LexThe Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of social Status Certification) Act, 2013
Chhattisgarh · state statute
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0J1«11~ ~ ~ ~ ~ ~ o_eu 3ll~W1f!H,
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CHHA ITISGARH ACT
(No. 13 of 2013)
344 ( 9).
THE CHHATUSGARH SClliWULKO C,\STES, SCHEDULED TRIBES AND OTHER RACK.WARD
CLASSE~ (REGlll.A.TION OF SOCIAL STATUS CERTIFICATION) ACT, 2013
TABLE OF CONTENTS
Sections
!. Shdrt title. extem and commencement.
2. Definitions.
CHAPTER-I
PRELIMINARY
CHAPTER-II
ISSUE OF SOCIAL STATUS CERT!F!CAT:E
3. Application f;;r j5-,;1::-,i1cc of Social Status Certificate.
4. rTocedure for issuance of Social Status Certificate.
5. Appeal.
CHAPTER-III
VERIFICATION OF SOCIAL STATUS CERTIFICATE,
6. District Lev.:l Cen;ficatt's Vcrifi<:ation Committee and its powers.
7. High Power Cc;tificai.iou Scrutiny <>rnmittee.
CH I\FmR-IV
CANCELLATION AND CON.FlSCATION OF FALSE SOCIAL STATUS CERTIFICATE
8. Can(;dlation and :.:r•nfisca1ion of fa!•'.' Soc:al Si.itus Cerlificate.
ri ifonefits s,.,rnrcd np iL tn~,,: ul fol::e Social S1arw; Certificate to be withdrawn.
CHAPTER-V
; IJ. Offences and
l 1 . Offen,,:es unJt:r the ,\ct ink· :ogmzar,!e and non-baibbk
Penalty for
i5. 1\utht)ritie:~ t.Jnd::i' Ui\' /\cl It:: ,.;~.'rc:is,~ p;i·•NtJ"; rd (jvd C'0tirt.
I(, bar of Juri:;d1<:!<11i :.f C;vii Cnt•rt;,
fmth
.'\ct to he 1n .1Jtlit{n:: tn :ld,-! :·h,{ iJ·i
r,~J\''/~'r to 1r,itk~: nd;.\>· .
. \1 i'-.··\VC'r to rcniq··•."t: (i1:Ti:-H!ti:..~.:;.
344 (10)
Shorl title, extent
and commence
ment.
Definitions.
CHHAY11SGARH ACT
(No. 13 of 2013)
THE CHUA TTISGARH SCHEDULED CASTES, SCHEDULED TRIBES AND
OTHER BACKWARD CLASSE,S (REGULATION Oli' SOCIAL STATUS
CERTIFICATION) ACT, 2013
An Act to protect the interest of persons belongillg to the Scheduled Castes, the
Schduled Tribes and the Other Socially and Educationally Backward Classes of citizens in
the State from those who fraudulently obtains false Social Status Certification, certifying
that the person belongs to these sections of populations; and to provide for punishment for
issuing and obtaining false Social Status Certification; and for matters connected therewith
or incidental thereto.
Be it enacted by the Chhattisgarh Legislature in the Sixty-fourth year of the Republic of
India. as follows :-
I.
2.
CHAPTER-I
PRELIMINARY
I
This Act may be called the Chhattisgarh ;;t::~!!led Castes, Schedueld Tribes
and Other Backward Classes (Regulation of Social Status Lei~;;:~~~ion) Act,
2013.
(2) It shall extend to the whole of the State of Chhattisgarh.
(3) It shall come into force on such date as the State Government may, by
notification in the Official Gazette, appoint.
