Section 8A(1) in The Orissa Caste Certificate (for Scheduled Castes and Scheduled Tribes) Rules, 1980
(1)Admission of SC/ST children up to Class VII and related facilities shall be allowed on the recommendation of public representatives such as Sarpanchs, elected members of the Panchayat Samities, Chairpersons of Panchayat Samities, M, L. As. and M. Ps., D. W. Os. and A. D. W, Os. within their respective jurisdiction without insisting upon regular caste certificates issued by competent authorities under Rule 6.
