Section 12 in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013
12. Involuntary Migration.
- Government employees of undivided Madhya Pradesh and such other officers and employees of Corporation, Commission, Board and Public Undertakings, who have been allocated to the State of Chhattisgarh due to division of cadres between State of Madhya Pradesh and State of Chhattisgarh under Madhya Pradesh Reorganization Act, 2000 (No. 28 of 2000) such employee and his family members, if they belong to Scheduled Castes or Scheduled Tribes or Other Backward Classes in the State of Chhattisgarh shall be deemed to have been migrated involuntary from the State of Madhya Pradesh to the State of Chhattisgarh and they shall be issued Certificate and shall be given benefits of reservation in the State of Chhattisgarh.
