Section 3 in Gujarat Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Issuance and Verification of Caste Certificates) Act, 2018
3. Application for a Caste Certificate.
- Any person belonging to any of the Scheduled Castes, Scheduled Tribes or Other Backward Classes, required to produce a Castes Certificate in order to claim the benefit of any reservation provided to such Castes, Tribes or Classes, either for admission into any educational institution under article 15 or in any public employment under article 16 of the Constitution of India or for the purpose of contesting for elective post in any local authority, co-operative society or any other purposes specified by the Government, shall apply in such form and in such manner as may be prescribed, to the Competent Authority for the issuance of a Caste Certificate.