In this Act, unless the context otherwise requires,-
( a) "Appellate Authority" means an officer or authority authorized by the State
Government, by notification in the Official Gazette to hear as appeal as
provided under Sectio~ 5 of this Act;
(b) "Competent Authority" means an officer or authority designated by the
Government, by notification in the Official Gazette, to issue a social status
certificate, for such area or for such purposes as may be specified in the said
notification and shall include all the Competent Authorities already designated
by the Government before coming into force of this Act, having jurisdiction
over the area or place to which the applicant originally belongs, unless other
wise specified ;
(c) "District Level Certificates Verification Committee" means the Committee
constituted in a district under sub-section (l) of Section 6 of this Act, for the
verification of Social Status Certificate issued to any person;
(d)
(e)
{f)
"Educational Institution" means any institution, by whatever name called, in
cluding university imparting education or training in any stream at any level
and where question arises as to whether an institution is an educational institu
tion, then the decision of the State Government in that regard shall be final;
"Govsmm:::nt" means ii~i Government of Chhaaisgarh;
• ~ '"~f Certification Scrutiny Committee" means the Committee . or
"HQ?.h ~ov-.- stituted under sub-section (1) of Section 7, for conducting
Com1.mtt_ees co.'' ·."l status certificate which is referred by. the District Level
onquir.Y' mto a sof~Jo.. . ,., Cnmmittee or the State Government or any other
'-· ~ ~c: Ven 1cat1oi. '- · · · · II d b
C rt·t ~ .. ,,_ d · enquiry where such cert1f1cate 1s a ege to e e I I\,,.,,_.~ •l')n uctmg •
l">nfh,.-..-;h'• c, __ - :lnl,,n ♦ h, nht}llned:
l
I I
\
\
I J
I '
I
<.Hih.Jllij; ~. ~ 29 ~ 2013 344 (11)
:;_-. _-_-__ ::::--_·.:::_-_·_-_··_-_·-_-_·-·.-_·-. ·.· ·-===== ·-· - --================::::-::
3.
(g) "Local Authority" means in rel::ition to laocai areas comprised within the
Jurisdiction of a Municipal Corporation, the concerned Municipal Corporation
or in relation to any other local area in the State. the concerned Municipal
Council. Nagar PanchayaL Janpad Panchayat or Village Panchayat as the case
may he. having jurisdiction over such local area;
(h) "Other Backward Classes" in relation to the State of Chhattisgarh means
other socially and educationally backward classes a;; have been or may be
notified from time to time, by the State Government; ·
(i) "Prescribed" means prescribed ry the rules made un~er this Act;
(j)
(k)
(I)
(m)
(n)
(o)
(p)
"Public Appointment" means an appointment to a post under the State
Government, the Central Government Local Authority, any Company or
Corporation. or any Undertaking, owned or controlled or substantially funded
hy the Government or any Institution aided by Government or Co-operative
Society or Education Institution including a University;
"Reserved Post" means any post reserved for the persons belonging to the
Scheduled Castes, the Scheduled Tribes or the Other Backward Classes, as the
case may be, in respect of any Public Appointmc~1t;
"Reserved Seal" means any seat reserved for the persons belonging to the
Scheduled Castes, the Scheduled Tribes or the Other Beckward Classes, as the
case may be, in respect of admission to any Educational Institution, or any seat
reserved for the persons belonging to the Scheduled Castes, the Scheduled
Tribes or the Other Backward Classes, as the case may be, in any statutory
body whether filled by a process of election. by nomination or otherwise;
"Scheduled Castes" means the Scheduled Castes as specified in relation lo 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 342 of the Constitution of India;
"Social Status Certificate" means the certificate issued by the Competent
Authority to an applicant, indicating, therein, the name of Scheduled Castes or
the Scheduled Tribes or other Backward Classes, as the case may be, to which
such applicant belongs;
"State" means the State of Chhattisgarh.
CHAPTER-Il
ISSUE OF SOCIAL STATUS CERTIFICATE
Any person belonging to a Scheduled Caste or a Scheduled Tribe or Other Backward
Class may apply to the Competent Authority for issuance of a Social Status Certificate
in such form and in such m,nner as ~ay be prescibed.
Application fur
lauance of Social
Statu.~ Ccrtincatc.
344 {12)
~n- for
i.'ISll.t!IDtt of Social
Slalns Ceniii<:ate.
Appt>al.
lmtrict J,evel
Cl'rtificsks "erifi•
nation Committee
and it.~ powers.
4.
5.
6.
