Section 6 in Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996
6. Constitution of Screening Committee for verification of Community Certificate.
(1)The applications from members of the Scheduled Castes and Scheduled Tribes for admission to the seats reserved for the Scheduled Casts and the Scheduled Tribes in educational institutions shall be got scrutinise by a Screening Committee constituted by Government in the prescribe manner, to ensure that the Community Certificate produced in support of the Scheduled Caste or the Scheduled Tribe claim of the applicant is genuine.(2)The Screening Committee may cause detailed enquiry through the expert agency to ascertain if the applicant actually belongs to the Scheduled Caste or the Scheduled Tribe, as the case may be, and shall reject the application if the applicant does not belong to the Scheduled Caste or the Scheduled Tribe as claimed by him:Provided that rejection of the application shall be without prejudice to the actions that may be taken under sections 11, 15 and 16.
