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State of Mizoram - Section

Section 6 in Mizoram Scheduled Tribes and Scheduled Castes (Regulation of Issuance and Verification of) Community Certificates Act, 2014

6. Constitution of Scrutiny Committee and its powers.

(1)The State Government shall constitute by notification in the Official Gazette, State Scrutiny Committee for verification of community certificate issued by the Competent Authority under sub-section (1) of section 4.
(2)The Committee shall consist of the following Members :-
(a) the Joint Secretary, Home Department, Governmentof Mizoram :: Chairman
(b) the Director, Social Welfare Department,Government of Mizoram or any other officer not below the rank ofDeputy Director duly authorized by him :: Member
(c) the Director, Art & Culture Department,Government of Mizoram or any other officer not below the rank ofDeputy Director duly authorized by him :: Member
(d) the Director, Economics & StatisticsDepartment, Government of Mizoram or any other officer not belowthe rank of Deputy Director duly authorized by him :: Member
(3)Subject to any general or special order of the State Government, provisions of this Act and rules made thereunder, the Committee shall have powers-
(a)to verify social status of a person in whose favour a certificate is issued under section 4;
(b)to make an inquiry in connection with the contravention of any provisions of this act;
(c)to issue notice to any person or authority in such manner as may be prescribed;
(d)to call for information from any person or authority for the purpose of satisfying itself whether there has been any contravention of any provision of this Act or any rule or order made or direction issued thereunder;
(e)to require any person or authority to produce or deliver any document or thing useful or relevant to the inquiry;
(f)to examine any person acquainted with the facts and circumstances of the case;
(g)to validate the Community Certificates issued by the Competent Authority after due verification of the genuineness of the Certificate.
(h)to scrutinize complaints relating to availing of benefits on the basis of false Community Certificate and the matters connected therewith.
(i)to summon and enforce attendance of any person from any part of the State and examining him/her on oath.
(j)to issue commissions for the examination of witnesses or documents; and
(k)to requisition any public record or copy thereof from any court or office.
(4)The Committee shall meet at such place and time, and the meeting shall be conducted in such manner, as may be prescribed.
(5)All order or direction of the Committee shall be authenticated by the Chairman or by such officer of the Committee as may be authorized by the Chairman on this behalf.