Section 7 in Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996
7. Further verification of Community Certificates.
- Production of a community certificate issued by .the Competent Authority shall not preclude the appointing authority, or Head of the educational institution or any officer or .authority superior to the appointing authority or head of the educational institution including the State Government, from verifying or causing to be verified the claim of an individual that he belongs to the Scheduled Caste or the Scheduled Tribe, as the case may be at the time of initial appointment, selection or admission or at any stage thereafter.
