Section 15A(d) in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991
(d)to ensure prompt submission of annual statements to 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.]
