Gujarat Scheduled Tribes (Regulation Of Issuance And Verification Of Caste Certificates) (Amendment) Rules, 2025

[20th January 2025]

PREAMBLE

WHEREAS certain draft rules were published as required by subsection (1) of section 18 of the Gujarat Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Issuance and Verification of Caste Certificates) Act, 2018 at pages 1-1 to 1-2 in Gujarat Government Gazette, Extraordinary, Part--B, dated the 03rd January, 2025 under the Government Notification, Tribal Development Department No: GH/TD/01/2025/AJP/112021/419/CH (p.f.), dated the 03rd January, 2025 inviting objections or suggestions from all persons likely to be affected thereby within a period of fifteen days from the date of publication of the said notification in the Official Gazette;

AND WHEREAS, no objection or suggestion, has been received in respect of the said draft notification; GUJARAT SCHEDULED CASTES, SCHEDULED TRIBES AND OTHER BACKWARD CLASSES (REGULATION OF ISSUANCE AND VERIFICATION OF CASTE CERTIFICATES) ACT, 2018.

NOW, THEREFORE, In exercise of the powers conferred by sub-section (1) of section 18 of the Gujarat Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Issuance and Verification of Caste Certificates) Act, 2018, the Government of Gujarat hereby makes the following rules further to amend the Gujarat Scheduled Tribes (Regulation of Issuance and Verification of Caste Certificates) Rules, 2020, namely :-

Rule 1.

(1)     These rules may be called the Gujarat Scheduled Tribes (Regulation of Issuance and Verification of Caste Certificates) (Amendment) Rules, 2025.

(2)     They shall come into force on the date of their publication in the Official Gazette.

Rule 2.

 

In the Gujarat Scheduled Tribes (Regulation of Issuance and Verification of Caste Certificates) Rules, 2020, in rule 10, to sub-rule (1), the following proviso shall be added, namely: -

"Provided that, if, an elected candidate, at the time of filing Nomination Papers for contesting the election, has not produced a Validity Certificate, the concerned District Election Officer shall refer his Scheduled Tribe Certificate, within one month from the date of declaration of result, to the concerned Scrutiny Committee, for obtaining the Validity Certificate thereof.".