Section 7 in Gujarat Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Issuance and Verification of Caste Certificates) Act, 2018
7. Application pending prior to the Commencement of the Act.
- All applications pending for issuance of Caste Certificate or validity certificate prior to coming into force of this Act shall stand transferred to the Competent Authority or, as the case may be, the Scrutiny Committee on the coming into force of this Act:Provided that the State Government may direct, by Order published in the Official Gazette, that authorities to whom the applications for issuance of Caste Certificate or the validity certificate were to be made prior to the date of coming into force of the Act lied, shall continue to function for such time as may be specified in the Order.
