Section 11 in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013
11. Certificate for the Applicant migrated from other State to the State of Chhattisgarh.
- In case, where the Applicant is a migrant from other States, Competent Officer shall issue a certificate in FORM-4C, after marking detailed inquiry, if necessary, through the District Magistrate or Verification Committee or through Vigilance Cell, regarding his social status in that State:Provided that such certificate holder shall be eligible to avail the facilities provided to Scheduled Castes, Scheduled Tribes or Other Backward Classes, as the case may be, in that State from which he has migrated.
