Section 8 in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013
8. Inquiry.
(1)The Inquiry Officer, shall inquire about the residence, permanent address, revenue records, immovable property, occupation of applicant's family, name in voter list and other evidence, which are relevant to prove the permanent residence on the Date of Presidential Notification or Notification Date relating to Other Backward Classes, as the case may be, and shall verify the social status claimed by the Applicant.(2)The Competent Authority may, apart from documents mentioned in sub-rule (3) of Rule 3, inquire into documents of local bodies, for example, of Gram Panchayat, Janpad Panchayat, Zila Panchayat, Nagar Panchayat, Municipality and Municipal Corporation also.(3)Inquiry officer may also record oral statements, as evidence, of village Kotwar, Village Sarpanch, Halka, Patwari, local ward member, other public representatives of the area, gazetted officers residing in the locality, other local members of that caste already having Certificate and knowing the applicant properly.(4)Inquiry officer, where he is not a Competent Officer, after inquiry shall furnish his written Report having clear outcome, along with documentary evidence and recorded oral statements to the Competent Authority, within fifteen days of receiving inquiry orders.
