Section 1(3) in The Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975
(3)It shall come into force [on such date] [Came into force w.e.f. 1st July, 1976 vide Notification No. 1971 Emp. (i)-36/75 -TRW dated 1.9.1976, published in Orissa Gazette Extraordinary No. 1032, dated 23.6.1976.] as the State Government may, by notification, appoint in that behalf.Preamble. - Object of the Act - The purpose of enactment is to provide for adequate representation of Scheduled Castes and Scheduled Tribes in Posts and Services under the State.
