Section 28 in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991
28. [ [Deleted by the Second Amendment Rules, 2007.]
Deleted]Form - 1Form of Caste / Tribe Certificate(See Rule-3)This is to certify that Sri/Smti/ Kumari..................................... S.O, D/O, .... .......................................................................... ................of Village/Town......................................................... .................under.............................................................Block/ Notified Area /Municipality of....................................................... Sub-Division in...........................Tripura District of the State of Tripura belongs to the........................................................................... Community which is recognised as Scheduled Caste/Scheduled Tribe under:The Constitution (Scheduled Cates) order, 1950 (As amended from time to time in the manner and to the extent specified in the First Schedule).The Constitution (Scheduled Tribes) order, 1950 (As amended from time to time in the manner and to the extent specified in the Second Schedule).Shri/Smti/Kumari..............................................and or his/her family ordinarily resides in Village/ Town .................. ...... .................. under....................................... Block/Notified Area/Municipality of ....................................... Sub-Division in................................. Tripura District of the State of Tripura.Place:Date :Signature, Name, Designation and seal of the Officer.Please delete the words which are not applicableNote. - The term 'ordinarily resides' used here will have the same meaning as in Section 20 of the Representation of the people Act,1950.Form-2(See Rule - 8(1))Proforma For Inspection of 100 Point Roster.
