Section 5(c) in Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes - Issue of Community, Nativity and Date of Birth Certificates Rules, 1997
(c)The notice as specified in Form IV should give clear 15 (fifteen) days, from the date of the receipt of the notice by the parent/ applicant/guardian, to attend the enquiry. In no case, not more than 30 (thirty) days from the date of the receipt of the notice, should be allowed.
