Section 24 in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013
24. Action against false Certificate holder.
- The officer of the public employer, educational institution or a statutory body, the State Government or Central Government as the case may be, who is authorised by the Scrutiny Committee shall on the basis of the attested copy of the decision passed by the Scrutiny Committee, shall file a written complaint in the Police Station under sub-section (1) of Section 154 of Criminal Procedure Code, 1973 (Act No.2 of 1974) against the said False Social Status Certificate holder.
