Section 20 in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013
20. Inquiry of the Case through Vigilance Cell.
(1)The Scrutiny Committee shall forward the Certificate and copies of all relevant documents in cases referred to it by Verification Committee or by the State Government or any other authority in FORM-6A to the Vigilance Cell constituted under Deputy Superintendent of Police;(2)The Deputy Superintendent of Police through subordinate Police Inspector shall inquire into the case and inform Scrutiny Committee accordingly;(3)Police Inspector of Vigilance Cell shall -(a)search places of local residence, domicile and general residence of Applicant or the city, town or village of his origin before migration;(b)ascertain the truth regarding the Social Status as claimed by the Applicant or his parents or his Guardian, as the case may be, on the basis of public documents;(c)verify the information stated in the application submitted to Verification Committee by the Applicant on the basis of relevant public documents and reliable private documents;(d)obtain information from Village Kotwar, Village Sarpanch, Halka Patwari, Local Ward Member, Other Public Representatives, Local Gazetted Officers, such local members already having a Certificate and who are knowing well the Applicant and if any of them agrees to record his oral statement then he shall record his statement accordingly or shall request important witnesses to give their statement on oath and in case they agree, shall obtain the affidavit accordingly and give a copy of the same to the witness concerned;(e)give an opportunity to the Applicant himself and parents of the Applicant and shall record the statement of witnesses indicated by them or shall obtain their affidavits;(f)if during the examination it is found that the Applicant or any other person has maliciously forged the document, after getting the photocopy of the relevant pages, seize the document with the help of local police and shall seal and send the document to Deputy Superintendent of Police of Vigilance Cell and shall give a receipt and copy, to the authorities having custody of the documents;(g)submit his report along with all documents to the Deputy Superintendent of Police after completing the investigation.(4)Deputy Superintendent of Police, after obtaining necessary permission of the Scrutiny Committee shall send the document seized by the Police Inspector for forensic test and to handwriting expert along with appropriate noting.(5)The Deputy Superintendent of Police shall submit the Inquiry Report containing his clear opinion regarding social status of the Applicant, alongwith documents received from Police Inspector and conclusions of forensic and handwriting expert to the Scrutiny Committee.(6)The Scrutiny Committee shall examine such report and in case it finds any deficiency in the report shall revert the same to the Vigilance Cell after indicating such deficiency and may direct for inquiry on specific issues.(7)Police Inspector and Deputy Superintendent of Police shall maintain details of above mentioned investigation of the cases in FORM-5H.
