Section 22 in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013
22. Inquiry by High Power Certification Scrutiny Committee.
(1)Where the Scrutiny Committee is not satisfied with the social status claim of the Applicant, according to the inquiry Report of the Vigilance Cell the committee may through registered post shall issue a show-cause notice to Applicant in prescribed FORM-6B along with report of the Vigilance Cell and the copy of such notice shall also be given to the Non-Applicant (if any) also.(2)After receiving the reply of the Applicant, the Scrutiny Committee shall convene a meeting wherein it shall direct the Applicant to produce his/her Certificate in original and Applicant shall be given adequate opportunity of hearing and producing evidence.(3)The Scrutiny Committee shall also issue a public notice regarding the hearing, which shall be widely publicized in the village or announced by beat of drum, advertisement or through some other convenient means, so that any person or institution may support or oppose the applicant's claim and such person or institution shall also be accorded an opportunity of hearing and producing evidence, if any.(4)After giving reasonable opportunity of hearing to the Applicant or to his guardian (in case the applicant is not an adult), Scrutiny Committee may conduct such inquiry, so as to consider the claim and other objections.(5)Scrutiny Committee may send the notice or summons for service to the Teshildar, Additional Tehsildar, Nayab Tehsildar, who shall serve the notice in the manner as directed in FORM-6C.
