Section 10 in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013
10. Provisional Certificate.
(1)For the purpose of granting admission to educational institutions upto tenth standard or for granting scholarship or stipend at such level or for such other purposes, where large numbers of Certificates are necessary and it is not feasible to issue such Certificate well in time, the Competent Authority, may issue a provisional certificate in FORM-4B on the basis of affidavit given by the applicant in FORM-2A within fifteen days from the date of application :Provided that the Competent Authority shall maintain the details of provisional certificates issued in FORM-5B.(2)The provisional Certificate shall be valid only for a period of six months or till the date of issue of permanent Certificate, whichever is earlier.
