Section 7 in The Orissa Caste Certificate (for Scheduled Castes and Scheduled Tribes) Rules, 1980
7. Recommendatory Authority.
- The following authorities for the purpose of these Rules may recommend to the competent authority for issue of caste certificates to the persons belonging to Scheduled Castes and Scheduled Tribes in the State of Orissa :(1)The Sarpanch of the Grama Panchayat in respect of persons residing within the jurisdiction of the Grama Panchayat concerned.[1(a) Chairman of the Municipality/Notified Area Council and Mayor of Municipal Corporation.] [Inserted vide Orissa Gazette Extraordinary No.1714 dated 5.12.2006.](2)Members of the Orissa Legislative Assembly in respect of persons belonging to their constituencies.(3)Members of Parliament from Orissa in respect of their constituencies:Provided that the competent authority may issue caste certificates on the basis of the recommendation of the recommendatory authority. He may, however, cause such verification or enquiries as may be necessary for the purpose of his own satisfaction.
