LexThe Chhattisgarh SC, ST and OBC (Regulation of Social Status Certification) Act, 2013
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this act·mw. 1'TTR "it 3Rf1Ta ~
~~W'R:~ (ffl sfif."
WR)~m~~- ~
;;i\, 2-22l~-rr;;g138fu. i!.
f~, ~ 30-5-2001."
( amnmuf)
~ ~ \lchlf\Jf d
~ 172 J ~. ~. ~ 29. 2013-~·9, Wii' 1935
~~
·~~/09/2012-2015."
=============================- -------
~ afrt~ ffl fcNrrr
~. ~- 'fq,J, ~~
~ 3503til. 115/21-~. Tf./13.-~f<NR ~:cj;j RH@f~a ~T-ifR'tR-~ .23-04-
2013 ;;ii·~ <tl- ~ ~-m ~;t; ~ :a.f-art11<uf<iffl ~~ffi!l.'!lm@·f-i;41 ~tart" ' '
343
14.
15.
16.
17,
18 ..
19 ..
20 ..
~~. ~ 29 ~ 2013
~c!iTl'flt
~ an~~ a:rf.fR ~ mu fufe@ ~-~~~1m~ ~
fufcw. ~ cfil" ~ cfiT cFt-r.
~fcf;,) ~ ffl c!iT 'ffi&{UI.
~ fi!im 3Pi m * ~ mTtT am ~--ai¥1\if>{Uf ;t ~
~ ffl "1'l ~.
~ 'ifif.mq;'{Uf "11 ~-
. . ~·· ..:.: .
344(1)
344 (2) -~~;~ 29·3BM2.013 -.. ·• .. ·- ' -
-@tlltl'll&~ . ·- . .
t~ 13 lfl2013)
0-ttltM~ ~1~'1/3ld ·-mm, ot'lfifcM -il-1-ii1fd ~ ~ ~ q1T
{ +mnf-iicti suffV.I@~·!iiiuuftctHOl'ffi'i·fqf.tt1'4 ➔) ~, 2013
wq~ ai1{f,:@·~;-~-\.il-ca,iam:.'3frt$<J,~:~.-e' mi1ml ~
mu~ em1f"14i-~~ ~ajfo;q;,,~,;ft.~~~•r~it~cm,\vt:~, ~filw.n
{Mlfulcti ~ Ui4illft&>tul tfiq~ ~lPffllJ@~~VPa-'qffif,f,~~-.~
~-r-rcflif 11mffimf, "«~cfi"R,m.Jf~ iji&il~~~~~~W'a'
~it~~lfif~~-3ftt~~'fflR.~ :atlf{Pl&i ~ <1'if<;Jit~
~mt~- .
Wi:-
2.
(1) ~~~~~ •.. ~~afR~~q11
(~~··~ !4ll1UUi:fi{lli"$?~) ~; 2013 i::1>${-llll•ll.
~ amif-i<iii ll, '1l"iif wli"f.!:i"~ ~ 3R1n ~ -rm,-
(cli") ••~lf Rif-eitfiifl" ~ ~ t ~ ~ "1iT ~ f;;m •~ WltH IDU,
~-ij 3i"'t{i'Ml~, ·~ ~lf,'t m<T S ~ ~litl'f~ ~q;t
~ffl"fg~M~;
-,
{W) . ~~•.~,antmrt~:B,~~:q#fjit\~I-U:sr~v~:~1)ifrn{t:-ififl,~ ': ·, · • : -· ,
~~~~~~~fflll. ttl•ifi"''"1i:!i ~~~~-~: ; , ··
~~•~~}~R'HI~~W-~~~:~~-<fi~;;;;m. < .'
~ f.J; ~:r~,,.n::f~f.tftb!~F~lm-~~ ~ ~-1lffi'lr~,ffi; lR .. •
(7T)
('Sf)
3lf¼4i1R.dl ~fflvj ~ Wifii~:~1i:~f~ffl~~ fflRJ;JU1I,'f~:l!f .. ,.
~fclillITPJJ"f!;
~~ ~-m~r•r-ntfilftr•~ ~•tl«~clft~ 6<fil~'" , :,
1'lRT ( 1) ~ ~ ~ ~ <fil -~ elitlf.ififi ~~ ;l; ~ lf> · ·-
~ ~ ll 11fatf ~; . . I . .
i - .
·~~·~·~t~~; ~f.limW:1't~~ifm .,.
aJ~ ~ '"!f<IB. m ~1fq"'4fqalfflj ~t.~-~ 'ITf ':fmli ~
. ;;mnm, ~.ffiJR~-if~~-mfifi~ni~~~m~r-rt,m- • -
m~lll];;q~c6f~affairm;
I i
'7==~·li~. ==========:::::::::::::=============
~ ~ ~,. ~ 29"+ 2013 344 (3)
3.
i
(,'.i) I
,11
(;;i)
"~ ~• ~ ~ t •Mt)uf~;<fi f.pTq ~ ~m ~· 'TI1R ~
~ ~);r~~~, ~o -1•i~•df~q,-'Pf~rifaie\q1ii:.l:j~~ ~~ et;i
~~if. ll~fd, ~(1 '1•R4l@ifi'.~ft .. ~'·W$r.imf~~'4Tllm
~\ill~~ $J lll &1ft116lf«tl ~ f;
=0~:z~~i;,~~-~~~~r~r::= M~; ... ',-c .. ,_.,,,:,,··,.· --
(~) •~• 'B orr'iUffit~~%~•rf.Ifitn~IDU~;
(:5!) "~'fl<ii~' ~ 3lfmtat ~~,~WWI,~~, f<i;mifitFft ~
. f.,rrq ~"fflWf "$ ~ ~~ itr~):®~~~ffi fflocJiW ~
~'fflWfID{f ~·~~ffl'1!!FP:n~:~~~~~
fct~fc:t£1R1<l :efh:lfc;:-id t;
Cl) "amf!ffif~•-~ammJt~<41{6~>;;qft[-.ia,\ll'1'111Rlffi<-il~~wif, .
