Section 10 in Assam Women (Reservation of Vacancies in Services and Posts) Act, 2005
10. Submission of annual report maintenance of other records and inspection thereon.
(1)The appointing authority shall maintain such records as may be prescribed by rules made in this behalf and shall furnish to the State Government in the prescribed manner annually a report of appointments made by it in the previous financial year.(2)Any officer authorized by the State Government in this behalf may inspect any records or documents which are maintained in relation to appointment made by such Appointing Authority.(3)It shall be the duty of the Appointing Authority to produce such records or documents for inspection by the officer authorized under sub-section (2) and furnish such information or afford such assistance as may be necessary for him to carry out his functions under this Act.
