Section 21(2) in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013
(2)If the matter is referred by the State Government, the case shall be filed/closed at the State Government level with intimation to the Applicant and if the matter has been referred by the Verification Committee, then the Verification Committee after due verification in the manner provided under Rule 17 shall send the Original and Verified Certificate to the Applicant or Non-Applicant, as the case may be.