~. ~~~~full, ~,®'i:6t~~m11~~1R;
('a) "~ml'' ~·~t ~~P~·¾il➔◄ lid4'i'41 <!P1~
cfllt, ~. ~~~ifi'~~ 1 r,eY::~~~•~~if
amfw .~ ~ ~ ~ ~,· sii:iijf¼d <>1-1'-llffi.ff .~ ~ ~ qljf,
~. ~ ~··~ ~ ft:N. ~- ij~¼if.tq; 'Pi.if~; ';w ~~ qiJ
~ "$ "IDU, ~ "$~ ~ ~ mi~; 'q-o!l'OB.ffi·~ ~;
(°6) "~cJl@''"B"~t'Ilffi%~~~341~awr-l~
~%fflif ~~ ~'i,11ln'J)\-
(~) "~~;it a:iftmrt',1Jmt*,1ifij~fff~~-3.42%arift.r~
~%~if~~~iil➔ ~ifu; :~ .. --
(11J) ..,4:Mtf◄4i ~ ~!~ll. ~,:I ~~¥~ ~•~Wf \ifm ~ ·
·~~iffi;~d ~):,f<fi'~~~~.¢!'iffi!~~\t~7!11~~·1!T •
ar,:ir'~~. <ltlll'fi!4fn,:~~l; - ,~;..,
(if) . ~(~atfWcft~~
. aJUIFii.,."tU . ';,' .
14j,..~,i, ~t}~ifium;1~,:~rt1;f.i.,.:;\ifAT,~ · , .... ·
... -~~-- ·;..0~~~.: -~'-{ ·: :~f-·.-=·'.->
~ ;;iifu 11T ~ ~;'tll 'a:R'~f?t¥iitt~~".'-'i~. · eWif<ilcf; ~
~"i!TU<ffit'~~~<l,1·~~~~~-if·~~.-~f.i;
~~~-
i
. •. :· l • ~ '
l
J
-~----=
~ .... ,, .
ft;rr{~
.-._, ... ,-,,sy•·,····-·~-;-•1
~.
-
~ ...... ¼;.,,,..
,-.. ~
1 ,t& .i tt t t. l .. · i i ,.. r t,t&
t it ~ 1-. '!Hf"' 1,i ti "' 1! 1-· !} .fH i[ i p;-~
i ~-. 1' §~ ~.·.·.~~ $~ I Yt l ~ Ii • qr j '· ~ i :; i if . . i >,::, I f . -w ~
~i d . l t . ;, }:ffi ! ! i I . {J
f <la ~ i · · t l it.•.··."·.·:· :· .. ti ~ ~ i i f ~.. i , .. fi w ·~ . ~ · · ~ ie ~. 1i.. I ~ ~ · f ~ ~ ~
s "'I r~i 1"' i1 fi*f it 1~ 1 J!i
i i.···1· ~. ~, ;' ,t·:·l· .·:·:··· /" : ... 1 .... '.}·;.Jlj ... ~.:···: 46-. ~ Ii .. ·. i ~ .. : If Ti; ~ l ~ ,;t;; .rt. ·s= ·. it .. , J . 'I:=. It: ,J;:I' .- 'ti
l.~ !. I .,r:,;· . if& t·rrr .... ''.t.: ...•. ·1$1:··.'.:: ~~::.:::)t:;1 .•. ,,:.' e.: !.· J.I "- ... ,w: .. <:, .. ,· I : 1· iJ,f i· ' i f -ct) . ,,:'.'., '. J.· ·.· Jf· ' . *-' '
. [ p lt# ii ''hf · if 1 ~r! I If •If Ct r1 1••1 !; r~ 11, I ti H It I I iii i! ! I u
.~
<:t -..,
~
... _,
.,:j
Ii 'j -
"" N --..,
,...,
"1 ,,_,
~
... __,
LI)
,,..,
N _..,
... ! I i Ii ·f
11• u ii{ i_!
-~ l~ fl -LU!!--- ~lr ~t 111
111 · : . Jw. ;lgi ... •·,•}'. · ;:.nr. ~ _, I f I rt;;
'' ~ 'ff 1$ ·~ 4g . ii! Ill'
.:•. ·:.i. 1,¥.;·-T.'°?'. .; i.", . ~ .·· 1· ~ .ff 1. - :a * . i -· ~,w .. ~ l ·1;;
. i· :., l,f t1.· i ,la' f . 1e~1Jt
.•~ 'i .. J f':;:". / .;, ·, . . ' ... :: tit ·!i.!fl, '~( J t 1, Ii J. ~ .'I· ... ~ ... ·.;.:' ·1 ii .. ·~.H t;:: .i ¥-. 1¢' JI . l. ~.·: _,,:; ·.~·• ~, - ,~·f·-F ;~. Is-~ . t
; ··•J ,;~~> i.-- lxi ·jl ~ it J ;, Jt it<J!t tJ·" t : ·· :t:J:~ · .J w. r-: .. •.
:'.· •. : .r.:., .. ,,, ,J ... ;·t·t · .. '.. .1~ .... ".sr ·$ ~ 'i g ~ ?' ·.·~,
:.,: .. ·1· .. ··.!·::· ,., .'j,~.~ .•. .,w;i .· .• -,. J.·•1 :tip-. It' ti a;.:.--..
' I ,~ . -- . $ l pi. ~ 1
'. i 1•.:;, ·! ·W ~$:I~ J
i UiI ld HU:
~
... ....,,
..,;
· fl
I j·~ ~i I
- l It
,.._'
N ,_,
ii! I~ i i .
~1
If i : , · · ljii ..
11tJ · ~1=:.
§. 'J_ .~~~--·- .. . ·. -Ulli-- .
