Section 11(1) in The Punjab Scheduled Castes and Backward Classes (Reservation in Services) Act, 2006
(1)Every establishment shall maintain such records, roster register or documents in respect of reservation in appointment and promotions, and in such form, as may be prescribed, and shall furnish to the State Government in the prescribed manner an annual report on the appointments and promotions made by it during the previous year reckoned according to the English Calendar.
