Section 13(2) in The Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975
(2)Any officer authorised by the State Government in that behalf [hereinafter referred to as the inspecting officer] [Substituted by Orissa Act 18 of 1988.] may inspect any record or documents and require the appointing authority to produce the roster and other records relating to appointments made by him which are maintained in his office.
