Bare Acts Live

Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013

Published vide Notification No. F13-23/2012/R.C./1-3, dated 2.9.2013

Last Updated 17th September, 2019 [cg220]

Chapter I

Preliminary

(a) "Act" means the Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Act, 2013 (No. 13 of 2013);

(b) "Applicant" means a person, applying for Certificate in prescribed manner, verification of Certificate, a person whose Certificate is to be verified as decided by the District Level Certificates Verification Committee, or a person whose employer, educational institution, local authority, the Central Government or the State Government, as the case may be, has referred his Certificate to the District Level Certificate Verification Committee for verification;

(c) "Application" means an application under these rules;

(d) "Certificate" means a Social Status Certificate as defined under clause (o) of Section 2 and issued under sub-section (1) of Section 4 of the Act;

(e) "Date of Presidential Notification" means with reference to Scheduled Castes notification dated 10th of August, 1950 and with reference to Scheduled Tribes notification dated 6th of September, 1950,

(f) "Migrants from other States" means the person migrating into the geographical area of State of Chhattisgarh from other State or Union Territory after the Date of Presidential Notification or Notification Date of Other Backward Class or who has been born after the Date of Presidential Notification or the Notification Date relating to Other Backward Class, as the case may be :

(g) "Non-Applicant" means the employer or educational institution or local authority, the State Government or the Central Government, as the case may be, which has referred the Certificate of Applicant to the verification committee for verification;

(h) "Notification Date of Other Backward Classes" means 26th of December, 1984;

(i) "Notification of State Government regarding Other Backward Class" means the order issued by the Governor or notified list of Other Backward Classes, in connection with State of Chhattisgarh, as amended from time to time;

(j) "Prescribed" means prescribed under these rules;

(k) "Presidential Notification" means order issued by the President under Article 341 and Article 342 of the Constitution of India with respect to the State of Chhattisgarh, and as amended by the Parliament from time to time;

(l) "Provisional Social Status Certificate" means a Social Status Certificate issued in FORM-4B under Rule 10;

(m) "Relative" means related by blood from the side of applicant's paternal family;

(n) "Resolution of the Gram Sabha" means any declaration, conclusion, decision or a resolution of Gram Sabha of the village where applicant is domiciled, in connection to the social status of the applicant, so as to clear the social status of the applicant unambiguously;

(o) "Scrutiny Committee" means High Power Certification Scrutiny Committee constituted under sub-section (1) of Section 7 of the Act for scrutiny of Certificate;

(p) "Verification Certificate" means the certificate, issued by the District Level Certificates Verification Committee, validating the Certificate issued by the Competent Authority;

(q) "Verification Committee" means District Level Certificates Verification Committee constituted in a District under sub-section (1) of Section 6 of the Act for verification of Certificate issued to applicants.

Chapter-II

Issuing of Social Status Certificate

(a) An Affidavit in FORM-2A, in original;

(b) Family tree of the applicant starting from last three generations, duly issued by the Halka Patwari;

(c) Document or self attested copy of the document verifying that his ancestors were residing in the geographical limits of the State of Chhattisgarh on or before the Date of Presidential Notification or Notification Date relating to Other Backward, Class, as the case may be;

(d) In cases where applicant is an officer/employee allocated to Chhattisgarh State Cadre or their children, in compliance, of Section 67 of Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000), principles laid down in Para (1) and (2) of the Notification dated 23-9-2007 of State Reorganization Cell. Such document or duly attested copies of documents, verifying that -

(i) ancestors of the applicant were residing in the geographical limits of the then State of Madhya Pradesh before or on the Date of Presidential Notification or Notification Date relating to Other Backward Classes, as the case may be;

(ii) they have been allotted to Chhattisgarh State Cadre under Section 67 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000).

(e) Any of the following document or self attested copy showing caste of the applicant's father or ancestor, namely : -

(I) Revenue document of ancestors (case, file);

(II) Jama-Bandi (Survey) or Girdawari;

(III) State Settlement;

(IV) Document of Rights (1954);

(V) Census (1931);

(VI) Survey of Forest Department;

(VII) National Register of Citizens (1949);

(VIII) Register of Birth or Death;

(IX) Admission Register (Dakhil/Kharij), in case father or ancestors were literate;

(X) Caste Certificate, issued earlier to Father, Ancestor or a relative;

(XI) Resolution passed by the Gram-Sabha regarding caste of the applicant where no documentary evidence in proof of caste is available;

(f) Income certificate of preceding year of applicant's father in case of Other Backward Class Applicant;

(g) Envelope having appropriate postage stamp and legible address.

