Section 8A in The Orissa Caste Certificate (for Scheduled Castes and Scheduled Tribes) Rules, 1980
8A.
(1)Admission of SC/ST children up to Class VII and related facilities shall be allowed on the recommendation of public representatives such as Sarpanchs, elected members of the Panchayat Samities, Chairpersons of Panchayat Samities, M, L. As. and M. Ps., D. W. Os. and A. D. W, Os. within their respective jurisdiction without insisting upon regular caste certificates issued by competent authorities under Rule 6.(2)Regular caste certificate or in case of its non-availability recommendation from the M.L.A. or M.P. of the area only, shall be compulsory for admission and availing related facilities after Class VII (Pre-matric stages from Class-VIII to Class-X and Post-matric Classes). However benefits of reservation in posts and services without regular caste certificate from the competent authority shall not be admissible.(3)The Welfare Extension Officers shall be responsible for arranging issuance of caste certificates by the Competent Authorities in favour of the students who have got admission and related facilities up to Class-VII on the recommendation as per provision of Sub-rule (1) before they pass out from Class VII.)
