Section 15A in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991
15A. [ The duties and responsibilities of a Liaison Officer shall be. [Inserted by the First Amendment Rules, 2000.]
(a)to ensure that reservation for Scheduled Castes and Scheduled Tribes in services and posts as per provisions of the Act, these rules and other orders/instructions etc. issued by the State Government from time to time in this regard, is strictly followed.(b)to scrutinise properly all proposals for de-reservation and to certify after due satisfaction that such de-reservation is inevitable and that all steps to fill up the post(s) by reserved category of candidates have been taken.](c)to liaise between the Administrative Department and 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.] for transmission of required information.(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.](e)To exercise proper supervision over the maintenance of 100 point roster, to carry out inspections from time to time either of his own initiative or on instructions from the [Department for Welfare of Scheduled Castes, Other Backward Classes and Minorities] [Inserted by the Second Amendment Rules, 2007.] and the [Tribal Welfare Department.] [Substituted by the First Amendment Rules, 2000.](f)[ to bring promptly to the notice of the appointing authority, the Director for Welfare of Scheduled Castes, OBCs and the Director for Welfare of Scheduled Tribes, cases of negligence or lapses which may come to light on inspection of the 100 point roster carried out by the Liaison Officer himself or by the representative of the [Department for Welfare of Scheduled Castes, Other Backward Classes & Minorities] [Inserted by the First Amendment Rules, 2000.] and the [Tribal Welfare Department] [Substituted by the Second Amendment Rules, 2007.] and to take prompt follow up action thereon.(g)to extend necessary assistance 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.] in discharge of their duties and functions.(h)to ensure prompt disposal of representation submitted by Scheduled Caste/Scheduled Tribe employees/Officers.(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.]
