Section 15A(i) in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991
(i)to ensure, in consultation with the [Department for Welfare of Scheduled Castes, Other Backward Classes and Minorities] [Substituted by the First Amendment Rules, 2000.] and the [Tribal Welfare Department] [Substituted by the Second Amendment Rules, 2007.] , submission of prompt reply in respect of Court cases touching reservation for Scheduled Castes and Scheduled Tribes.]
