Section 15A(c) in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991
(c)to liaise between the Administrative Department and the [Department for Welfare of Scheduled Castes, Other Backward Classes and Minorities] [Substituted by the First Amendment Rules, 2000.] and the [Tribal Welfare Department] [Substituted by the Second Amendment Rules, 2007.] for transmission of required information.
