Section 9(10) in Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes - Issue of Community, Nativity and Date of Birth Certificates Rules, 1997
(10)[ In respect of Tribals, [the Commissioner of Tribal Welfare/Director of Tribal Welfare] [Added by Notification No. G.O.Ms. No. 79, dated 24.7.2002.], either suo motu or on a written complaint by any person or on request made by an employer/educational Institution/appointing authority, shall enquire into the correctness of any community, nativity and date of borth certificate already issued and if it is found that the said certificate is obtained fraudulently, shall refer the case to concerned Collector or the Government for its cancellation as per the procedure laid down Section 5 of the Act.]
