Section 8A(2) in The Orissa Caste Certificate (for Scheduled Castes and Scheduled Tribes) Rules, 1980
(2)Regular caste certificate or in case of its non-availability recommendation from the M.L.A. or M.P. of the area only, shall be compulsory for admission and availing related facilities after Class VII (Pre-matric stages from Class-VIII to Class-X and Post-matric Classes). However benefits of reservation in posts and services without regular caste certificate from the competent authority shall not be admissible.
