Section 17 in Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996
17. Penalty for securing an appointment or election to local bodies etc., on the basis of false community certificate.
- Whoever not being a person belonging to any of the Scheduled castes or the Scheduled Tribes secures an appointment in Government or other institutions referred to in section 16 against the posts reserved for the Scheduled Castes or the Scheduled Tribes or is elected to any of the elective offices of any local authority or co-operative society against the office reserved for such Castes or the Tribes on the basis of a false Community Certificate, shall on conviction, be punishable with rigorous imprisonment for a term which shall not be less than 6 months but which may extend upto 2 years and with fine which shall not be less than one thousand rupees but which may extend upto five thousand rupees :Provided that the court may, for adequate and special reasons to be reordered in the judgement, impose a sentence of imprisonment for a lesser term or fine .
