Section 16A in Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996
16A. [ Deferment of pensionary benefits. [Inserted by Kerala Act No. 32 of 2008]
- Notwithstanding anything contained in any other provisions of this Act or in any judgement, decree or order of any court, where a person secures any appointment in the Government or any Government undertaking or local authority or any other Authority against a post reserved for Scheduled Caste or Scheduled Tribe, by producing a false Community Certificate, and if on an enquiry by the Expert Agency it is found that his claim is not genuine and if the incumbent retires while the enquiry by the Government or the Scrutiny Committee is pending, the Government or the Government Undertaking or local authority or any other authority as the case may be, shall have the power to defer and withhold the pensionary benefits of the incumbent pending final disposal by the Government or the Scrutiny Committee.]