(l) The Competent Authority, may on receipt of an application under Section 3
and after making such inquiry as may be prescribed issue a Social Stalus
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 inform the
applicanl a.;coroingly.
(2) A Social Status Certificate issued by the Competent Authority under sub-sec
tion ( l) of this Section, shall be a document of permanent nature, the validity
of which shall not be limited by time:
Provided that duplicate copy of ihc Social Status Certificate may he
issued hy competent authority only when the applicant declares the loss of the
original certificate.
(3} Social Status Certification issued by an person, officer or authority other than
the Competent Authority. shall not be accepted for the purpose of any public
enployment, admission to an educational institution or for availing any
benefH accruing to the Scheduled Castes or a Scheduled Tribes or Other
Backward Classes.
(l) An applicant aggrieved hy an order of the Competent Authority passed under
Section 4, may within 30 days from the date of receipt of such or<kr. file an_
appeal before the Appellate Authority:
Provided that Appclh1tc !\·,:thority may after recording sufficient rea-
sons in writin~; S;~i:·:di:me any deiay caused, in filing of such appeal. ·
(21 The Appellate Authority may, within a period of three months, alter giving
!he applicant reasonable opportunity r,f being heard either confirm or set aside
the order of the Competent Authority with such directions as it may deem
appropriate.
CHi\P'lT.:R-III
VERJFICATTON OF SOCIJ\L STATUS CERTIFJCATE
There shall he a District Level Cert!ficates Verification Committee. w;:h w•.'.h
composition as may be prc:,cTi\,cJ, for verification of Soda! Staw~ Ci:rtificau.'
issued by the Competent Authority under Sfclion 4, as may be noiificd t,y the
State Government having jurisdiction over- nm~ or more districts
(2) A district Level Cenifo:ates Verification Committee shaH on ils own motion
or on of any informmion or refrrcnce made to it, in n:prd lo Social
Statu~ Certificatets) issued the ::omp~tent Authority. verify such
Ct~nifical>':lsl in !he manner c1s P,ay be prescribed:
.-~uch nHtf\n\: .. As n1ay be r-1n~~ ,_:·it_); ;:!1 ~ind it shalt be the lh..;.~'/ ,.1f d·1t:: 1)l. ni,_'i
('ertific>£(:s \/enfic~1lion L'orn: ,;r. H;L'
'-J1.11·.::u,1n~d ln~t~tntit_-;n, i'.:.,; l ,.,r ,d
StJLt·· (Jnver,,rucn1, ,JS the. \:a2 · ;~L::,
7,
8.
9.
(3) Where there is prima-facie reason to believe that the Social Status Certificatc(s)
have been wrongfully or fraudulently obtained, the District Level Certificates
Verification Committee shall refer all information and relevant documents along
with record of its findings to the High Power Certification Scrutiny Commit
tee:
Prnvided that where the District Level C\:rlificatei; Verification
Committee c1rriws at an adver:;e finding, it shall n,:it refer the ease to High
Power Certificr,tion Scruiiny Committee uniess a rL':1.,;nnahle opportunity of
being heard is given tC> the person, whose Social Status C..:rlificatc is Jispuie<l.
(4} The Di:;trict Level Certificates Verification Cc.mrnit1cc ';hall follow such
procedure for verification of Social Status Ccrlifica,c and adhere to such time
limit for reference to the High Power Certification Scrutiny Committee under
sub-section (3) of this Section, as may be prescribed.
(l) The State Government shall constitute, by notification rn the Official Gazelle,
one or more High Power Certification Scrutiny Committee ur C,)mmillees, for
conducting enquiry into Social Status Certificate(s) referred to it by Dis:rict
Level Certificates Verification Committee under Section 6 or by lhe State
Government, and it shall be the duty of the High Power Certification Scrutiny
Com miller tn ex.amine the report of the District Level Ccrtificah::-; Verification
Commillec; and to proceed in this mauer as prt,scrihcd under Chapter-IV of
this Act.
