Section 12 in The West Bengal Scheduled Castes And Scheduled Tribes (Reservation of Vacancies in Services And Posts) Act, 1976
12. Submission of annual report, maintenance of other records and inspection thereon.
(1)Every appointing authority shall maintain such records [and documents] [Words inserted by W.B. Act 24 of 2000.] as may be prescribed by rules made in this behalf and shall furnish to the State Government in the prescribed manner an annual report on the appointments made by it, during the previous [year reckoned according to British calendar.] [Words Substituted for the words 'financial year.' by W.B. Act 24 of 2000.](2)Any officer authorised by the State Government in that behalf may inspect any records of documents which are maintained in relation to appointments made by such appointing authority.(3)It shall be the duty of the appointing authority to produce such records or documents for inspection by the officer authorised under sub-section (2), and furnish such information or afford such assistance as may be necessary for him to carry out his functions under this Act.(4)Notwithstanding anything contained in [the West Bengal Services (Duties, Rights and Obligations of the Government Employees) Rules, 1980,] [Words, figures and brackets Substituted for the words and figures 'the West Bengal Government Servants' Conduct Rules, 1959, by W.B. Act 24 of 2000.] any member of any Scheduled Castes or any Scheduled Tribes who is adversely affected on account of the non-compliance with the provisions of this Act or the rules made thereunder by any appointing authority, may bring the fact to the notice of the State Government and upon application made by him the State Government may call for such records or take such action thereon as it may think fit.
