Section 6(3) in Gujarat Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Issuance and Verification of Caste Certificates) Act, 2018
(3)The appointing authorities of the Central or a State Government, local authority, public sector undertakings, educational institutions, co-operative societies or any other Government aided institutions shall make an application in such form and in such manner as may be prescribed to the Scrutiny Committee concerned for the verification of the Caste Certificate and issuance of a validity certificate, in case a person selected for an appointment with the Government concerned, local authority, public sector undertakings, educational institutions, co-operative societies or any other Government aided institutions has not obtained such certificate.
