In exercise of the power conferred by section
12 of the West Bengal Scheduled Castes and Scheduled Tribes (Identification)
Act, 1994 (West Ben. Act XXXVIII of 1994), the Governor is pleased hereby to
make the following rules: These rules may be called the West Bengal
Scheduled Castes and Scheduled Tribes (Identification) Rules, 1995. In these rules, (a)
"the
Act" means the West Bengal Scheduled Castes and Scheduled Tribes
(Identification) Act, 1994 (West Bengal. XXXVIII of 1994); [1][(a1)
"application", unless otherwise specified, means an application for a
Scheduled Caste or Scheduled Tribe certificate; (a2) "authorized
official" means an official authorized by the recommending authority to
receive application at his office; (a3)
"certificate", unless otherwise specified, means a Scheduled Caste or
Scheduled Tribe certificate;] (b)
"certificate
issuing authority" means, (i)
in
the district, the Sub-divisional Officer of the sub-division concerned, or (ii)
in
Calcutta, the District Magistrate, South 24-Parganas, or the Additional
District Magistrate, south 24-Parganas, as may be authorised by the District
Magistrate, South 24-Parganas, in this behalf, as the case may be, referred to
in section 5; [2][(b1) "Form" means the Form appended to these
rules; (b2) "paternal
blood relation" includes (i)
father,
father's father, or father's sister, or (ii)
father's
father, father's father's brother, or father's sister, or (iii)
son
or daughter, or (iv)
son's
son or son's daughter, or (v)
brother
or sister, or (vi)
cousin
from father's side; (b3)
"recommending authority" means the recommending authority referred to
in rule 7A;] (c)
"section"
means a section of the Act. (1)
Whenever
it appears to a certificate issuing authority on complaints by any person or
suo motu that a person, in whose favour a Scheduled Caste or Scheduled Tribe
certificate has been issued, does not belong to such caste or tribe, the
certificate issuing authority shall hold a preliminary enquiry by itself or by
any officer above the rank of Inspector of the Scheduled Castes and Tribes
Welfare Department, as may be authorised by it in this behalf, and shall prima
facie satisfy itself as to the truth or otherwise of the complaints as
aforesaid, record the reasons of its satisfaction as to the truth or otherwise
of the complaints and, if necessary, start proceedings for cancellations,
impounding or revocation of the certificate, as the case may be. (2)
Where
any proceedings have been started under sub-rule (1), the certificate issuing
authority shall, by written notice, ask the person holding the certificate to
deposit the same, in original, in its office and, when a certificate has been
so deposited, a receipt in favour of the person depositing the certificate
shall be issued. (3)
The
certificate issuing authority shall, then, issue a notice to the holder of the
certificate to show cause within fifteen days or within a period of shorter
duration as it may think fit, as to why the certificate issued in his favour
shall not be cancelled, impounded or revoked on the grounds stated in the notice. (4)
(a)
On the expiry of the period referred to in sub-rule (3), the certificate
issuing authority shall fix a date of hearing of the case by notice to the
complainant and the holder of the certificate, asking them to bring oral
witness or documentary evidence against, or, as the case may be, in support of,
the caste or the tribe identity of the holder of the certificate. (b) A copy of the notice issued to the
complainant, if any, and the holder of the certificate, shall be affixed to the
notice board of the office of the certificate issuing authority for the
information of the public. (c) The service of any notice under these
rules shall be governed by the provisions of the Code of Civil Procedure, 1908
(5 of 1908). Any order by the certificate issuing
authority for the purpose of hearing of the witness giving evidence against,
or, as the case may be, in support of, the caste or the tribe identity of the
holder of the certificate or of such other person as it deems necessary to
hear, or for the purpose of inspection of any document or material object,
shall be in writing. When the certificate issuing authority is
satisfied that the person, in whose favour the certificate was issued, does not
belong to the caste or the tribe as stated in the certificate, it shall, by
order, cancel, impound or revoke the certificate and shall notify such
cancellation, impounding or revocation to the person to whom the certificate
was issued and also to the authority, if any, before which the certificate was
produced by the holder of the certificate for gaining benefits. A copy of every order of cancellation,
impounding or revocation of the certificate under rule 5 shall be forwarded to
the State Government by the certificate issuing authority for the information
of the public in such manner as the State Government may determine. The certificate issuing authority shall file
a complaint against any person who (a)
knowingly
furnishes any false information, or (b)
knowingly
misrepresents any fact, or (c)
knowingly
suppresses any material information, or (d)
knowingly
produces any document which is an act of forgery, with a view to obtaining the
certificate under the Act, (i)
in
the district, before the Sub-divisional Judicial Magistrate of the sub-division
concerned, and (ii)
in
Calcutta, before the Chief Metropolitan Magistrate. (1) in respect of rural areas, the Block
Development Officer within whose territorial jurisdiction the applicant
ordinarily resides shall be the recommending authority. In urban areas
excluding Calcutta, such authority shall be an officer, not below the rank of
Deputy Magistrate, as may be authorised in writing by the Sub-divisional Officer
concerned. In Calcutta, each of the District Welfare Officers, Salt Lake shall
act as recommending authority. (2) Every recommending authority shall by
order in writing authorise one or more officials of his office for the purpose
