Section 9(4) in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991
(4)The inspection report of the 100 Point Roster as furnished by the [Director for Welfare of Scheduled Castes and Other Backward Classes] [Substituted by the First Amendment Rules, 2000.] and the [Director for Welfare of Scheduled Tribes] [Substituted by the First Amendment Rules, 2000.] shall form a part of the record of the minutes/proceedings of the Selection Committee/Selection Board /Departmental Promotion Committee etc.
