Section 15 in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013
15. Verification of Certificate and reference to Verification Committee.
(1)If the concerned public employer, educational institution or a statutory body the State Government or the Central Government, as the case may be, receives a complaint or raises a doubt that the person appointed, admitted, elected, named or nominated has obtained Certificate wrongly or fraudulently then he/it shall ask such person to file an affidavit in FORM-2B and shall refer the matter to the Verification Committee in FORM-IB.(2)Verification Committee shall verify about 10% of the total number of Certificates issued by the Competent Authority, as sample inquiry through random sampling method. The Applicant shall not be at liberty to seek information from the Verification Committee as to why his certificate has been selected for verification.(3)Verification Committee may direct any Applicant to submit application in F0RM-1C along with affidavit in FORM-2C and shall exhibit such document as required under sub-rule (3) of Rule 3, necessary to verify his social status.(4)A Non-Applicant, instead of referring a certificate to the Verification Committee may also direct the Applicant to get his certificate verified by the Verification Committee. In such cases the Applicant shall submit his original certificate, an application in FORM-1C along with affidavit in FORM-2C and document as required under sub-rule (3) of Rule 3.(5)In case of direction from Verification Committee under sub-rule (3) or direction from Non-Applicant under sub-rule (4) to verifying Certificate from the Verification Committee, the Applicant shall be bound to submit the application as mentioned above along with affidavit and documents as required under sub-rule (3) of Rule 3 within a period of not more than a month, failing which the committee may decide ex-parte and Certificate of such Applicant shall be forwarded under Rule 18 to Scrutiny Committee:Provided that where applicant satisfies the Verification Committee that application, affidavit and other documents could not be submitted within prescribed time limit of one month, due to adequate reasons, the Verification Committee may extend the time for the verification of certificate of the applicant.