of receiving completed applications. A copy of such order shall be prominently
displayed in the office notice board of the recommending authority.][3] (1)
An
application for certificate shall be made in Form I. (2)
The
certificate shall be issued in Form II. (3)
In
rural areas, forms of application shall be available with the concerned Block
Development Officer. For the residents of urban areas except Calcutta, Forms
shall be available with such authority as may be decided and notified by the
concerned District Magistrate. In Calcutta, Forms shall be available at the
respective Borough Offices of the Calcutta Municipal Corporation. The concerned
District Welfare Officer/District Welfare Officer-cum-Project Officer, as the
case may be, shall make sufficient numbers of these Forms available with
respective distribution authorities. (4)
Any
one who requires to make an application shall be supplied with the Form on
demand, free of cost. No prima facie proof of Caste/Tribe identity shall be
required for obtaining the form. Explanation: For the purposes of sub-rule
(1), a typed or photocopy of the Form shall be accepted. (1)
Completed
applications shall be received by the Block Development Officers in rural
areas, the concerned Sub-divisional Officers in urban areas other than
Calcutta, and District Welfare Officers, Salt Lake in Calcutta. (2)
Applications,
duly filled in, along with documentary evidences, if any, three passport size
black and transparent photographs, and certificates from the local authority, such as
the Pradhan of a Gram Panchayat or the Chairman of a Municipality, wherever
necessary, shall be submitted to the authorised official in respective offices
who shall immediately enter them in a register to be maintained in Form III.
Such authorised Official shall, then, issue an acknowledgement of the
application received indicating, inter alia, serial No. against which the
application is entered in the register and the date of receipt under official
seal and his signature. (1)
The
recommending authority shall give a hearing to the applications received, in
batches, once a fortnight. For this purpose, a public notice giving particulars
of applications to be heard, and date, time and place of hearing shall be
issued in advance calling upon the members of the public to file objections, if
any, with supporting evidence on the date of hearing. Such notice shall be
published in the office of the recommending authority, the office of the
concerned Gram Panchayat in respect of rural areas and the concerned
ward/Borough Office in respect of urban areas, and such other office or offices
as the recommending authority may consider necessary. (2)
During
such hearing, anyone who wants to raise objection to an application and/or a
paternal blood relation certificate shall be allowed to do so and shall be
given the opportunity of furnishing evidence in support of such objection. (3)
If
the recommending authority is satisfied on the basis of the evidence produced
at the time of hearing that an objection against an application has been
substantiated, he shall, for reasons to be recorded in writing, recommend the
application for rejection. If he considers that an enquiry into the matter is
necessary, he shall refer the same for enquiry and shall finalise his
recommendation on receipt of report of such enquiry: Provided that in the case of any objection
with prima facie evidence against a paternal blood relation certificate
submitted by an applicant, the recommending authority shall refer the matter
along with the certificate in original to the certificate issuing authority for
disposal in accordance with the provisions of these rules. (4)
Where
there is no objection against an application or the objection is not
substantiated, it shall be disposed of in the following manner: (a)
When
an applicant has produced a certificate of his paternal blood relation in
original and document(s) to establish his relationship with such certificate
holder, he shall be deemed to belong to the same Caste/Tribe as that of such
relation whose certificate is produced unless there is reason to believe that
the certificate so produced is a product of fraud, forgery or misrepresentation
in which case the recommending authority shall refer the matter along with the
certificate in original to the certificate issuing authority for taking action
in accordance with the provisions of rules 3 to 7 and the provisions of the
Act. The cases which have not been challenged and where there is no reasonable
doubt about the genuineness of the paternal blood relation certificate, shall
straightway be recommended to the certificate issuing authority for issue of
certificate. (b)
In
the cases where the applicant fails to produce and/or substantiate any certificate
of his paternal blood relation, the recommending authority hearing the
application shall cause the application to be enquired into. (c)
In
case of personal satisfaction, the recommending authorities, may however,
recommend any case for issuance of certificate. (5)
An
enquiry into an application, wherever necessary, shall be made by an Inspector
of Backward Classes Welfare Department or such other field level state
Government Official of equivalent rank as may be authorised by the recommending
authority in this behalf. Such official shall have the powers to take such oral
or written depositions as may be necessary for the purpose of arriving at a
finding of the enquiry. #[Provided that where an adequate number of
Inspectors of Backward Classes Welfare Department or other field level State
Government Officials of equivalent rank is not available the recommending
authority shall have the power to appoint Gram Sevaks or other Block level
officials of equivalent rank to enquire into an application as aforesaid.] (6)
Such
enquiry shall be held at the concerned Gram Panchayat office, Municipal Office
or Corporation Borough Office as the case may be, with prior notice giving
particulars of cases to be enquired into and date, time and place of enquiry.