Chapter-III

Verification of Certificate

Chapter IV

Inquiry, Cancellation and Forfeiture of Certificates

(a) search places of local residence, domicile and general residence of Applicant or the city, town or village of his origin before migration;

(b) ascertain the truth regarding the Social Status as claimed by the Applicant or his parents or his Guardian, as the case may be, on the basis of public documents;

(c) verify the information stated in the application submitted to Verification Committee by the Applicant on the basis of relevant public documents and reliable private documents;

(d) obtain information from Village Kotwar, Village Sarpanch, Halka Patwari, Local Ward Member, Other Public Representatives, Local Gazetted Officers, such local members already having a Certificate and who are knowing well the Applicant and if any of them agrees to record his oral statement then he shall record his statement accordingly or shall request important witnesses to give their statement on oath and in case they agree, shall obtain the affidavit accordingly and give a copy of the same to the witness concerned;

(e) give an opportunity to the Applicant himself and parents of the Applicant and shall record the statement of witnesses indicated by them or shall obtain their affidavits;

(f) if during the examination it is found that the Applicant or any other person has maliciously forged the document, after getting the photocopy of the relevant pages, seize the document with the help of local police and shall seal and send the document to Deputy Superintendent of Police of Vigilance Cell and shall give a receipt and copy, to the authorities having custody of the documents;

(g) submit his report along with all documents to the Deputy Superintendent of Police after completing the investigation.

Chapter V

Miscellaneous

Form-1A

[See Rule 3(1)]

Application For Social Status Certificate

Competent Authority,
Sub-Division.............District...........................

Form-1B

[See Rule 15(1)]

Office of the........

Chairman
District Level Certificates Verification Committee
District.............. Chhattisgarh.

2. On receiving a complaint that the Certificate has been wrongfully or fraudulently obtained, it is hereby decided to get the above Certificate verified by the District Level Certificates Verification Committee.

3. Original/Attested copy of the Certificate of Shri/Smt./Ku..................is enclosed herewith. Kindly verify the above Certificate in prescribed manner and time and report the findings to this office.

4. If Committee finds any prima-facie evidence, that the above Social Status Certificate was obtained wrongfully or fraudulently, kindly intimate, so that the concerned applicant may be directed to produce before you evidences in support of his claim.

Signature Name and Seal

Form-1C

[See Rule 16(3 & 4)]

Application before District Level Certificates Verification Committee

The Chairman,
District Level Certificates Verification Committee
..................................................

Form-2A

[See Rule 3(3)(a)]

Affidavit for issue of Social Status Certificate

1. That I have applied for the issuance of Social Status Certificate before the Competent Authority in FORM-1A.

2. That I have, according to the prescribed form, attached the copy of............... documents along with the application letter before the Competent Authority. The document mentioned above has been obtained lawfully by the person(s) authorized by me and I have not made any unauthorized amendment/ omission/change whatsoever of any kind in the document mentioned above or its original copy by me or my well-wishers and according to the best of my knowledge, the above-mentioned document/documents have not been concocted with any malicious intention.

3. That I have attached the family tree showing relation with those relatives whose validity certificates have been attached with this application.

4. I hereby declare that, in pursuance of obtaining the Social Status Certificate, the information rendered by me in the Application presented in the prescribed form before the Competent Authority, is true to the best of my knowledge and belief and if such information is found false or incorrect, then proceedings in accordance with Section 8-13 of Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Act, 2013 shall be initiated against me.

Signature................

Name of the Applicant..................

Verification

Signature..............

Name of the Applicant...............

Form-2B

[See Rule 15(1)]

Affidavit by Person appointed, admitted, elected, named or nominated on the Reserved Seat

(1) I have submitted an Application for the post/seat/benefit/service reserved for Scheduled Castes/Scheduled Tribes/Other Backward Classes.

(2) My appointment/admission/election/naming/nomination have been made under the reserved post/seat.

(3) I have submitted my Social Status Certificate issued by Competent Authority..............(name and post of authorized officer) certifying that I belong to Scheduled Castes/Scheduled Tribes/Other Backward Classes.

(4) The Social Status Certificate submitted by me has been issued by the prescribed officer and through prescribed process and in order to get such certificate, all information rendered by me to the Competent Authority is true to the best of my knowledge and belief.

