Section 8(1) in The Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Rules, 1976
(1)Each appointing authority shall furnish by the 31st of July every year to the Department of Government concerned(a)a statement in the Form given in Appendix III showing the total number of Government servants and the number of Scheduled Castes and Scheduled Tribes amongst them as on 1st [January] [Substituted by H.T.W. Department Notification No. 14412, dated 6.5.1988, published in Orissa Gazette Extraordinary No. 683, dated 6.5.1988.] of the year;(b)a statement in the Form given in Appendix IV showing the particulars of recruitment during the year ending 31st [December] [Substituted by H.T.W. Department Notification No. 14412, dated 6.5.1988, published in Orissa Gazette Extraordinary No. 683, dated 6.5.1988.] and the number filled by Scheduled Castes and Scheduled Tribes.
