Section 6(1) in Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996
(1)The applications from members of the Scheduled Castes and Scheduled Tribes for admission to the seats reserved for the Scheduled Casts and the Scheduled Tribes in educational institutions shall be got scrutinise by a Screening Committee constituted by Government in the prescribe manner, to ensure that the Community Certificate produced in support of the Scheduled Caste or the Scheduled Tribe claim of the applicant is genuine.