~~t ,ii i;,w, gfilt 1 · ~i,¢ ~,t i·i t!tt
i :i ,ti i i t ~ ; ! ~ ~ w ,16> i J 4!, ~ t J t f i t I ~? l d t r~ W i 4d I Ji, H J t<. f ! ,g d '. Jii i:; H j I J
~ tE.~ ~~1 ,.i[ tliH I fu . ;,: ·r' ~111,ll,'
: ii! it: liJ:- 1 rt ~t" l 1 ~ t ; rtt .. ,t 1,~ .. 1 1 h t lti 11 ffi t Iii i " h w. . ·t " I h r· t-~ If;
!_ iHt 111 i•il ill:i ! ii!.· .. · i l1Ht1l 1!!1!
I 111! lh I ii li~hi f tlJ · t I ;ti! i! fl hi 1 JUj Hf~ fit !}}iw1a f ·bf 'I :i!tt~ :JHI tH1 :~11i rhi ~11i~! t :11 1 r:1 !.! : iitu
1
1
!!H ii: !H: i; al! t t 'ii 1 ~h:; Id i,iif
~ '~ ~ ! ! J§: ~ ~ $ 'w ;§: ' ~ l ~ ~ ~ ~ <! ., I f i ~ I l ,j6,-! 'If ~ i l: J;i'
. / l ..
• I _,.i....; . ,.-._ ,-..._ ,..-... ,.-.., '. ~ ,.-.,,
II
r<l V ,- N - N r-
1. ,._., .._. ..._,, ....._,,, .._. .._. ....;,,
I,
II r.: Q;j .,,:
'Z'\
-
. ,i
j
!
.J
1 l
I • j
j
l
i i
1
J
f.,
"I·'
ttB 11 1i,: ufra rU f ~ l ,,u i fl i,. w !
I
w -~ t i -~ ~ 1· t . 1f i;: t ~ i i
. i ~ w I ~,, V .,: . i' .•·;· ,if, If. 1· . ~--
. " <W. . ;_· ·_ ·_ ,'. . ' t::>'· ,b,!_• ' . ' . '• §: J!:_ ....,
• ,pr ;f1!': . Jl,C!)·•·P- ··- 'ti",,. -~ 46' .
111 If ltf Jjl! i; i n 1
i_, '_-_:1;;: ,IO I . ~ ,. ·_:,_· ·_ . ~ ... __ ,_'~. ·.·_··.: __ ·_·~ i_ IE I ! I '. ~ 'I~ I Jf 'W ;Iii; ·!f;ii ,If, flu! ·i tf' I ~ I
"1 -_i· __ -. J!f1•~· i · t-.-_:_-, .... _ .. _.-_._,_.. c!f-·_.;_~_----i,;;.- -- I ilf- · t -; ~ · ~.-,ii' I~: <tr ·)r-~·iJ;- -_ , · · ii ~
1
._E:_·_ I iw_·_.· __ 'S'_ ,:---~_.r -'._, __ i_!i_._· . __ f_._::_;_i_.,1:·_ ... _J ~ 1c J_ 1_ i;;: Ri i iJ:l/ fi;. . ,, ,, I, .. , :ij.qu J fG
~ - . -~---_:_.ii 1· . ·.::w_- i_,_· ·J_.,· __ ·: ·_•_•-· __ ;i_·:_ 1_. ·-_ ·_ ifrf._._::_;_,_~.-... _ .. ·.- ;_•·-... __ ·_·•1•-_.. _lj;".-. . ,.-'00_ .'fi;_ .. .w_· 1·. J J 1. ' \;,: ' •> . )Ifi. I I , £ .S:, ~ ;j:)' <I
, ... -.•. i ,,r,-r,. "I•' ,, ·'-"'' •._. qQ: 'w fi
1. lJJ!l ll\! illl tllf U I· :11if Hr &Hti nl1rth
ill
,..-..
N .....,
'.:~,' ~ ";;,l,•
,,,-.. ,-..
"1 '<I" '-' ....,
,.....
1.ll
'-'
I ~ l . ·;, I ~ ~ Ii ~-- i ,g; . t If,
•_.,. _'f! __ FE·_ ·,__ _ __ •._ :_.i;! __ : _'P:_ 'Ji i_. __ --:. i __ "·.·_J_'._._g' . __ :_.•·.~--~--. ·.. _ ~-Ir' 'Iii ' ~ g ,!Ir i·<t; ''.1t'i· 16-
. ~ -ii j;I. i g_ :rt~·1ii~ ti
.f !! Pl tf-1t_1_:1_-.·· 1 r
'~fl 1P fr ·1· f' I cl!t ' I ,,iJ·,t It
~--_·.4t f J __ t,_-._~_ .. -_~- . ii' .. &: ._:_-_:_.'_lit :. -lfr_,.·, ~ :~ ~ 11= i ' . ~ • ~ l';c ·· . I 'If i i ~ . _· / ··,, 1#" • ~ ' ': _4" •. t i
., ~_i i !_·_ i ·· .~::_: Js - ;,_~ - t:_ei_:_~_1_-·· :: -i I,;'.
·J!. . ·-1· ~ ·w -~ nr_J i J·· ,le-•-~·1· '! . ~ -i .:1· -}~< :' ,jui '. l• M ~ · ,11r · + : -~ ; ~
·, ,:ir fti -~·'li·_i -~-:,,if" ·.· t !_ If, i $ i '>1···::- x1•· .. ff.it Ji\ ff{~,--. :·'. . ~-- i g·1•:: 1.ti . i e t-; ,, : . W' ~,i :, itf'\, ,·,; •. !,: J . ..- Wf I, •'•,_ .•-_. , .• w
::·- ':'. :;_:_1 1:li :i_11_·• ·· · ! 1: i\_., lh_· .If ·f1t~ lti ~
1
~ ,1trt,i~--;W .-•;
h;:.;l$ii ~, r-J!,, '1<
,1,1 ,11, 11 1llt1 I I' _.- . ,...._ ,...... ~ I ,,..,_ ~- N r ,._, __, ._,
d . .
