Section 10(1) in Mizoram Scheduled Tribes and Scheduled Castes (Regulation of Issuance and Verification of) Community Certificates Act, 2014
(1)Whoever, not being a person belonging to any of the Scheduled Tribes or Scheduled Castes secures admission in any educational institution against a seat reserved for such Tribes or Castes or secures any appointment in the Government, local authority or in any other Company or Corporation, owned or controlled by the Government or in any Government aided institution or Co-operative Society against a post reserved for such Tribes or Castes by producing a false community certificate shall, on cancellation of the Community Certificate by the Scrutiny Committee, be liable to be debarred from the concerned educational institution, or as the case may be, discharged from the said employment forthwith and any other benefits enjoyed or derived by virtue of such admission or appointment by such person as aforesaid shall be withdrawn forthwith.
