Section 15A(e) in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991
(e)To exercise proper supervision over the maintenance of 100 point roster, to carry out inspections from time to time either of his own initiative or on instructions from the [Department for Welfare of Scheduled Castes, Other Backward Classes and Minorities] [Inserted by the Second Amendment Rules, 2007.] and the [Tribal Welfare Department.] [Substituted by the First Amendment Rules, 2000.]
