Section 15(5) in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013
(5)In case of direction from Verification Committee under sub-rule (3) or direction from Non-Applicant under sub-rule (4) to verifying Certificate from the Verification Committee, the Applicant shall be bound to submit the application as mentioned above along with affidavit and documents as required under sub-rule (3) of Rule 3 within a period of not more than a month, failing which the committee may decide ex-parte and Certificate of such Applicant shall be forwarded under Rule 18 to Scrutiny Committee:Provided that where applicant satisfies the Verification Committee that application, affidavit and other documents could not be submitted within prescribed time limit of one month, due to adequate reasons, the Verification Committee may extend the time for the verification of certificate of the applicant.
