Section 23 in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013
23. Decision of the Scrutiny Committee and proceedings thereafter.
(1)After hearing both the sides in support and against the claim, the Scrutiny Committee on being satisfied with regarding the genuineness of the claim of the Applicant shall direct the concerned Verification Committee to issue Verification Certificate, if applied so.(2)If after hearing the Applicant regarding his claim of Social Status Certificate the Scrutiny Committee, comes to the conclusion that the claim of the Applicant is not genuine, it may pass a reasoned order and cancel the Certificate.(3)The Scrutiny Committee while passing order under sub-rule (2) shall authorise an officer of the employer, educational institution, local authority, the Central Government or the State Government to file complaint under sub-section (2) of Section 10 of the Act and forward attested copies of all documents related to the case to such officer for further proceedings.(4)The Scrutiny Committee while passing order under sub-rule (2) of this Rule shall issue instruction to the concerned Collector to investigate, whether the Competent Authority knowingly or having knowledge that such certificate was false has issued such False Social Status Certificate or any other person has abetted such offence and Collector shall forward his report to the State Government, within three months.(5)The Scrutiny Committee after passing the order of cancellation of False Social Status Certificate shall confiscate it and details shall be entered in the register as prescribed in FORM-51 and such Certificate shall be impressed as "Cancelled and Confiscated".(6)Copies of the order passed by the Scrutiny Committee shall be sent to the Non-Applicant, if any, and to the Applicant by registered post immediately after passing such order. If the Applicant or any other person present in the office demands copy of the order, the same shall be supplied to the person on payment of appropriate fee.
