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THE ORISSA RESERVATION OF VACANCIES IN POSTS AND SERVICES (FOR SCHEDULED CASTES AND SCHEDULED TRIBES) AMENDMENT ACT, 1988
ORISSA ACT 18 OF 1988
THE ORISSA RESERVATION OF VACANCIES IN POSTS AND SERVICES (FOR SCHEDULED CASTES AND SCHEDULED TRIBES) AMENDMENT ACT, 1988
[Received the assent of the Governor on the 8th December 1988 first published in an extraordinary issue of the Orissa Gazette, dated the 17th December 1988]
An Act further to Amend the Orissa Reservation of Vacancies in Posts and Services (For Scheduled Castes and Scheduled Tribes) Act, 1975.
Be it enacted by the Legislature of the State of Orissa in the Thirty-nine Year of the Republic of India, as follows:-
Short title
1. This Act may be called the Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Amendment Act, 1988.
Omission of section 11.
Orissa Act 38 of 1975.
2. In the Orissa reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975 (hereinafter referred to as the principal Act), section 11 shall be omitted.
Amendment of section 13.
3. In the principal Act, in sub-section (1) of section 13, for the words “July of the succeeding financial year”, the words “April of the succeeding calendar year” shall be substituted.
Amendment of section 14 and 15.
4. In the principal Act, in clauses (e) and (f) of section 14 and clauses (a) and (e) of section 15, for the words “Tribal and Rural Welfare”, the words “Harijan and Tribal Welfare” shall be substituted.
Amendment of section 17.
5. In the principal Act, in section 17, for the words “Budget Session of the succeeding financial year”, the words “succeeding calendar year” shall be substituted.
