Section 6(2) in Gujarat Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Issuance and Verification of Caste Certificates) Act, 2018
(2)After obtaining the Caste Certificate from the Competent Authority, any person desirous of availing the benefits or concessions provided to the Scheduled Castes, Scheduled Tribes or Other Backward Classes for the purposes mentioned in section 3 may make an application, within such time, in such form and in such manner as may be prescribed, to the concerned Scrutiny Committee for the verification of such Caste Certificate and issuance of a validity certificate.
