Section 3 in Mizoram Scheduled Tribes and Scheduled Castes (Regulation of Issuance and Verification of) Community Certificates Act, 2014
3. Application for a Community Certificate.
(1)Any person belonging to any of the Scheduled Tribes or Scheduled Castes shall in order to claim the benefit of any reservation provided to such Tribes and Castes either for any public appointment or for admission into any educational institution in the State or outside the state for the students of the State or any other benefit under any special provisions made under Clause(4) of Article 15 of the Constitution of India or for the purpose of contesting for elective post in any local authority or for elective posts in the Co-operative Societies; or for purchase or transfer of land from a tribal land holder or any other purposes specified by the Government from time to time, apply in such form and in such manner as may be prescribed to the Competent Authority for the issue of a Community Certificate.(2)Any person belonging to a Scheduled Tribe may, for the purpose of claiming any benefit or protection meant for Scheduled Tribes under any notification, direction or regulation made under the Sixth Schedule to the Constitution of India, or under any Act, Rule, Regulation or Order for the time being in force in the Scheduled Areas, make an application in such form and in such manner as may be prescribed, to the Competent Authority for the issue of Community Certificate.Explanation. - For the purposes of this section, 'Scheduled Areas' means the areas as defined in paragraph 6 to the Fifth Schedule to the Constitution of India.