(5) In case a complaint is received in connection with above mentioned Certificate that Certificate has been obtained fraudulently or wrongly and if on this basis or otherwise, suo moto, an inquiry is held by the District Level Certificates Verification Committee regarding my Social Status or the Social Status Certificate is referred for inquiry to the High Power Certification Scrutiny Committee and if the above committee or committees after inquiry and decision pass an order stating that Certificate has been obtained wrongly or fraudulently, my appointment/admission/election selection, profit given, facilities given, as the case may be, can be cancelled/terminated/ excluded with immediate effect by the non-applicant (name of concerned public employer/educational institution/statutory body/State Government/Central Government)................., and I shall be liable to refund the amount spent on such appointment/admission/ election/selection/profit/facilities given etc. and the above-mentioned amount may be recovered as arrears of land revenue, and I shall also be liable to action prescribed in Sections 8-13 of Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Act, 2013.

Signature................

Name of the Applicant.................

Verification

Signature................

Name of the Applicant.................

Form-2C

[See Rule 16 (3 & 4)]

Affidavit to be filed before District Level Certificates Verification Committee

1. I have applied for verification of my social status certificate before District Level Certificates Verification Committee in prescribed Form and in support of my claim, I hereby present this affidavit.

2. I have attached with my application, copies of the documents required under sub-rule (3) of Rule 3 in prescribed Format to verify Social Status Certificate before District Level Certificates Verification Committee. Above mentioned documents have been obtained by me legally from Competent Authority/authorities and I or any of my well-wisher have not made any correction/change/rectification and to the best of my knowledge and belief no forgery has been committed in such document/documents.

3. I have attached the family tree showing relation with those relatives whose valid caste certificates have been attached with this application.

4. I hereby declare that the information given by me in the prescribed format before social status certificate Verification Committee for verification of social status certificate is true to the best of my knowledge and I understand that in case the same is found false at any level, an action under Section 8-13 of Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Act, 2013 can be initiated against me.

Verification

Signature

Form-3A

[See Rule 5]

Office of the Competent Authority

Division............. District................ Chhattisgarh

Acknowledgment of Application [Receipts]

(Original copy of the memo should be given to the applicant and its counterfoil be maintained in the office)

(1) Following document of the Applicant or Applicant's father/ ancestors mentioning his caste :

(I) Revenue document of ancestors (case file);

(II) Jama-Bandi (Survey) or Girdawari;

(III) State Settlement;

(IV) Document of Rights (1954);

(V) Census (1931);

(VI) Survey of Forest Department;

(VII) National Register of Citizens (1949);

(VIII) Register of Birth or Death;

(IX) Admission Register, in case father or ancestors were literate;

(X) Caste Certificate, issued earlier to Father, Ancestor or a relative;

(XI) Any other document which proves the caste, as claimed by the applicant;

(XII) ..........................

(2) Such document duly attested copy or copies of the documents verifying that his ancestors were residing in the geographical limits of Chhattisgarh on or before the date of Presidential Notification or date of notification in relation of Other Backward Classes, as the case may be.

(3) Family Tree given by Patwari mentioning from ancestors to Applicant.

(4) Affidavit of Applicant or his Father or his Legal Guardian in prescribed FORM-2A (in original).

(5) Documents showing that parent of the applicant are officer/employee of the State Government and on or before the date of notification of Presidential Notification and were resident of present Madhya Pradesh and on reorganization of the then State of Madhya Pradesh they have been allocated to State of Chhattisgarh.

(6) For Other Backward Classes, income certificate of father for preceding financial year or certified copy of Form 16.

(7) Envelope having appropriate postage stamp and complete and legible address.

Signature and seal of recipient

Form-3B

[See Rule 5]

Office of the Competent Authority

Memo for Return of Application [Return Memo]

(Original copy of the memo should be given to the applicant and its counterfoil be maintained in the office)

(1) Following document of the Applicant or Applicant's father/ ancestors mentioning his caste:

(I) Revenue document of ancestors (case file);

(II) Jama-Bandi (Survey) or Girdawari;

(III) State Settlement;

(IV) Document of Rights (1954);

(V) Census (1931);

(VI) Survey of Forest Department;

(VII) National Register of Citizens (1949);

(VIII) Register of Birth or Death;

(IX) Admission Register, in case father or ancestors were literate;

(X) Caste Certificate, issued earlier to Father, Ancestor or a relative;

(XI) Any other document which proves the caste, as claimed by the applicant;

(XII) ............