~ " .... N ... ... ~
Iii I' I "it h 1'.-
i {hiH
""' r... ..,,,.
1 ~ -~
~ ~
Ii
!Ii; ,i,i llu
ti
m Ii
n
I } 1:,,l~ 4
. . •, '1i
···t~-,U. l .
t ',· .• hl~ I I t
f, :f ,tfr l i ~ ,/6-.· /N· 4¥ '~ 1 · I 'ffr ii_ '. ! i 1 ___ . •:: i
I
i g ,16' tli ~~ ~ I e,,.ft ~ ~, ·.: l · t' ' ~ ~ ·.r;_ · · -w ! i;: ~ I I;{ • ___ l_-_ -~ -~ ;iif ,-:- ". i -:I~ _?' i i fl: . fj\; fi .w ' ~ jlii' ' '':/
.. ~ ~ f :1;c i;df' " t 1 -~ -m ~- i t.11 .. ., .. ! ~ tr.·,_ ct:: I. i .![ I ~
,_ll\_.
::',~_-i,._
·'.! . .'.·'
-~
I
'i
I
1
~
1
,jfr·
·~ ···JiVtw_~
I ! fj ~ ~i jl 1liif ~-i' J.r Ujf p 11~1 ir· -~
l!l it h . 1:1111 hir! iiu:f !_-Iii 11l f '
i
it ~i f ,~ !:~~?al ti~!; 11111 j!i{II jfcl 111_. f ~ ~ ll' ~-i, ff 11' l,.,f •'I:~"'~ .'li' ii'~ i. (l; f 11-1< ,.; r,f ¥
----~~·-J} --~-".... :l'P uo~i::~ti~. ~ii?' l!i h -
2 !I ,1111 11llt !t~ !t 11111 ~1, ~- ~
• ,Iii
il
-G-, ,ri 'Sf' U) r- .... .... '° .... r-,. ,.... ~ °' ....
~~;~29 ~2013
(2) ~~in.a,vir-ff,Jf#o~~cfil~~~~~"ll"~,·~
S~~it&l~~t~~E
~'Qjlr~~~-fc@'r:R; ~f¥iil~ al$1"1ft "q,~ ~fc!;m
Gffif qff ~~ ~fut~ ~m~. · · · ·
<1) <lfG~~~~·.~~~"ijq;){~~mmt, m"fflWI',
~~~-~~. w ~in~il'~~~cfil;ffli11T
onf.fi"~~·~·~c1r:~~•m:·
~ ~-~·~·.JTR'ifflq,1fuf~it~ qli <l>"r•~~ ~
~~~·mu'%··~-~'cflr~al~~r:~~~~. ' .
(2) ~tml~3NR~7T1ir~~.~~·~;;i'R~~~.
~~-~~:tl9f~ .
. ..,·
~ ~ 29 ~ 2013
. ~.a._,/i; -:- '·t·, •••. ,;: · • . - ., ·1 ,'
~ 3503/it .. 115/2,1'."~ie. ~Jl.3i:-;')l~c,~t~i'.~.~·*:~7(.:\3}~;.sJ.3'41i~,.~
~ ;;nm, ~ ~ 3lR 3R ~ wf (~~-~ !,(ijlui1«vJ:ltit~}l&l~firn1~(i2013-~~
13" 'WI. 2013) cfil ~ ~~~~if~~ fcf;;;n 'iJJffl t '
.· ;
CHHATIISdARH. ACT
(No. 13 of 2013)
344 (9)
! ~: • ~ ,
nrn CHHA:TI1SGARH SCHEDULED CASTES, SCffi.IDULED TIUJ(~ AND OTHER BACKWARD
; CLASSES (REGULATION OF SOCIAI>STATOS CERTIFICATION) ACT,2013
i . .- . .:. ..
TABLE OF CONTENTS
Sections
1. Sbbrt title, extent and commencement.·
2. Definitions.
J~i~,n
ISSUE OF SOCiAL'STATl'.JS CERTIFICATE
3. Application for issuance of Social Status Certificate.
4. Procedure for issuance of Social Status Certificate.
5. Appeal.
CHAPTERc.JII
VERJFICA TION OF SOCIAL S'.fATIJS CERTIFICATE
6. District Level Certificates Verification Committee and its powers
7. High Power Certification Scrutiny Committee.
CHAPTER-IV
CANCELLATION AND CONFISCA TIONOF F'.ALSE SOCIAL STATUS CERTIFICATE ' . ' . :-. -. , ,:-l_;_;_;: ' , -~
8. Cancellation and confiscatio~ of false Social StatiJs tertifi6aie.
9. Benefits secured on the.basis of false Social S~ ~ate lo be withdrawn.
10.
IL
12.
13.
14.
15.
16.
17.
18.
19.
20.
·. . . :· ,- . ..·· ..
CHAP'tBR:1v
OFFENCES AND. PENALTIF$.
Offences and penalties. . ., , , ., . , ,
· Offences under ttie Act to be cognizable and non~~le.
Penalty for issuing false social status certifi~: . ·., • .. '
Abetment of offeJtCC.
Burden of proof.
·.. ~·' ~.
Authorities under the Act to exercise powers of Civil Comt.
Bar uf Jurisdiction of_Civil Cotirts .. · · · ' · ·
Protection for acts done fo good faith.
Act to be in addition to and nrit rn derogatio11 ~f any oilier law.
Power to make· rules.
Power to remove difficulties.
Short title, extent
and commence
ment.
Defioitioru;,
~ ~. ~ 29 ~2013 "· , .. ·. ;._. ;, .. , .
