Section 1 in The Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975
1. Short title, extent and commencement.
(1)This Act may be called the Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975.(2)It shall extend to whole of the State of Orissa.(3)It shall come into force [on such date] [Came into force w.e.f. 1st July, 1976 vide Notification No. 1971 Emp. (i)-36/75 -TRW dated 1.9.1976, published in Orissa Gazette Extraordinary No. 1032, dated 23.6.1976.] as the State Government may, by notification, appoint in that behalf.Preamble. - Object of the Act - The purpose of enactment is to provide for adequate representation of Scheduled Castes and Scheduled Tribes in Posts and Services under the State.
