Section 11(1) in Gujarat Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Issuance and Verification of Caste Certificates) Act, 2018
(1)Whoever, not being a person belonging to any of the Scheduled Castes, Scheduled Tribes or Other Backward Classes, secures or has secured admission in any educational institution against a seat reserved for such Caste, Tribe or Class, or secures any appointment in the Government, local authority, co-operative society or in any other Company or Corporation, owned or controlled by the Government or in any Government aided institution against a post reserved for such Caste, Tribe or Class by producing a false Caste Certificate shall, on cancellation of the Caste Certificate by the Scrutiny Committee, be liable to be,(a)debarred from the concerned educational institution, or as the case may be,(b)discharged from the said employment forthwith,and any other benefits enjoyed or derived by virtue of such admission or appointment by such person as aforesaid shall be withdrawn forthwith.
