Section 16 in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991
16. Inspection of Records.
(1)The Government in the [Department for Welfare of Scheduled Castes, Other Backward Classes and Minorities] [Substituted by the First Amendment Rules, 2000.] or in the [Tribal Welfare Department] [Substituted by the Second Amendment Rules, 2007.], as the case may be, may at any time call for any record or information relating to reservation for Scheduled Castes and Scheduled Tribes for inspection or cause an inspection of the same by an officer not below the rank of Deputy Director authorised in that behalf as provided under [Section 7 of the Act.] [Substituted by the Second Amendment Rules, 2007.] and may take such decision or issue such order as it may deem fit and proper.(2)An appointing authority may also request the Director for Welfare of Scheduled Castes and Other Backward Classes and the Director for Welfare of Scheduled Tribes for inspection of 100 Point Roster or Rosters as provided [under rules 8(1)] [Substituted by the Second Amendment Rules, 2007.] and 9(1) of these rules. On such request the Director for Welfare of Scheduled Castes and Other Backward Classes and the Director for Welfare of Scheduled Tribes will arrange a joint inspection of the 100-Point Roster by authorising their representatives not below the rank of Deputy Director.(3)[ on the basis of inspection of records, the State Government may, if so required, issue directions/guidelines to the concerned authority for meeting the requirement of the provisions of the Act and these Rules.] [Inserted by the First Amendment Rule, 2000.]
