Section 5(1) in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013
(1)After registering application, the Competent Authority shall make a preliminary inquiry summarily, to ascertain whether the application is complete or not and whether document required under sub-rule (3) of Rule 3 are annexed or not. In case, the Competent Authority finds that the required document is annexed with the application, he shall, make available to the Applicant receipt prescribed in FORM-3A and in case required documents are not annexed shall give to the Applicant a Return Memo in FORM-3B within 7 days of the receipt of application.
