Section 5 in The Orissa Caste Certificate (for Scheduled Castes and Scheduled Tribes) Rules, 1980
5.
In order that certificates are issued to the deserving persons, it is necessary that proper verification based primarily on revenue records and if need be, through reliable enquires, is made before issue of certificates :[Provided that in case of doubt of the competent authority about the case of the person, the competent authority may conduct local enquiry and take appropriate steps to issue caste certificate without delay within the prescribed time, i.e. within 30 days from receipt of the application] [Substituted vide Orissa Gazette Extraordinary No.1106/10.8.1992.],
