Section 12(4) in The West Bengal Scheduled Castes And Scheduled Tribes (Reservation of Vacancies in Services And Posts) Act, 1976
(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.
