Section 18 in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013
18. Procedure where Verification Committee is not satisfied with the documentary evidence.
(1)Where the Verification Committee is not satisfied with the documentary evidence annexed with Application, it may, within fifteen days from the date of receipt of application or within fifteen days of reference by Non-Applicant shall inform the Applicant or Non-Applicant, if any, stating the reasons of non-satisfaction thereby and shall give the Applicant, any opportunity to be heard:Provided that the Verification Committee shall complete hearings in not more than three months and in case where the Committee is of opinion that the Certificate seems to have been obtained wrongly or fraudulently it shall forward the original certificate along with relevant documents and its findings to the Scrutiny Committee for inquiry under Rule 20 and shall also inform the Applicant and Non-Applicant, if any.(2)Verification Committee shall maintain details of forwarded certificates to the Scrutiny Committee in FORM-5F.
