Section 4 in Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993
4. Community Certificate to be issued by Competent Authority:
(1)The Competent Authority may, on an application made to it under Section 3, satisfy itself about the genuineness or otherwise of the claim made therein and thereafter issue a Community Certificate within such period and in such form as may be prescribed or reject the application for reasons to be recorded in writing. A certificate in regard to community issued by any person, officer or authority other than the Competent Authority shall be invalid.(2)Before the issue or rejection of a certificate under sub-section (1) the Competent Authority shall follow such procedure as may be prescribed.