(2) Such document should be duly attested copy or copies of the documents verifying that his ancestors were residing in the geographical limits of State of Chhattisgarh on or before the date of Presidential Notification or Date of Notification relating to Other Backward Classes, as the case may be.

(3) Family Tree given by Patwari mentioning from ancestors to Applicant.

(4) Affidavit of Applicant or his Father or his Legal Guardian in prescribed FORM-2A (in original).

(5) Documents showing that parent of the applicant are officer/employee of the State Government and on or before the date of notification of Presidential Notification were resident of present Madhya Pradesh and after reorganization of the then State of Madhya Pradesh they have been allocated to State of Chhattisgarh.

(6) For Other Backward Classes, income certificate of father for preceding financial year or certified copy of Form 16.

(7) Envelope having appropriate postage stamp and complete and legible address.

Form-3C

[See Rule 6]

Inability Memo

(This form shall be printed on the back of FORM-2B)

(1) Nobody is/was literate amongst my Father or Ancestors or blood relatives of my Father;

(2) My Father or Ancestors or Blood relatives of my father did not have any immovable property and there is no document available regarding such immovable property;

(3) There is no entry regarding my father or ancestors in the public documents required under Rule 3;

(4) I do not possess any document which could be used as a proof;

Signature............

Verification

Signature.........

Name of the Applicant........

Form-3D

[See Rule 16(2)]

Office of the District Level Certificates Verification Committee

District............, Chhattisgarh

Acknowledgment of Application [Receipt]

(Original copy of the memo should be given to the applicant and its counterfoil be maintained in the office)

(1) Following document of the Applicant or Applicant's father/ ancestors mentioning his caste:

(I) Revenue document of ancestors (case file);

(II) Jama-Bandi (Survey) or Girdawari;

(III) State Settlement;

(IV) Document of Rights (1954);

(V) Census (1931);

(VI) Survey of Forest Department;

(VII) National Register of Citizens (1949);

(VIII) Register of Birth or Death;

(IX) Admission Register, in case father or ancestors were literate;

(X) Caste Certificate, issued earlier to Father, Ancestor or a relative;

(XI) Any other document which proves the caste, as claimed by the applicant;

(XII) .................

(2) Such document or duly attested copy or copies of the documents verifying that his ancestors were residing in the geographical limits of Chhattisgarh on or before the date or Presidential Notification or date of notification relating to Other Backward Classes, as the case may be;

(3) Family Tree given by Patwari mentioning from ancestors to Caste Certificate holder/Social Status Certificate holder;

(4) Affidavit of Applicant or his Father or his Legal Guardian in prescribed FORM 2-A (in original);

(5) Documents relating to parent of the applicant showing that they are officer/ employee of the State Government and on or before the date of Notification of Presidential Notification were resident of present Madhya Pradesh and on reorganization they have been allocated to State of Chhattisgarh;

(6) For Other Backward Classes, income certificate of father for preceding financial year or certified copy of Form 16;

(7) Envelope having appropriate postage stamp and complete and legible address.

Signature and seal of recipient.

Form-4A(1)

[See Rule 9]

Office of Competent Authority

Division...........District..............Chhattisgarh

Social Status Certificate

(For Scheduled Castes)

(On sky-blue paper)

2. This certificate has been issued under the provisions that in case the District Level Certificates Verification Committee or High Power Certification Scrutiny Committee during its inquiry/inspection finds the claim submitted by Mr/Mrs/Ms............................... is false or fraudulent, the certificate shall be deemed to be cancelled with immediate effect and notwithstanding anything contained under any other law for the time being in force, action shall be initiated under Section 8-13 of the Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Act, 2013.

Signature
Name of Certifying Officer
Designation/Seal

Form-4A(2)

[See Rule 9]

Office of Competent Authority

Division...........District..............Chhattisgarh

Social Status Certificate

(For Scheduled Tribes)

(On light-pink paper)

2. This certificate has been issued under the provisions that in case the District Level Certificates Verification Committee or High Power Certification Scrutiny Committee during its inquiry/inspection finds the claim submitted by Mr/Mrs/Ms......................................is false or fraudulent, the certificate shall be deemed to be cancelled with immediate effect and notwithstanding anything contained under any other law for the time being in force, action shall be initiated under Section 8-13 of the Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Act, 2013.

