer authorised by the State Government in this behalf may inspect the records of an authority which is required to maintain under subsection (1) for the purpose of ensuring proper implementation of the provisions of this Act and rules made thereunder.(3)It shall be the duty of the concerned appointing authority or the authority making admissions to the university or educational institution to produce such records and documents, furnish such information and afford all such assistance and facilities as may be necessary for the aforesaid purpose.
