Section 23(3) in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013
(3)The Scrutiny Committee while passing order under sub-rule (2) shall authorise an officer of the employer, educational institution, local authority, the Central Government or the State Government to file complaint under sub-section (2) of Section 10 of the Act and forward attested copies of all documents related to the case to such officer for further proceedings.
