Section 13A in The Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975
13A. [ [Inserted by Orissa Act 15 of 1993.]
(1)It shall be the duty of every Inspecting Officer to institute prosecution against an appointing authority who is found during his inspection under Sub-section (2) of Section 13 to have made any appointment in violation of this Act and Rules made thereunder subject to the previous sanction of an authority who is one level above, the said appointing authority and to whom such appointing authority is subordinate.(2)The authority competent to accord sanction under Sub-Section (1) may, on receipt of a reference for such sanction from the Inspecting Officer, either accord such sanction or refuse it if he so considers appropriate for reasons to be recorded in writing and shall, in every case of such reference, communicate his decision to the Inspecting Officer concerned within thirty days from the date of receipt of the reference.(3)Nothing in this section shall be construed to prevent any person from making a complaint to any Court alleging commission of an offence under Section 12-8.]