. CHHATTISGARH ACT
.:iNo:~~ cl20B)
.·.-.-~
THE CHHATTISGA,RH .s~i>~~l)c£~~,~Pll~DUL~ TRIB~{~Ml'
oTHER BAcKw ,(RD · ~
1
:JfuWritAno±.r oF · .soruL sTArus
CERTIFICATION) ACT,_2013
An Act to prntect the interest of persons .belonging to the Scheduled Castes, the
Schduled Tribes and the Other~,~ Eane;atio:DlillyBackward Classe.s m ci~~pi
the State from those who fn1n~n,tl)';:q;l?:priiis:f#$ocittlcStatusCertific:ation, a,rtuying
that the person belongs toih'ese;~~~ji(~pillatioils; and to provide for punisliliieilt for ·--:-" -·, .. t~:~-·.:.·.f . .- -, . - -: .-·- . - .;...-. ..
~niog and obtaining false So,ciars~~~t;tificati«.n; and for matters connected lhe,ewith
or incidental thereto. ·
Be it enacted by the Chhattisgath:I,.egislatuie irl'the Siiity-fourth year of.the Republic of . - . .
India, as follows :-
l, (l)
(2)
(3)
. !:HAPTER-I
PRELIMINARY '
This Act may be caljed.;theChh~~h Scheduled C.as~t S.<;,~edµe,~g Tribes
and Other Backward Classes (Regµ~tion of Social Status Q:mficanon) Act, 2013. . ,', . , . . . .
It shall extend to the whole of the State-Of Chhattisgarh.
It shall come into force .. ,()n such :date as .the. State Government may, by
notification in the Official Gazette~ appoint.
2, ~ --in this Act, unless the context ~11\~~F •;equ~~- . . . , ,
(a) "Appellate Authority",Ineans an officer or authority AUtborized b_y 1;he State
Government, by· ticitifii:iition in the Official Gazette to hear ~ appea1 as
(b)
(c)
(d)
(e)
(f)
provided under _Secti?~ 5:of this Act; ·
''Competent Authority'~ JHeatlS an officer , or ~uthority clesignaied~by the
Government, by, noti~on in ~ Officjal G~~• ~·_is~ue_ a ,~i~, status
certificate, f9r. 5:1ch ~ ~:~or sn~l'!J~UIJK?ses,as,Hlay ·be spi,cifjlld(i,t,Jtie said
notification and shall include all the Competent Authorities already pesignated
by the Government before coming into.force of this Act, havingJllllSdiction
over the area or,pJ~,to .. w,hicb the applicant originally belongs, uriless other-
wise specified; · ,:,i~-·-,<r~-• ,. ; , . · ·
"District Level Certificates Verification Committee" means tbe ~op:imittee
constituted in ulistrict u'nde,t: flq!r,~t;ion (I) c;if S~tion 6, Q{ this .4#, for the
verification of Social S~ajs: C,Crtfi'Jc.3~1ti~i,~,t!:l ~y· pe~n; ; .
"Educational Institution" means any institution, by ~hatever·ii~~c~ied, in- ·
eluding university imparting education or training in any stream a,~ any level
and where q~ljo11e¥ij~ p.JO whether an institution is an i:ducati~P,al institu-
tion, then tbe~J?Ef!tk~~ !Joverrtment in t~llt regani slialibe:fin~;
' t
"Government''meanstheGovemmentbfChliattisgarh;, ,: . :,, ·, .,b, 1,' ..
WHigh Pow~~eeitiiidti~ii(s~~~l~1ii1i? ~fefiJi~e,;''_,,: \~ OT·_
Co~~S COl)S~tuted ~ ~u!t,m,,~nJp~f;S,~~~?Jt ~.~.1 cting,:
enquiry mto a SQCJal ~~~~ ~p~te,,~~ql\ }$,1C.f~~J,)' ~l:>1, ·e..>iltvel
Certificates Verification Committee or the State GoVemment or .. Y ,other
authority for conducting enquiry. where such ·certifiqtte. is all e.d to be
wrongfully or fraudulently obtained;
) ( ..
3.
(g)
(h)
~~.~29~2013 . ~ - ~
. al Authority" means in relation to laocai .areas c:omprised within .the
jf sdiction of a Municipal Corporation, the co~cemed Municipal Corporation
gr in relation to any other local area in the State, the -concerned Municipal
~ouncil, Nagar Panchayat, Janpad Panchayat or Village Panchayat, as the case
~ay be, having jurisdiction over such local area; ·
, .. Other Backward Classes" in relation to the State of Chhattisgarh means
other socially and educationally backwar<l classes as have been or may be
notified from time to time, by the Staie Government;
(i) .. Prescribed" means prescribed by the rules made under this Act;
(j) "Public Appointment" mea,ns an appointment ·to a post under lhe State
Government, the Central Government, Local-':.f\'.ut:hority, any Company or
Corporation, or any Underqlking, owned or controlled ·or substantially funded
by the Government or any -1n~titution aj<iedJ:iyJiovem!llf)nt; or Co-ope,;ative
Society or Bducation,Institution includini ~:'µgj,v~ity;
(k) "Reserved ~ost~' means any post reserved for the persons· belonging to the
Scheduled Castes, the Scheduled Tribes or the Oilier Backward-Classes, as the
case may be, in respect of any Public Appointment;
(1)
(m)
(n)
(o)
··Reserved Seat" means any seat reserved Jor th~. per.sons belonging to the
'.J, ·,. . ···':-· .. _,-,' : . ·. ·:.-
Scheduled Castes, the Scheduled Tribes or.ttieOther,Beckwaro CJasses;asthe
case may be, in_ respect of ~ssipn,tp !l:!IY Edti~Qrial:'-Institution, or any scat
reserved for the persons belo!!ging to the. Sched~led Castes;·-the Scheduled
Tribes or the Other Backwarcl Classes, as the c~ may be, in any statutory
body whether filled by a process of election, bfllotnination of otherwise;
"Scheduled Castes" means the Sc_heduledCastes as-sp'?Cified in relation to the
State of Chhattisgarh under Article 341 of the Constitution of India;
"Scheduled Tribes" means the Scheduled Tribes as specified in relation to the
State of Chhattisgarh under Article ~2 bf the Constitution oflndia; , ..
