Section 23(4) in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013
(4)The Scrutiny Committee while passing order under sub-rule (2) of this Rule shall issue instruction to the concerned Collector to investigate, whether the Competent Authority knowingly or having knowledge that such certificate was false has issued such False Social Status Certificate or any other person has abetted such offence and Collector shall forward his report to the State Government, within three months.
