Section 10 in Mizoram Scheduled Tribes and Scheduled Castes (Regulation of Issuance and Verification of) Community Certificates Act, 2014
10. Benefits secured on the basis of false community certificate to be withdrawn.
(1)Whoever, not being a person belonging to any of the Scheduled Tribes or Scheduled Castes secures admission in any educational institution against a seat reserved for such Tribes or Castes or secures any appointment in the Government, local authority or in any other Company or Corporation, owned or controlled by the Government or in any Government aided institution or Co-operative Society against a post reserved for such Tribes or Castes by producing a false community certificate shall, on cancellation of the Community Certificate by the Scrutiny Committee, be liable to be debarred from the concerned educational institution, or as the case may be, discharged from the said employment forthwith and any other benefits enjoyed or derived by virtue of such admission or appointment by such person as aforesaid shall be withdrawn forthwith.(2)Any amount paid to such person by the Government or any other agency by way of scholarship, grant, allowance or other financial benefit shall be recovered from such person as an arrears of land revenue.(3)Notwithstanding anything contained in any Act for the time being in force, any Degree, Diploma or any other educational qualification acquired by such person after securing admission in any educational institution on the basis of a Community Certificate which is subsequently proved to be false shall also stand cancelled, on cancellation of such Community Certificate, by the Scrutiny Committee.(4)Notwithstanding anything contained in any law for the time being in force, a person shall be disqualified for being a member of any statutory body if he has contested the election for local authority, Co-operative Society or any Statutory body on the seat reserved for any of Scheduled Tribes or Scheduled Castes by producing false Community certificate as belonging to such Tribes or Castes on such false Community Certificate being cancelled by the Scrutiny Community, and any benefits obtained by such person shall be recoverable as arrears of land revenue and the election of such person shall be deemed to have been terminated retrospectively.