"Social Status Certificate" means the certificate issued by the Competent
Authority lO ari ·applicimt, indicating, therein, thf:nam~ of' Scheduled Castes or
the Scheduled Tribes or otlier B~kward Cl~~,as:tfi~case ~ay be, to which :, ' . . . . •' .. '.}_'. . · ...
such applicant belo~gs;
(p) "State" means the State of Chhattisgam.
CHAPTER-TI
ISSUE OF SOCIAL STATUS CERTIF,J()ATE
. Any person belonging to a Scheduled (µlste or a Sc;b~uied-Tribe or Other ,Backwanl
aass may apply to the CompetentAuthority for issuance-of a SociaJ Status Certificate
in such form and in such manner as may be prescibed:
344 {11)
Procedun: forf
issuance of Social
Status Certificate.
Appeal.
District Level
Certificate!! verifi•
cation CGUlllilite<,
and its powers.
4,
5.
6.
(J) The Competent Authority~ may on receipt of a1 application.under Section 3
and after making such inquiry as may 1% prescribed issue a Social Status
Certificate:
Provided that where the :Competent authority comes to a conclusion
that there are sufficient reasons for rejecting the application for such
certificate, it shall record the reasons of rejection in writing and infonn the
applicant accordingly.
(2) A Social Stiltus'Certificateissifetl by the Competent Authority under sub-sec
tion (l) of this Section(slialtbe a dQcument of permanent nalllre, the validity
(3)
(l)
of which shall 110dxil¥tea~'yfnne: .
Pro"i1e4:::tliat~4uplica_te cgp_y,.eft!Je:&cud~Status Certificate may be
issue4 by c~re.lj:t;autbgp,tfo#Jy)~nen the applicant declaris the loss of the
original certifiia~.. . . .·• . . ' , . . .
Social Status Certlf"ttatidifissuedby an pewit, officer or authority other than
the Competer1t1Aitthontffstrarr'nottre1~'ilidf6illie purpose of any public
enp1oyment, admissioncto an educational institution or for availing any
benefit accruing to theSched.illed Castes or a Scheduled. 'fnbes or Other
Backward Classes. ,
An applicant aggrieved by an order of the Competent Authority passed under
Section 4, may within· 30 days from the <htte of receipt of such order, file an
appeal before the Appellate Authority:
Provided that Appellate Authority may after recordini sufficient rea
sons in writing, condone any'-:delay caused, in filing ofsuch appeal.
(2) The Appelhl~ Authorit&;inl!y ,.\Yi.tld~-,a period of three tnonths; after giving
the applicant reasooableopj,ortunity of being heard either confirm or set aside
the order of the Com~tent AuthQrity with such directions as it may deem
appropriate.
;•;OHAPTBR":lJll .
VERIFICATION OF SOCIA.l, STATUS CERTIFICATE
(1)
(2) . A district Level Certificates·:Yerificati.on Coininiftee'sball on' its~ mt>tion
or on receipt of any information or reference made to it, in regariJ to Social
Status Certificate(s) issued by the competent Authority, verify such
Certificate(s) in the manner as may be prescribed: ·
. :rovi~:~t:A1e:r1er~~ m:n1e;10.~e ~ct.~e!Jertmcates
Venficat10n Committee by an employer. anEducauoruil Iilstituti~n; a Local
Authority, the Central Government or the State Government. as the case may
~. for verificationof Sociiil~s Cemn~ate(s);shail be'fo'8Ucli ttrm~n~.in
such manner as may;be pil':Sei".ibed, and rt shall be the duty oHbe 'Distnct
Certificates Verification Committee to·reportits findings 10 the t:iiif loyer; the
Educational Institution, the Local Authority, the Central Goverm:qent or the
St.ate Government., as the case may be, within a period of one month from the
date of receipt of the reference.' · i
•l ~;;-- ,,
7.
8,
9,
r ~~. ~ 29 ~ 2013
(3) , there there is prima-J<!(:ie reason to believe th~ th<! Soc}al S~sCertificate(s)
ff have been wrongfully or fraudulently_obta1ned>!be-D1strict Level-Certificates
if' Verification Committee shall refer all infomiation;md televant documents along
E with record of its findings to the High Power Certification Scrutiny Commit-
f. tee: · · · - .
(I)
Provided that where the District Level Certificates Verification
Committee arrives at an adverse finding, it shalt not refer the case to High
·Power Certification Scrutiny Committee ,uriJess,11 reasonable opportunity of
being heard is giv~n to the person, wh~_,$oc~.~?1tus Cert:i~c;ne is disputed,
The District Level Certificates Venficatl6n
1
:Ciifhnutilie sfiall follow such
procedure for verification of SocialStatiis:Ceriifi~:and't\Wiereto such time
limit for reference to the High Power Certifi@tliiii'Scfutlliy'Coinmittee under
sub-section (3) of this Section, as may be prescribed.
The State Government shall constitute, by notification in the Official Gazette,
one or more High Power Certification Scrµli,fCpmm,itree or Ulmmittees, for
conducting enquiry into Social Status (:ertifi~ltl(s} l'l!ferred to it by District
Level Certificates Verification Committee under -:Section 6 or by the State
Government, and it shall be the duty ofthl:High Power Ceitification Scrutiny
Committee to examine the report of the DistticfLevelCertificates Verification
Committee and lo proceed in this matter-as prescribed under Chapter-IV of
this Act.
(2) The High Power Certification Scrutiny Committee shall follow such
procedure as may be prescribed:
Provided that where the High Power Certification · Scrutiny
Committee decides to arrive at an 'adverse {in~iqg, _it ~all not do so unless a
reasonable opportunity of being heioo,;fitgi'viii'iufUie person whose Social
Status Certificate is disputed .
