Section 4C in The Karnataka Scheduled Castes, Scheduled Tribes And Other Backward Classes (Reservation Of Appointment) Act 1990
4C. Verification of Caste Certificate and Income and Caste Certificate.-
(1)The State Government shall constitute one or more Verification Committees for each district consisting of such person or persons as may be prescribed for verification of caste certificate and income and caste certificate issued under section 4A or section 4B.(2)Any person who has obtained a caste certificate or an income and caste certificate under section 4A or 4B or the appointing authority or any authority making admission to a course of study in the university or any educational institution may make an application to the Verification Committee in such form and in such manner as may be prescribed for issue of a validity certificate.(3)The Verification Committee may after holding such enquiry as it deems fit within thirty days from the date of the application either grant a validity certificate in a prescribed form or reject the application.
