Section 4 in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Act, 2013
4. Procedure for Issuance of Social States Certificate.
(1)The Competent Authority, may on receipt of an application under Section 3 and after making such inquiry as may be prescribed issue a Social Status Certificate :Provided that where the competent authority comes to a conclusion that there are sufficient reasons for rejecting the application for such certificate, it shall record the reasons of rejection in writing and inform the applicant accordingly.(2)A Social Status Certificate issued by the Competent Authority under sub-section (1) of this Section, shall be a document of permanent nature, the validity of which shall not be limited by time :Provided that duplicate copy of the Social Status Certificate may be issued by competent authority only when the applicant declares the loss of the original certificate.(3)Social Status Certification issued by an person, officer or authority other than the Competent Authority shall not be accepted for the purpose of any public employment, admission to an educational institution or for availing any benefit accruing to the Scheduled Castes or a Scheduled Tribes or Other Backward Classes.