(2) The High Powei Certification Scrutiny Comn11Hu: \hall follow such
procedure as may be prescribed:
Provided that where die High Power Ccrtificataon Scrutiny
Committee decides to arrive at an advene finding, it shall not do so unless a
reasonable opponunity of bein3 beard is given io d-.e person whose Social
Status Certificate is disputed.
CHAPTER-IV
CANCELLATION AND CONl<'lSCATION OF FALSE SOCIAL STATUS
CERTIFICATE
( i) If after enquiry under Section 7 of this Act, High Power Certification Scrutiny
Committee is of the qpinion that, the social status certificate was obtained
wrongfully or fraudulently. it shall, by an order in writing, cancel and confiscate
the certificate by following such procedure as may he prcscrihed.
(2) The order passed by the High Power Cerrificntion Scrutiny Committee under
this Act, shall be final and conculsive subject to the proceedings under Article
226 of the Constitution of India only.
(1) 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 Certificate obtained wrongfully or fraudulently, shall
on cancellation of such certificate be liable lo be resticated from the educa
tional institution or dismissed from the public employment, as the case may
be, forthwith or be denied any other benefit or advantage enjoyed by virtue of
such admission or appointment.
(2) Whoever, takes advantage of any benefit or facility under any welfare scheme,
by way of cac;h, ki11d or service or special treatment intended for the Scheduled
344 (13)
High hw"8' C"!iti,
ficatfon ~~.!l
Co~ ..
Caooehlioa ad
~orflltw
Social~ l'erti
fic111c.
lleutftl,; Stt'1IM M
tilt km '1111 . .._
Social saat...
c~ ••
wiUidnlWfi.
344 (14)
and
Oflem·c;; umkf the
Act lo be CO!(ni1:ihle
and nc,n, bailable.
PrnaHy for is~uing
false soci>Jl status
rerfifkalc
10.
I!.
'1§'ffitfll~ ~, f<;;:tici:; 29 .mRf 2013
Castes, the Scheduled Tribes or the Other Backward Classes, hy producing a
Social Status Certificate obtained wrongfully or fraudulently, shall on
cancellation of such certificate under Section 8, be liable to be debarred from
enjoying such benefit or special treatment, as the case may be.
(3) Any financial benefit by way of scholarship, grant allowance or any other
fonn enjoyed by person(:.) on the basis of a Social Status Ceitificate, which is
cancelled under Section 8. shall be n.."COvefied from such p;.•rson(s) as arrears of
land revenue.
(4 ► N~ng anylhing ~Pf.'-4 in any Aci. or Stare J.egislature for the
timchdagmklRX-.~DiJtlom3.Ca1iflalk':.w-anyodk>.rcducationalquali
(ic__,. ~ by a~ by ~ng admi~imUJ.ainsta n.,-scrvcd seal in
ay ~~.cm ihc •~ of Social~ Cenifteate, which is
,-~ ..... ~ ~. ~1 b.." 6otmed to have h..-cB cancelled and never
bc.M~.
(~f ~ .... ~~ •.:llffl.'li~ io .v;y Acl of State I ,cgislature for the
~ ~ a, ~ ~tr ~ dcck.-d 10 a reserved scat under a local
~ Of a(O,~ i.ocil.-ty or any other statutory body or institution on
~~sofa~ SIMusC'otificaae. which is cancelled under Section 8, shall
Siami disqualified from being a member of such local authority or a co-opera-
tivesociety or any olherslatutory body or institution from the date of cancella
tion of such Social Status Certificate and such reserved seat shall deemed to
have fallen vacant forthwith.
( I)
CHAPTER-V
OFFENCES AND PENAL TIES
Where a Social Status Certificate has been. cancelled under Section S. the
person ohtaining such Certificate shall be punished with rigorous imprison
ment for a term. which shall not be less than three months hut which may
extend lo lwo years and with. fine, which shall not he less than two thousand
rupees and which may extend to twenty thousand rupees.
(2) No court shall take cognizance of an offence punishable under this section
except upon a complaint, in Writing, made by the High Power Certification
Scrutiny Committee or on its behalf by any person so authorized by the High
Power Certification Scrutiny Committee for this purpose.
