Section 8 in The Orissa Caste Certificate (for Scheduled Castes and Scheduled Tribes) Rules, 1980
8. Miscellaneous.
(1)The competent authority shall issue caste certificate in the form prescribed in Appendix I of these Rules.(2)If after issue of caste certificate in any particular case, subsequent verification reveals that the candidate's claim was false, the competent authority who issued the certificate shall have the right to cancel the same and pass orders for revocation of the benefits that might have acquired by-the person concerned.(3)Any person securing an appointment in any office or in an establishment on the basis of a false claim regarding his caste, shall be liable for termination from service.(4)The competent authority before whom an application is made for issue of caste certificate for the purpose of securing an employment under the State, shall ensure disposal of such application within a period of one month. In case of failure to issue a caste certificate or to dispose of the application otherwise by passing appropriate orders within the stipulated time, the competent authority shall record in the order sheet of the case record the reasons for such violation of the time limit.(5)If any competent authority is found to have issued a wrong caste certificate carelessly or deliberately without proper verification, he shall make himself liable for his acts of commission and omission under relevant provision of the I.P.C. and also under the appropriate disciplinary rules applicable to him.[Cases where caste certificate should not be insisted upon-] [Inserted vide Orissa Gazette Extraordinary No. 1106/10.8.1992.]