. ~~JV " ',,.· ... , ·, ... ,, ... . . ··"
CANCELLATION AND CONFISCA.TIOtci <'Jt FALSl!:'SdCiAL'STATUS
CERTIFICATE .
{I)
{2)
(I)
If after enquiry under Section 7 of this Act; ffigh-'Power-Cettification Sci:utiny
Committee is of the opinion that, .ilie ~status ~~te was obtained
wrongfully: 01'. ftaudlllently, il!Slall. by an~~;irj:;wrUing;,cancel and confiscate
the certificate by following such procedwe as tnay be prescribed.
The order~- by·~ High l:'ower Certific:ation ~rutipy Commi~~under
thts Act, ~fbe ltrial and concJlsi'~ sitbjt:ct 'to th~ 'proceedings undetAiticJe
226 of (hi; Constitution oflildia only. ·. " · · ' , ·
Whoever,,secures admission against a reserved seat or secures public ap
pointment against a reserved .post meant for such Castes--,.Tribes-or Classes by
producing.a Social Status.Ceqifi~ ol>tllin#J ~~y or;frauqµlently, shall
on canceJlation_of~h c~~ be li,d,li,cto¥ res9~ from ,the educa
tional institution or dismissed from tlre,;~~if"'~P,19~nt,as.dle case may
be, forthwith oi' l>e ~ied any olherbeBefit~·~vantage enjoyed by v.irtue ·of
such aclmissron or appointment . - . .
(2) Whoever, takes advantage of any benefit or f_acility upder l!f!Y welfare scheme,
by way of cash, kind or service or special treatment intended for the Schedule.d
>44 ( 13)
Righ Power Certi
rta11ion Scrutiny
Committee.
CaaeeUation and
co~onoff'al6e
Social &tatus Certi·
tieate.
Benefit$ 5CCUl"ed on
the ~Is of false
Sodal t . . Stalll!l
;;*to.be
, I
Offences
penalties.
and
Offences under lhc
Act tu be cognizable
and non-bailable.
Penalty for is.,Ping
false social status
certificate.
10.
11
12.
~~,W!f.!i29~2013
Castes, the Scheduled Tribes or the Other Backward Classes, by producing a
Social Status Certificate obtained wrongfully or fraudulently, shall on
cancellation of such certificate under Section '8, beliao1etooe aeoarred from
enjoying such benefit or s~ial treatment, as the case may be.
(3) Any financial benefit by way of scholarship, grant, allowance or any other
form enjoyed by _person{s) on the basis of a Social Status Certificate, which is
cancelled under Section 8, shall be recovered from such person(s) as arrears of
land revenue. ·
(4) Notwithstanding anyt,'ling cimtained in any Act of State Legislature for the
time being in force, Df:gte¢,piplo!Jlli,Certificate or-any_other educational·quali
fication.acquired by a ~n by obtaining.admission ag~nsta reserved seat in
any educational institution, on the basis of Social States Certificate, which is
cancelled under Section .8,,shall·be -deemed to have been cancelled and never
been awarded.
(5) Notwithstanding anything contained in any Act of State Legislature for the
time being in force, whoever is elected to a reserved seat under a local
authority or a co-operative _society or any other statutory body or institution on
the basis of a social Status Certificate, Which is cancelled under Section 8, shall
stand disqualified from being a member of such local authority or a co-opera
tive society or any other statutory body or institution from the date of cancetla
tion of such Social Status Certificate and such reserved seat shall deemed Lo
have fallen vacant forthwith.·
(1)
(2)
. CllAYfER.-V
OFFEN{:FS ,A.Nl)-.PENAL'J\IFS
Where a Social Status Certificate has been cancelled under Section 8, the
person obtaining such Certificate shall be punished with rigorous :imprison
ment for a term, which shall not .be less than three months but which may
. extend to tw9 years and ~th'fine;.wJ-ti~~,;,haU not-be I~ tt'!/lll )WO'. thousand
rupees and which may ext~ri:p t~_t'f~P!)'~tllousand rupees. · ·
No. court shall take cognizance of an offence punishable under this section
except upon a ,complamt,. in•. Writing, made by the High Power Certification
Scrutiny Committee ot;~n"its'tiehalfby any person so authorized by the High
Power Certification ·S'dmiiiyComtnittee for this purpd~. ·
Notwithstanding anythinE cqntainaj in the Code of Criminal -P,fpPedµrc, I 1)7~. offenct.-s
punishable under Section 10 of this Act:sh~ .b~ cog~-izable, ~~n•~~iiabl~ arid may be
tried summarily.
(I) Any person or authority,-performing the functions of Competent /\uthority
. • . I
under this Act; who intentionally issues a false Social Status Certifitate. shall
be punisbed w!th rig?tolf~ifu.pri5onrrteri~ for ii t~.whi~h slia(I 116t_b~ less than
three months but which may extend to two. years and with ;fine wh1cij shall not
be less than two thousaniru~ees ~nd which -~ay extend.to twentyhhousand
rupees:
r
I
13.
14_
15.
16.
17.
18.
19.
' ,3
{
··• Provided that where a SocialBtatus Certificate has been issued by a
Competent Authority, on.the basis ofan affidavittestifying the social status
of an applicant for such certifi~te and .after enquiring in the manner
,prescribed under Section 4, after ot>serving. ,due . diligence, the competent
Authority shall not be deemed to have-intentionally.issued a false Social Status
Certificate.
(2J No court shall take cognizance ofan:Qffence,punishable under this Section.
except with the previous sanction of the Goyemment ~. ·
Whoever, abets any offence punishable m1deyc.thi,s.,Apt, !/hall l>e punished with the
punishment provided for such offence in this Act. .
