Section 8(5) in The Orissa Caste Certificate (for Scheduled Castes and Scheduled Tribes) Rules, 1980
(5)If any competent authority is found to have issued a wrong caste certificate carelessly or deliberately without proper verification, he shall make himself liable for his acts of commission and omission under relevant provision of the I.P.C. and also under the appropriate disciplinary rules applicable to him.[Cases where caste certificate should not be insisted upon-] [Inserted vide Orissa Gazette Extraordinary No. 1106/10.8.1992.]
