Section 22(2) in The Gujarat Scheduled Castes Development Corporation Act, 1985
(2)Before issuing the certificate referred to in sub-section (1), the managing director shall make an application to such officer, as may be empowered by the State Government in this behalf and that officer shall, after giving an opportunity of being heard to the person concerned and after such further inquiry as he may consider necessary, by an order determine the amount due to the Corporation and communicate the same to the managing director.
