Section 6 in The Orissa Caste Certificate (for Scheduled Castes and Scheduled Tribes) Rules, 1980
6. Competent authority.
- The following shall be the competent authority for the purpose of issue of caste certificates under these rules within their respective jurisdictions.(1)District Magistrate/Collector;(2)Additional District Magistrate;(3)Sub-divisional Magistrate/Sub-divisional Officer;(4)Executive Magistrates;(5)Revenue Officers not below the rank of Tahasildar/Additional Tahasildar.(6)[ All O.A.S., B.D.Os.] [Substituted vide Orissa Gazette Extraordinary No.1106/10.8.1992.]
