Section 13 in Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1978
13. Power to make rules.
(1)The State Government may make rules for carrying out the purposes of the Act.(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for all or any of the following matters, namely:(a)Form in which every establishment shall submit annual report to the State Government regarding the number of person recruited in such establishment.(b)Any other matter which has to be or may be prescribed by rules made in this behalf.Assam Act XII of 1979(Received the assent of the Governor on 23rd May 1979)The Assam Scheduled Castes and Scheduled Tribes (Reservation to Vacancies In Services and Posts) Act, 1978The Schedule(see section 4)The reservation for the members of the Scheduled Castes and the Scheduled Tribes in services or posts /t an establishment shall be given effect to in the following manner, namely:(i)A roster of twenty vacancies will be necessary in give effect to the reservation of vacancies for the Scheduled Castes and the Scheduled Tribes The roster given below shall be adopted for the purpose by each establishment.