Signature Name of Certifying Officer Designation/Seal

Form-4A(3)

[See Rule 9]

Office of Competent Authority

Division..........District..............Chhattisgarh

Social Status Certificate

(For Other Backward Classes)

(On light-yellow paper)

2. This is also certified that Mr/Mrs/Ms...........does not belong to the category of creamy layer persons/classes which have been mentioned in the circular no. 36012/22/93/ESTT (SCT) dated 8-9-1993 as amended by notification no. 36033/3/2004-ESTT (Reservation) dated 14-10-2008 of Government of India, Department of Personal and Training and in column 3 of circular number F-9-3/2001/1-3, dated 24-6-2009 of General Administration Department.

3. This certificate has been issued under the provisions that in case the District Level Certificates Verification Committee or High Power Certification Scrutiny Committee during its inquiry/inspection finds the claim submitted by Mr/Mrs/Ms................... is false or fraudulent, the certificate shall be deemed to be cancelled with immediate effect and notwithstanding anything contained under any other law for the time being in force, action shall be initiated shall be initiated under Section 8-13 of the Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes, (Regulation of Social Status Certification) Act, 2013.

Signature
Name of Certifying Officer
Designation/Seal

Form-4B

[See Rule 10]

Office of Competent Authority

Provisional Social Status Certificate

(On white paper)

(Valid only for the purpose of granting admission and scholarship/stipend or any such other purposes in educational institutions of primary/secondary level)

2. It is certified that annual family income of Mr/Mrs/Ms.................................................is Rs..............

3. This certificate has only been issued for the immediate purpose of getting scholarship/stipend provided by Government of India/State Government and the certificate is valid only for six months from the date of issue or till the issue of permanent social status certificate, whichever is earlier.

Form-4C

[See Rule 11]

Office of Competent Authority

Division............District...........Chhattisgarh

Social Caste Certificate (Migrant)

1. The Constitution (Scheduled Caste) Order, 1950

2. The Constitution (Scheduled Tribes) Order, 1950

3. The Constitution (Scheduled Castes) (Union Territories) Order, 1950

4. The Constitution (Scheduled Castes) (Union Territories) Order, 1951 As amended by the Scheduled Castes and Scheduled Tribes Lists (Modification) Order, 1956 the Bombay Reorganisation Act, 1960 the Punjab Reorganisation Act, 1966, the State of Himachal Pradesh Act, 1970, the North Eastern Areas (Reorganisation) Act, 1971 and the Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976.

5. The Constitution (Jammu and Kashmir) Scheduled Castes Order, 1956.

6. The Constitution (Andman and Nicobar Islands) Scheduled Tribes Order, 1959 as amended by Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976.

7. The Constitution (Dadra and Nagar Haveli) Scheduled Castes Order, 1962.

8. The Constitution (Dadra and Nagar Haveli) Scheduled Tribes Order, 1962.

9. The Constitution (Pondichery) Scheduled Castes Order, 1964.

10. The Constitution Scheduled Tribes (Uttar Pradesh) Order, 1967.

11. The Constitution (Goa, Daman And Diu) Scheduled Castes Order, 1968.

12. The Constitution (Nagaland) Scheduled Tribes Order, 1970.

13. The Constitution (Sikkim) Scheduled Castes Order, 1978.

14. The Constitution (Sikkim) Scheduled Tribes Order, 1978.

Signature Designation (With Seal of Officer)

*Applicable to Migrants only

**Not applicable to Migrants.

Form-4D(1)

[See Rule 17(1)]

Verification Certificate

(For Scheduled Castes)

(On sky-blue paper)

2. Mr/Mrs/Ms...........................son/daughter...........................of...................resident of village............. Tehsil................................. District...................... Chhattisgarh is of.....caste/tribe is a Scheduled Caste of State of Chhattisgarh under Article 341 of the Constitution, which is mentioned on the serial number of Third Schedule of Section 19 of the Madhya Pradesh Reorganization Act, 2000.

Form-4D(2)

[See Rule 17(1)]

Verification Certificate

(For Scheduled Tribes)

(On light-pink paper)

2. Mr/Mrs/Ms..........................son/daughter of.......................resident of village............Tehsil.............District...........Chhattisgarh is of.....caste/tribe is a Scheduled Tribe of State of Chhattisgarh under Article 342 of the Constitution, which is mentioned on the serial number...............of Fourth Schedule of Section 20 of the Madhya Pradesh Reorganization Act, 2000.

