Section 6 in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013
6. Inability Memo.
(1)An applicant belonging to Scheduled Castes or Scheduled Tribes, who has applied for obtaining Certificate, inspite of adequate efforts could not get the required document under sub-rule (3) of Rule 3, may give an affidavit about his inability to submit such document in prescribed FORM-3C, printed on the back of Return Memo.(2)On receipt of Inability Memo, the Competent, Authority shall not demand for the required document or documents under sub-rule (3) of Rule 3 and shall proceed to inquire the claim of the applicant under Rule 8:Provided that the applicant shall present himself during such inquiry before the Competent Authority or before the inquiry officer indicated by him and shall give all necessary assistance to ensure the presence of related persons, so as to prove his claim of social status.
