Section 21 in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013
21. Action on the Report of Vigilance Cell.
(1)If in the Inquiry Report of Vigilance Cell, claims regarding social status of the Applicant has been reported as just and proper then there shall be no further action needed by the Scrutiny Committee and it shall intimate accordingly to the concerned Verification Committee or the State Government, as the case may be, and to the Applicant.(2)If the matter is referred by the State Government, the case shall be filed/closed at the State Government level with intimation to the Applicant and if the matter has been referred by the Verification Committee, then the Verification Committee after due verification in the manner provided under Rule 17 shall send the Original and Verified Certificate to the Applicant or Non-Applicant, as the case may be.
