Section 3(3)(e) in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013

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(e)Any of the following document or self attested copy showing caste of the applicant's father or ancestor, namely : -

(I)Revenue document of ancestors (case, file);

(II)Jama-Bandi (Survey) or Girdawari;

(III)State Settlement;

(IV)Document of Rights (1954);

(V)Census (1931);

(VI)Survey of Forest Department;

(VII)National Register of Citizens (1949);

(VIII)Register of Birth or Death;

(IX)Admission Register (Dakhil/Kharij), in case father or ancestors were literate;

(X)Caste Certificate, issued earlier to Father, Ancestor or a relative;

(XI)Resolution passed by the Gram-Sabha regarding caste of the applicant where no documentary evidence in proof of caste is available;

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