Section 5 in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013
5. Preliminary Inquiry of the Application, Receipt and Return Memo.
(1)After registering application, the Competent Authority shall make a preliminary inquiry summarily, to ascertain whether the application is complete or not and whether document required under sub-rule (3) of Rule 3 are annexed or not. In case, the Competent Authority finds that the required document is annexed with the application, he shall, make available to the Applicant receipt prescribed in FORM-3A and in case required documents are not annexed shall give to the Applicant a Return Memo in FORM-3B within 7 days of the receipt of application.(2)Counterfoil of the Receipt or Return Memo, as the case may be, shall be kept in the office of Competent Authority.
