Section 2 in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Act, 2013 (No. 13 of 2013);(b)"Applicant" means a person, applying for Certificate in prescribed manner, verification of Certificate, a person whose Certificate is to be verified as decided by the District Level Certificates Verification Committee, or a person whose employer, educational institution, local authority, the Central Government or the State Government, as the case may be, has referred his Certificate to the District Level Certificate Verification Committee for verification;(c)"Application" means an application under these rules;(d)"Certificate" means a Social Status Certificate as defined under clause (o) of Section 2 and issued under sub-section (1) of Section 4 of the Act;(e)"Date of Presidential Notification" means with reference to Scheduled Castes notification dated 10th of August, 1950 and with reference to Scheduled Tribes notification dated 6th of September, 1950,(f)"Migrants from other States" means the person migrating into the geographical area of State of Chhattisgarh from other State or Union Territory after the Date of Presidential Notification or Notification Date of Other Backward Class or who has been born after the Date of Presidential Notification or the Notification Date relating to Other Backward Class, as the case may be :Provided that his father or legal guardian must have migrated into the geographical area of State of Chhattisgarh after the Date of Presidential Notification or Notification Date relating to Other Backward Class, as the case may be;(g)"Non-Applicant" means the employer or educational institution or local authority, the State Government or the Central Government, as the case may be, which has referred the Certificate of Applicant to the verification committee for verification;(h)"Notification Date of Other Backward Classes" means 26th of December, 1984;(i)"Notification of State Government regarding Other Backward Class" means the order issued by the Governor or notified list of Other Backward Classes, in connection with State of Chhattisgarh, as amended from time to time;(j)"Prescribed" means prescribed under these rules;(k)"Presidential Notification" means order issued by the President under Article 341 and Article 342 of the Constitution of India with respect to the State of Chhattisgarh, and as amended by the Parliament from time to time;(l)"Provisional Social Status Certificate" means a Social Status Certificate issued in FORM-4B under Rule 10;(m)"Relative" means related by blood from the side of applicant's paternal family;(n)"Resolution of the Gram Sabha" means any declaration, conclusion, decision or a resolution of Gram Sabha of the village where applicant is domiciled, in connection to the social status of the applicant, so as to clear the social status of the applicant unambiguously;(o)"Scrutiny Committee" means High Power Certification Scrutiny Committee constituted under sub-section (1) of Section 7 of the Act for scrutiny of Certificate;(p)"Verification Certificate" means the certificate, issued by the District Level Certificates Verification Committee, validating the Certificate issued by the Competent Authority;(q)"Verification Committee" means District Level Certificates Verification Committee constituted in a District under sub-section (1) of Section 6 of the Act for verification of Certificate issued to applicants.(2)Words and expressions not defined in these rules shall have the same meanings as defined under the Act.Chapter-II Issuing of Social Status Certificate
