Section 12 in The Orissa Reservation of Posts and Services (For Socially and Educationally Backward Classes) Act, 2008
12. Penalty for contravention.
- 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 and shall also be liable for disciplinary proceedings and punishment, if any, imposed shall be recorded in his Confidential Character Roll :Provided that nothing contained in this section shall apply to a case where the Governor is the appointing authority.
