Section 8(1) in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013
(1)The Inquiry Officer, shall inquire about the residence, permanent address, revenue records, immovable property, occupation of applicant's family, name in voter list and other evidence, which are relevant to prove the permanent residence on the Date of Presidential Notification or Notification Date relating to Other Backward Classes, as the case may be, and shall verify the social status claimed by the Applicant.