Notwithstanding anything contained in the Code of Criminal Procedure, l 973, offence,
punishable under Section l O of HHs Act shall be cogniznhle, non-bailable and may he
tried summarily.
Any person or authority. performing the functions of Competent Authori1
under this Act, who intentionally issues a false Social Status Certificate, sha
he µunished with rigorous imprisonment for a term which shall not be less ilw
111,,e months but which may extend to two years and with fine which shall n
b,,, \es\ than two !housand rupees and which may extend lo twenty thousai
13.
14.
15.
16.
18.
19.
29 3-rem 2013
Provided that where a Social Status Certificate has been issued by a
Competent Authority, on the basis of an affidavit testifying the social status
of an applicant for such certificate and after enquiring in the manner
prescribed under Section 4, after observing due diligence, the competent
Authority shall nolbc deemed to have intentionally issued a false Social Status
Certificate.
(2) No court sha11 take cognizance of an offence punishable under this Section.
except with the previous sanction of the Government.
Whoever, abets any offence punishable under this Act, shall be punished with the
punishment provided for such offence in this Act.
CHAPIBR-VI
MISCELLANEOUS
Where an application is made to the Competent Authority under Section 3 of this Act,
for the issuance of a Social Status Certificate or in any inquiry conducted by the Compe
tent Authority, District Level Certificates Verification Co.mmittee and High Power
Certification Scrutiny Committee under this Act or in any trial· of offertce 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 enforcing the attendance of any witness and examining nim
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 jmisdiction to entertain, to continue or to decide any suit or
proceeding or shall pass any decree or order or execute 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 any 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 he in addition to, and not in derogation of any other Jaw
for the time being in force.
( I ) The Government may, by notification in the Official Gazelle, make rules to
carry out all or any of the purposes of this Act.
344 ( 15)
Abctment
offence.
Burden of proof.
of
A utho.ritics under
the Act to exercise
powers of Civil
Court.
Bar of Jurisdiction
of Civil Courts.
Protection for acts
done in good faith.
Act to be in addition
to and not in
derogation of any
other law.
Power to make
rules.
344 ( 12)
~ire for
l~ of Social
Statns Certiucate.
Appt>al.
ISM.rid I,evel
l'l'nificatcs "erifi•
cc11ti11n Committee
and it~ powers.
4.
5.
6.
(1) The Competent Authority, may on receipt of an application under Section 3
and after making such inquiry as may be prescribed issue a Social Status
Certificate:
Provided lhat where the competent authority comes to a conclusion
that there are sufficient reasons for rejedng the application for such
certificate, it shall record the reasons of rejection in writing and inform the
applicant ateordingly.
(2) A Social Status Certificate issued by the Competent Authority under sub-sec
tion ( l) of this Section, shall be a document of permanent nature, the validity
of which shall not be limited by time:
Provided that duplicate copy of lhe Social Status Certificate may be
issued by competent authority only when the applicant declares the loss of the
original certificate.
(3) Social Status Certification issued by an person, officeror authority olhcr than
the Competent Authority shall not be accepted for the purpose of any public
enployment, admission to an educational institution or for availing any
benefit accruing to the Scheduled Castes or a Scheduled Tribes or Other
Backward Classes.
(I) An applicant aggrieved by an order of the Competent Authority passed under
Section 4, may within 30 days from the date of receipt of sud;i orif\•r, file an.
appeal before the A,ppellate Authority:
Provided ilrnt Appclh:i.tc A~;ihority may after recording suffic11.::nl rea
sons in writin~-. (:;-~::d,:::ine any deiay caused, in filing of such appeal.
(2) The Appellate Authority may, within a period of lhree months, after giving
the applicant reasonable opportunity of being heard either confirm or •;ci aside
the order of the Competent Authority with such directions as it may deem
appropriate.
