Section 15A(f) in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991
(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.
