Section 14 in The Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975
14. Nomination of Liaison Officer.
- In each department of the Government, an officer not below the rank of an Under-Secretary authorised by the Secretary of the Department in that behalf shall act as Liaison Officer in respect of the matters provided in this Act who shall be specially responsible for -(a)ensuring proper implementation of the provisions of this Act and the Rules made thereunder;(b)ensuring compliance by the subordinate authorities;(c)ensuring timely submission of returns;(d)conducting annual inspection of rosters and such other records as may be prescribed;(e)acting as Liaison Officer between the Administrative Department and the [Harijan and Tribal Welfare] [Substituted by Orissa Act 18 of 1988.] Department; and(f)ensuring necessary assistance to the [Harijan and Tribal Welfare] [Substituted by Orissa Act 18 of 1988.] Department and the Commissioner for Scheduled Castes and Scheduled Tribes in the investigation of complaints received from organisations or individuals belonging to the Scheduled Castes and Scheduled Tribes.
