Section 9(2) in Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996
(2)[ The report of the Expert Agency shall be conclusive proof for or against the Scheduled Castes or Scheduled Tribe claim, as the case may be, of the person reported upon, unless found contrary by the Scrutiny Committee, after due procedure.] [Substituted by Kerala Act No. 32 of 2008]