(l)
CHAPTER-Ill
VERIFICATION OF SOCIAL STATllS CERTIHCATE
There shall be a District Lc-;el Ccrtificah:-s '/erificalion Commiucc. w(h !:>Ui.'.h
composition as may be prc:;c.ribcd, for verification of So;:'.ial Staw~ Ccr1ificrw:
issued by the Competent Authority under S,:c!ion 4, as may be nmificd by the
State Government having jurisdiction over one or more districts
(2) A di:;(rict Level Certificates Verification Cmnmittee shall oo i1s own motion
or on n:c.~ipi of any informmion ..:;r reference made to it, rn rc11Jrd lo Socia!
Statm; Ci:r\ificatels) issued the '.::omp,~tent Amhurity. verify such
Ccnificalcb) in !he manner 0.s ;:,ay be prescribed:
:nee made to lhe Dis!rict Level Certificate,;
· ,r;·ioyer. an Educalional Ins'.J1u1ion, a Local
L\:•;p~fiL::~:..·:~ \i\:nfictttion ('onL :tf1~- iC• repcrt its finding:; to :hL·
•,--:tuaH;t\ Jn~1ituti(ifL i:!.,~
(Jnvtr 1Hucn1. ~1s the. t..-~·it
7.
8.
9.
(3) Where there is prima-facie reason to believe that the Social Status Certificatc(s)
have been wrongfully or fraudulently ohtaimxL the District Level Certificates
Verification Committee shall refer all information and relevant documents al0ng
with record of its findings to the High Power Certification Scrutiny Commits
tee:
Provided that where the District Level Ccrlificates Verification
Committee arrives <11 an adverse finding, it shall not refer the case to High
Power Certific,,Urn, Scrutiny Committee unic::;s a n:,1snn:1bk oppor!Unity of
being heard is given to the pernon, whD~e Social S!atu:; (\:rti ricate is disputed.
{4) The District Level Certificates Verification Commi!let, Arni! follow such
procedure for verification of Social Status Certificate and adhere to such time
limit for reference to the High Power Certification Scrutmy Commiuee under
sub-section (3) of this Section, as may be prescrihed.
(l) The State Government shall constitute, by notification ill the Offici.il Gazette,
one or more High fl'Qv.rer Certification Scrutiny Committee ur Committees, for
conducting enquiry into Social Status Certificateis: referred lo ii by Distrkt
Level Certificates Verification Committee under Section 6 Pr by the Stale
Government, and it shall be the duty of the High Power Ccrtificalinn Scrutiny
Commillee t0 examine the report of the District Leve! Ccrti lie al1:s V crification
CommiltCt; and to µroceed in this matter :is presenhcd under Chnpter-lV or
this Act.
{2) The High Power Certification Scrutiny Comm11tl·1.: shall follow such
procedure as may be prescribed:
Provided that where du, High Power Certffication Scrutiny
Committee decides to arrive at an adverse finding, it s.hall not do so unless a
reasonable opponunity of being heard is given 10 the person whose Social
Status Certificate is disputed.
CHAJYI'ER-IV
CANCELLATION AND CONF1SCATION OF FALSE SOCIAL STATUS
CERTIFICATE
( n If after enquiry under Section 7 of this Act, High Power Cc:rtification Scrutiny
Committee is of lhe ,ipinion that, the social status certificate was obtained
wrongfully or fraudulently. it shall, by an order in wriling, cancel and confiscate
the certificate by following such procedure as may he prescribed.
(2) The order passed by the High Power Certification Scrutiny Committee under
this Act, shall be final and conculsive sul~ject to the proceedings under Article
226 of the Constitution of India only.
(I) Whoever, secures admission against a reserved scat or secures public ap
pointment against a reserved post meant for such Castes, Tribes or Classes by
producing a Social Sta!Us Certificate obtained wrongfully or fraudulently, shall
on cancellation of such certificate be liable to be resticated from the educa
tional institution or dismissed from the public employment, as the case may
be, forthwith or be denied any other benefit or advantage enjoyed by virtue of
such admission or appointment.
(2) Whoever, takes advantage of any benefit or facility under any welfare scheme,
by way of cac;h, ki11d or service or special treatment intended for the Scheduled
344 (13)
lii~b hwa- (.'ffli..
ficau,m Sc~.!'
Co~.
c.~ _.