CHAPfER~Vl
MIS~~JJS .-
Where an application is made to the CompeteriiAcithc,rity:und;;·Section 3 of this Act,
for the issuance of a Social ~tatus Certificate orj1( BP,)',inqu,uy con~ucted by the Compe
tent Authority, District Level Certificates VermC?fio1' Committee and High Power
Certification Scrutiny Committee under this Act or'in any trial of offence under this
Act, the burden of proving the social status in respect of such Caste, Tribe or Class, as
the case may be, shall be on such applicant
The Competent Authority, Appellate Authority, District Level Certificates Verification
Committee and the High Power Certification Scrutiny·Committee shall, while holding
an enquiry under this Act, have the powers of a Civil Court under the Code of Civil
Procedure. 1908 and particularly in respect of the following matters, namely :-
(a) Summoning and ~nforcing the attendance of any witness and examining bim
on oath;
(b) the discovery and production of any' document;
(c) receiving evidence on affidavits;
(d) the requistioning any public record or .document or copy of such record or
document from any office;
(e) issuing commissions for the examination of witnesses or documents; and
(f) such other matters as may be prescribed_
No civil court shall have jwisdiction to entertain; to continue-Of lo decide any suit or
proceeding or shall pass any decree or order or exect}te wholly or partly any decree or
order, if the claim involved in such suit or proceeding, or the passing of such decree or
order or such execution would, in a.ny way, be contrary to the provisions of the Act
No suit. prosecution or other legal proceedings shall lie against any person for anything
which. is done in good faith or intended to be done in pursuance of this Act or the rules
made thereunder.
The provisions of this Act shall be in addition to, and not in derogation of any other law
for the time being in force.
(lj The Government may, py notification in the Official Gazette, make rules to
. carry out all or any of the purposes of this Act.
.~.,---~~ .. ~-·-~······•-r' ···• ' ...... ,
344 ( 15)
Abetment
offeore.
· Burden ufproot:
of
Authorities under
the A~ to exerclSl'
powers of Civil
Court.
BIil' of Jurisdiction
of ¢ml· Courts.
Protection for a,;ts
do~ in ~ood faith.
Act ,a be ,n addition
to land not i,1
derqgation of any
otb,/r law.
Power lo mak£
rul~
344 ( 16)
Power to remon
difficultiE!.
20.
(2)
(1)
~ ~, ~ 29 ~ 2013
Every rule made under this Act shall be taid, as soon as after it is made. before
the State Legislaturewheii it iS'i.n'sessibnfor a total period of thirty days which
may be comprised in:-0,ie session or~o -0r mote successive sessions; and if,
before the e,cpjry ofthe "se'ss.ion in which the said period expires, the Legislative
Assembly adopts a resolution that sucfra rule should not be made or t'tat any
modification be made1here1n, the rule shall thereafter be of no effect or have
effect only in the moiiified fonn, as the case may be :
Provided that _any such modification or annulment shall be without
prejudice to the validity ofanything previously done under that rule.
If any difficulty arises mgiving-effecttrithe provisions of this Act.. the Govern
ment may, by oidet;"puhlistred 1111:lie'Offidal-Gaz.die, inake such provisions
not inconsistent with the provisions of this Act, as may appear to be necessary
for removing the difficulty :
Provided thatliosucfi order shall be made under this Section after the
expiry of a period of two years from the date of commencement of this Act
{2) Every order made uoderthis Section shall be laid, as soon as after it is made,
before the State Legislature.
~
i
·~'1'R=c1Wt aRll@~
~~~ ~~t~li (fisAT 'ffli
RcR) ~mJ-~~ -~
~- 2-22-mftvipr;>fU38TI.1.~:-·
~. ~ 3:0-5-2001."
~272]
( ~Ql~tR91)
~:~ LUiilW,frl
~' ~. ~ 29 ~ 2013-~ 8, "ffli" 1935
-l-ilJ:Jl;:q Y¥11'4'1 .fcf'i{fll
: ..
-lin~·~27~2013
$ft;r,r~ I
·'@ttlw1~1s1f10912012-2ois~"
~"((l"fi 13-23/2012/1-:3.-f.hi1Wl~'orj~~'i4d Gi_lid!;\ii:{{i!~ild ~ "Q.cf ·aFJ .~.·~- ( ~n•Ufyt<fi ~-t°
51'-ilOflqi{OI tlil fctf1qi-{1) 3TI~, 2013 (stl: 13tfi_2013}·~'.iffil 1 qft~..c~ (3) f;ro11Glf~<fil~':q~~
"{!1iqfflcfiR, ~. 29 alffl, 2013 ~~"fflm§Ff<Rf'liJi{ffl"i, ~~~-WfoWlf.
e~:WI~ t- ~ t-"!Pi lt a'fl ~l~ll::!,'81(,:
1Af\ifW"ff~, ~-
543
544
:\
~ ~~,~~~:~~j~~~~'.,2013 j i l
:: .. ~·~~(3)·~~:q~~qi1:~~
,,, :~•~tl · ~~~1 .
. ··""·c ~., ·:'.c-•"I·
\:, .<,:? :r .. _. i}
· .•.· · . ~;j'CIAH:1•1~ if, {1'¾%~1 ~-'iflf 1) al!II ~1~itl11e1<,
:t.~ )¾lRm~~, ~-
"· ···~~ . r ,·\,c ::,}1 'f ':'., -~,, ... ;'' ,.,.: .·· '
NeJ Rhlpur; Jri1{ikiuri~ 2013
: ·;;~1:,1}h~N
No. F 13-23/2012/1-3.-In ex¢~~tittii\~~~i;b~tion (3) of Section l•of theCbbattisgarh
Scheduled Castes, Scheduled Tribes and Other &¢kw;,iro<lasses (Regulation of Social Status Certification) Act, 2013
(No. 13 of 2013). the State Government. heaj)y; app{)fui:sJ:!1e 29thApril. 2013 as the date on which said Actshall come
into force. · ·
By order and in the name of the Governor of Chhattisgarh,
MANOJ KUMAR PlNGUA, Secretary .
. ··•:,-
' \