Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Orissa Reservation Of Vacancies In Posts And Services (For Scheduled Castes And Scheduled Tribes) Amendment Act, 1988 18 of 1988 [17 December 1988] CONTENTS 1. Short Title 2. Omission Of Section 11 3. Amendment Of Section 13 4. Amendment Of Section 14 And 15 5. Amendment Of Section 17 Orissa Reservation Of Vacancies In Posts And Services (For Scheduled Castes And Scheduled Tribes) Amendment Act, 1988 18 of 1988 [17 December 1988] AN ACT FURTHER TO AMEND THE ORISSA RESERVTION 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:- 1. Short Title :- This Act may be called the Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Amendment Act, 1988. 2. Omission Of Section 11 :- 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. 3. Amendment Of Section 13 :- 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. 4. Amendment Of Section 14 And 15 :- 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. 5. Amendment Of Section 17 :- 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.