Section 13A(1) in The Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975
(1)It shall be the duty of every Inspecting Officer to institute prosecution against an appointing authority who is found during his inspection under Sub-section (2) of Section 13 to have made any appointment in violation of this Act and Rules made thereunder subject to the previous sanction of an authority who is one level above, the said appointing authority and to whom such appointing authority is subordinate.
