Section 27(2) in Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for the following matters namely:-(a)manner of certificate to be issued by the Competent Authority under section 3;(b)manner of application for community certificate under section 4;(c)procedure and manner of issue of community certificate under sub-section (1) of section 5;(d)manner of constitution of Screening Committee for verification of community certificate under sub-section (1) of section 6;(e)Manner of constitution of the Scrutiny Committee for verification of community certificates under section 8 and the detailed procedure for its functioning as specified in sub-section (3) of section 11;• Procedure for appeal under sub-section (1) of section 12;• Any other matter required or allowed by this Act to be prescribed.
