Section 3(3) in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013
(3)Applicant shall submit along with application following documents, namely : -(a)An Affidavit in FORM-2A, in original;(b)Family tree of the applicant starting from last three generations, duly issued by the Halka Patwari;(c)Document or self attested copy of the document verifying that his ancestors were residing in the geographical limits of the State of Chhattisgarh on or before the Date of Presidential Notification or Notification Date relating to Other Backward, Class, as the case may be;(d)In cases where applicant is an officer/employee allocated to Chhattisgarh State Cadre or their children, in compliance, of Section 67 of Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000), principles laid down in Para (1) and (2) of the Notification dated 23-9-2007 of State Reorganization Cell. Such document or duly attested copies of documents, verifying that -(i)ancestors of the applicant were residing in the geographical limits of the then State of Madhya Pradesh before or on the Date of Presidential Notification or Notification Date relating to Other Backward Classes, as the case may be;(ii)they have been allotted to Chhattisgarh State Cadre under Section 67 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000).(e)Any of the following document or self attested copy showing caste of the applicant's father or ancestor, namely : -(I)Revenue document of ancestors (case, file);(II)Jama-Bandi (Survey) or Girdawari;(III)State Settlement;(IV)Document of Rights (1954);(V)Census (1931);(VI)Survey of Forest Department;(VII)National Register of Citizens (1949);(VIII)Register of Birth or Death;(IX)Admission Register (Dakhil/Kharij), in case father or ancestors were literate;(X)Caste Certificate, issued earlier to Father, Ancestor or a relative;(XI)Resolution passed by the Gram-Sabha regarding caste of the applicant where no documentary evidence in proof of caste is available;(f)Income certificate of preceding year of applicant's father in case of Other Backward Class Applicant;(g)Envelope having appropriate postage stamp and legible address.