Adequate publicity of such enquiry shall also be given locally. (7)
(a)
After completion of enquiry, the enquiring officer shall submit a report in
Form IV to the recommending authority within two weeks from the date on which
the enquiry is entrusted to him. For this purpose, the recommending authority
shall put a rubber stamp on the body of the application indicating the date of
submission of the report as follows "Report to be submitted
by.................................(Date)" (b) If, for unavoidable reasons, it is not possible
for the enquiring officer, to complete the enquiry within the specified date,
he shall obtain an extension of time from the recommending authority, in
writing, on the body of the application itself. (8)
An
applicant may not be required to submit documentary evidences of his
caste/tribe identity and his permanent residence in support of his application
for certificate, in the case or cases where, from the nature of the case(s),
there is reason to believe that such evidences are not likely to be available.
In such case or cases, the certificate issued by the Pradhan of his Gram
Panchayat or the Chairman of the concerned Municipality/notified area authority
or the concerned Councillor of the Municipal Corporation, as the case may be,
and also the findings of the enquiry on the basis of evidences of the local
people shall be considered to be sufficient. No application shall be rejected
merely on the ground that documentary evidences either in support of
Caste/Tribe identity or of permanent residence of the applicant are not
available. (9)
The
Certificate issued by the Pradhan of a Gram Panchayat, or the Chairman of a
Municipality/notified area authority or the Councillor of a Municipal
Corporation referred to in sub-rule (8), shall be deemed to be authentic unless
challenged or proved to be otherwise. [4][(10) (a) If a
person or, in the case of a minor, either of the parents of the minor is
enrolled as a Voter in the Electoral Roll of Parliamentary/Assembly Elections
such person or minor, as the case may be, shall be deemed to be a citizen of
India Provided that for such purpose, such persons or minor as the case may be,
may be required to submit a certified copy of an extract of the part of the
Electoral Roll in which the name of such person or the name of either of the
parents of such minor, as the case may be, appears along with a relationship
certificate, wherever necessary. (b) In the case of a minor, neither of whose
parents is enrolled as a Voter in the Electoral Roll of Parliamentary/Assembly
Elections, an opportunity shall be given to such minor for proving his
citizenship with the help of such documents as may be considered sufficient for
the purpose of the enquiry. (c) No application shall be rejected merely
on the ground that the applicant does not possess a formal citizenship
certificate.] (11) The certificate
issuing authority shall, on considering the recommendation of the recommending
authority and such further report or reports as may be required, either reject
the application or admit the same and issue the certificate: Provided that in the case of rejection, the
certificate issuing authority shall give a hearing to the applicant before
passing the final order. Provided further that the certificate issuing
authority may, in the case of personal satisfaction, issue certificate even
without the recommendation of the recommending authority. (12) An application for certificate shall ordinarily
be disposed of within a period of eight weeks from the date of receipt of the
application. In the case of delay beyond the said period, the reasons for such
delay shall be recorded in each individual case. (13) In any particular case or cases, if it is
considered expedient to refer the matter to an outside agency for any expert
opinion or clarification or police enquiry, such reference shall be made by the
certificate issuing authority only and by none else. In such event, the period
spent for getting such opinion, clarification or report of enquiry shall be
deducted from the period for disposal specified in sub-rule (12). (14) During the continuation of the proceedings for
disposal of an application from the stage of hearing to the date of final order
on rejection or issuance of a certificate, the applicant shall at every
stage be informed of the next date of business in the same manner as is done in
quasi-judicial proceeding. In the case of rejection of an application or
objection against an application, a certified copy of the order of the
certificate issuing authority shall be issued on application for such copy and
on payment of requisite fees. (1)
Every
appeal under the Act shall be filed in the form of a memorandum which shall be
signed and verified by the appellant in the manner provided in sub-rules (2)
and (3) of rule 15 of Order VI of the First Schedule of the Code of Civil
Procedure, 1908, (5 of 1908) and shall be accompanied by an authenticated copy
of the order appealed against. (2)
Court
fees payable on the memorandum of appeal shall be such as is provided in
Schedule I of the West Bengal Court fees Act, 1970 (West Ben. Act X of 1970)
shall be collected in the manner laid down in that Act. (3)
A
process fees of rupees three and paise fifty for each Party to whom notice is
to be served shall be paid by the appellant. (4)
The
period of limitation for an appeal under section 8 of the Act shall commence on
and from the date of the order appealed against and shall be as follows:- (a)
When
the appeal lies to the District Magistrate or the Additional District
Magistrate30 days: (b)
When
the appeal lies to the Commissioner, Presidency Division sixty days. For the purposes of these rules,
"Calcutta" shall have the same meaning as in Explanation I to section
5.WEST
BENGAL SCHEDULED CASTES AND SCHEDULED TRIBES (IDENTIFICATION) RULES, 1995
PREAMBLE