Form-4D(3)

[See Rule 17(1)]

Verification Certificate

(For Other Backward Classes)

(On light-yellow paper)

2. Mr/Mrs/Ms.................son/daughter of............resident of village..........Tehsil..........Chhattisgarh is of.........caste/tribe is member of Other Backward Classes of the State of Chhattisgarh as per Notification no. F-8-5/25/4/84 dated 26th December 1984, as amended from time to time, and this caste is mentioned on serial no..........as Other Backward Class of Chhattisgarh State.

3. This is to certify that total annual family income of Mr/Mrs/Ms............is Rs..........

Form-5A

[See Rule 4]

Format for Registration of Application received at the Office of the Competent Authority

Form-5B

[See Rule 10]

Format for Registration and Forwarding of Application for Provisional Social Status Certificate received at the Office of the Competent Authority

Form-5C

[See Rule 13]

Format for Registration of Social Status Certificate Documents

Form-5D

[See Rule 16]

Format for Registration of Application received for Verification of Social Status Certificate

Form-5E

[See Rule 17(2)]

Format for Registration of Documents for Verification Certificate

Form-5F

[See Rule 18(2)]

Format for Registration of Detail of Application forwarded by the District Level Certificates Verification Committee to the Scrutiny Committee

Form-5G

[See Rule 19]

Format for Registration of Cases by Scrutiny Committee

Form-5H

[See Rule 20(7)]

Details of investigation of Cases received from the Scrutiny Committee by the Police Inspectors (Vigilance Cell)

(Separate Pages of Register be used for Each Case)

Form-5I

[See Rule 23(5)]

Format for Registration of Details of Certificates Confiscated by the Scrutiny Committee

Form-6A

[See Rule 20(1)]

Office of High Power Certification Scrutiny Committee

The Deputy Supdtt. of Police
Vigilance Cell
(Investigation and Scrutiny of Social Status)
Raipur

2. You are also directed to ensure that details of the above investigation are maintained in the register of the Cell as per FORM-5H of the Rule and a copy of the same is to be furnished to this Committee.

1. Secretary /Principal Secretary, Govt, of Chhattisgarh, Scheduled Tribe and Scheduled Caste Development Department, Mantralaya, Mahanadi Bhavan, New Raipur.

2. Chairman, District Level Certificates Verification Committee, District .................... Chhattisgarh/Secretary/Principal Secretary/Addl. Chief Secretary, Govt, of Chhattisgarh, ........................ Department (Name of Administrative Department), Mahanadi Bhavan, New Raipur.

Member Secretary or Vice Chairman
High Power Certification Scrutiny
Committee

Form-6B

[See Rule 20(1)]

Office of High Power Certification Scrutiny Committee

Show Cause Notice

2. Therefore, in exercise of powers conferred by Section 15 of Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Act, 2013, and as prescribed in Rule 22 of the Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013, this Committee has made the penultimate decision to investigate your claimed Social Status Certificate on the basis of investigation report submitted by the Dy. Supdtt. of Police of Vigilance Cell (Social Status Investigation and Scrutiny Committee), Raipur.

3. The investigation report and the copy of statement of relevant witnesses and other documents submitted by the Dy. Supdtt. of Police of Vigilance Cell (Social Status Investigation and Scrutiny Committee), Raipur are enclosed herewith. You are directed to submit your clarification in this regard within 15 days from the date of receipt of this letter and say :

1. Whether you desire a Personal Hearing.

2. Whether you desire an Oral Enquiry.

3. If you desire to produce any witness and documents in support of your Social Status, if yes, submit list.

4. You are also informed that if your clarification in this regard is not received by this Committee within the above mentioned period, it shall be assumed that you have nothing to say in this regard and one-sided action shall be taken against you.

Form-6C

[See Rule 22(5)]

Office of High Power Certification Scrutiny Committee

Dated...........

Member Secretary or Vice Chairman
High Power Certification Scrutiny
Committee

Form-7A

[See Rule 27(2)]

Progress report regarding issuance of Social Status Certificate or rejection of application

Form-7B

[See Rule 27(3)]

Progress report regarding issuance of Social Status Certificate, rejection of application to the Scrutiny Committee

Form-7C

[See Rule 27(4)]

Progress report regarding disposal of Social Status Certificate and Complaints received regarding them