Section 9 in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Act, 2013
9. Benefits secured on the basis of false Social Status Certificate to be withdrawn.
(1)Whoever, secures admission against a reserved seat or secures public appointment against a reserved post meant for such Castes, Tribes or Classes by producing a Social Status Certificate obtained wrongfully or fraudulently, shall on cancellation of such certificate be liable to be resticated from the educational institution or dismissed from the public employment, as the case may be, forthwith or be denied any other benefit or advantage enjoyed by virtue of such admission or appointment.(2)Whoever, takes advantage of any benefit or facility under any welfare scheme, by way of cash, kind or service or special treatment intended for the Scheduled Castes, the Scheduled Tribes or the Other Backward Classes, by producing a Social Status Certificate obtained wrongfully or fraudulently, shall on cancellation of such certificate under Section 8, be liable to be debarred from enjoying such benefit or special treatment, as the case may be.(3)Any financial benefit by was of scholarship, grant, allowance or any other form enjoyed by person(s) on the basis of a Social Status Certificate, which is cancelled under Section 8, shall be recovered from such person(s) as arrears of land revenue.(4)Notwithstanding anything contained in any Act of State Legislature for the time being in force, Degree, Diploma, Certificate or any other educational qualification acquired by a person by obtaining admission against a reserved seat in any educational institution, on the basis of Social Status Certificate, which is cancelled under Section 8, shall be deemed to have been cancelled and never been awarded.(5)Notwithstanding anything contained in any Act of State Legislature for the time being in force, whoever, is elected to a reserved seal under a local authority or a cooperative society or any other statutory body or institution on the basis of a social Status Certificate, which is cancelled under Section 8, shall stand disqualified from being a member of such local authority or a co-operative society or any other statutory body or institution from the date of cancellation of such Social Status Certificate and such reserved seat shall be deemed to have fallen vacant forthwith.
