Section 12A in The Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975
12A. [ Irregular appointments to be voidable. [Inserted by Orissa Act 9 of 1982.]
- All appointments made in contravention of the provisions of this Act, after the commencement of the Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Amendment Act, 1982 shall be treated as voidable.] [Substituted by Orissa Act 22 of 1987.]
