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State of Andhra Pradesh - Section

Section 7 in Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes - Issue of Community, Nativity and Date of Birth Certificates Rules, 1997

7. Scrutiny and Review Committee (State level).

- A Scrutiny and Review Committee shall be constituted at the State Level with the following officers:
(a) (1) Principal Secretary to Government Social Welfare Department -Chairman
(2) Commissioner, Social Welfare -Member
(3) Commissioner, Tribal Welfare -Member
(4) Commissioner, Welfare of Backward Classes -Member
(5) Inspector General of Police C.B.C.I.D. (P.C.R. & VigilanceCell) -Member
(6) Additional Secretary/Joint Secretary/Deputy Secretary toGovernment, Social Welfare Department -Member(Convener)
(b)This Scrutiny and Review Committee shall meet once in three months or as often, depending on the necessity.
(c)Presence of three members will form the required quorum for the meeting of the Committee.
(d)This Committee shall review and monitor the functioning of the scrutiny committees at the District level constituted under Rule 8. It shall render necessary advice to the Government on various policy decisions to be taken for streamlining the procedure or on any other issues related to the issuing of Community Certificates as per Act.
(e)The Committee may also render necessary guidance and advice to the Government on cases referred to it, where divergent and conflicting enquiry reports are received by the Government, in respect of the community claims.