~flff'aht
Sotial Slaiws l'uti
nrate.
ftendllc;SttllffdM
the...., 1111 lalst
Social S....,
Cminnik- to IK
wididniwg.
344 (14)
and
Ofrenrc;; 111Hl1:1· lite
Ael 10 be cogniDihle
and non•bailublc.
Penaliy for i.~suing
false ,;oc-i" I ,mtus
,·<:rlifka!c.
11.
@u1w11t m, fu"~ 29 anR1 2013
Castes, the Scheduled Tribes or the Other Backward Classes, hy producing a
Social Status Certificate obtained wrongfully or fraudulently, shall on
cancellation of such certificate under Section 8, be liable to be debarred from
enjoying such benefit or special 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 Starus Certificate, which is
cancelled urtder Sectiun 8. shall be n..-covcred from such flt.;rson(s) as arrears of
land revenl)II!'.
-(4• Notwi~ uJlhiag 1..~ncd in any Ad. of Staie f..qislature for the
timehdngint~.~~Catifllellk:t1uny0011.Teducationalquali
(~ ~by a~ by~ • .admii'!AOallpimta n.--servcd seal in
ay ~ ~-<lff 1hc h,asi,; or Soi..ial ~ Ceniflcate. which is
~-~ !lillll!h-~ IS, '!.hail be ~ w.> haw ht.-co cancelled and never
bt:l,ffl.~.
tif ~...,~ _,.,. '..."OO!ainN ira .my Acl of State Legislature for the
Olae ~ m ~ ~'ff if; dccc.:d 10 a reserved seat under a local
~ or aa,.~~ i.ociety or any other statutory body or institution on
fbt:~ofa~ SlasusCertificate. which is cancelled under Section 8, shall
s.aml disqualirred from being a member of such local authority or a co-opera
tive society or any other slatutory body or institution from the date of cancella
tion or such Social Status Certificate and such reserved scat shnll deemed to
have fallen vacant forthwith.
(I)
CHAPTER-V
OFFENCES AND PENALTIES
\Vhere a Social Status Certificate has been canceiled under Section 8. the
person obtaining such Certificate shall be punished with rigorous imprison
ment for a term. which shall not be Jess than three months hut which may
extend lo two years and with. fine, which shall not he les;;; than two thousand
rupees and which may extend to twenty thousand rupees.
(2) No cnurt shall take cognizance of an offenct! punishahle under this section
except upon a complaint, in ,vriting, made by the High Power Certification
Scrutiny Committee or on its behalf by any person so authorized by the High
Power Certification Scrutiny Committee for this purpose.
Notwithstanding anything contained in the Code of Criminal Procedure, 1973, offence:-.
punishable under Section 10 of this Act shall be cognizable, non-bailable and may he
tried summariiy.
(i) Any person or authority. performing the functions of Competent Authoril
under this Act, who intentionally issues a false Social Status Certificate, sha
be punished with rigorous imprisonment for a term which shall not be less ih,1
tl1f<'e months but which may extend to two years and with fine which shall n
b,· \es .. than two 1housand rupees and which ma:) extend to twenty thousai
I
f
I
I
I t f
!;
\ 13.
14.
15.
16.
17.
19.
s9'ffiflll~ TT'ifcl:'l, ITTT9'l 29 3TT@ 2013 344 ( 15)
-=-=-=-=-=-=-==-=============-=---=========== -----_ -_ -_ -_ -_ -----=--=..-_-_.::_
Provided that where a Social Status Certificate has been issued by a
Competent Authority, on the basis of an affidavit testifying the social status
of an applicant for such certificate a-nd after enquiring in the manner
prescribed under Section 4, after observing due diligence, the competent
Authority shall not be deemed to have intentionally issued a false Social Status
Certificate.
(2) No court shall take cognizance of an offence punishable under this Section,
except with the previous sanction of the Government.
Whoever, abets any offence punishable under this Act, shall be · punished with the
punishment provided for such offence in this Act.
CHAPIBR-VI
MISCELLANEOUS
Where an application is made to the Competent Authority under Section 3 oExcerpt shown. Open the full act in Lexace.