Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 9 in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013

9. Social Status Certificate.

- The Competent Authority after receiving application under sub-rule (1) of Rule 3 and conducting an inquiry under Rule 8 and in case where himself is not an inquiry officer, after satisfying himself with the annexed documents and Report of the inquiry officer, within one month from the date of receipt of application, shall issue the certificate in FORM-4A (1) to the Applicant of Scheduled Castes, in FORM-4A (2) to the Applicant of Scheduled Tribes and in FORM-4A (3) to the applicant of Other Backward Classes.