Section 8(4) in The Orissa Caste Certificate (for Scheduled Castes and Scheduled Tribes) Rules, 1980
(4)The competent authority before whom an application is made for issue of caste certificate for the purpose of securing an employment under the State, shall ensure disposal of such application within a period of one month. In case of failure to issue a caste certificate or to dispose of the application otherwise by passing appropriate orders within the stipulated time, the competent authority shall record in the order sheet of the case record the reasons for such violation of the time limit.
