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State of Chattisgarh - Section

Section 14 in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013

14. Constitution of District Level Certificates Verification Committee.

(1)The State Government shall constitute District Level Certificates Verification Committee having jurisdiction over one or more districts, for the verification of certificates issued by the Competent Authority, as under: -
(a) Additional Collector or Deputy Collector postedat District Headquarters, nominated by Collector; - Chairman
(b) One Officer not below the rank of Class II,belonging to Scheduled Tribe, nominated by Collector; - Member
(c) One Officer not below the rank of Class II,belonging to Scheduled Caste, nominated by Collector; - Member
(d) One Officer not below the rank of Class II,belonging to Other Backward Class, nominated by Collector; - Member
(e) A subject expert officer or Class III executiveemployee, nominated by Director, Tribal Research and TrainingInstitute; - Member
(f) Assistant Commissioner, Scheduled Tribe andScheduled Caste Development Department. - Member-Secretary
(2)In case on the post of Subject Expert Officer or Class III executive employee, an appropriate officer or employee is not available for the Verification Committee then the Director, Tribal Research and Training Centre Institute, Raipur may appoint any retired officer or a Class III executive employee as member.
(3)For the nominated retired Subject Expert Officer or Class III executive employee in the Verification Committee, honorarium shall be determined by the State Government.
(4)Meetings of the Verification Committee, as required shall be held on a fixed day, every week :But the meeting of the Committee may also be convened on the direction of Chairman on a short notice of one day.