Section 12B in The Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975
12B. [ [Inserted by Orissa Act 22 of 1987.]
Any appointing authority who makes the appointment in violation of this Act and Rules made thereunder shall, on conviction, be punished with a fine which may extend to [Five thousand rupees]. The Government may also draw up disciplinary proceedings against the authority concerned and punishment so imposed shall be recorded in his confidential character roll :Provided that nothing contained in this section shall apply in relation to an appointment to which the Governor is the appointing authority.]
