Obtain Caste Certificate: Delhi

In case of persons who have been residing in Delhi since 20.09.51, and in case of their children, the procedure of issuance of SC/ST certificate is as follows:

Concerned Authority

·         SDM of the concerned area; or

·         Office of the Deputy Commissioner. to obtain the contact address of the SDM in whose jurisdiction your colony lies. Applications can also be submitted online. Applications can also be submitted Necessary Documents

·         Application form duly attested by M.L.A., M.P., Municipal Councillors or Gazetted Officers.

·         Copy of Ration Card or other Proof of Residence.

·         Birth Certificate or School Certificate showing date of birth or if applicant is illiterate, an affidavit declaring age.

·         An affidavit declaring name, father's name, residential address, period of residence in Delhi & caste, attested by oath commissioner/notary public.

·         In case the applicant is a married woman, proof of residential address before marriage.

·         Copy of SC Certificate of father/brother/sister, if any.

·         Where no SC/ST Certificate has been issued to any member of the applicant?s family, two witnesses who are Government servants are required to give in writing that they know the person and his caste, along with attested copies of their identity cards.

Fee

NIL

Procedure

• In case the applicant is a permanent resident of Delhi and has appended a copy of SC/ST certificate issued to any member of his family, no local inquiry is conducted. In such a case, verification is done from the record available in the office of the SDM or the CCS branch in the office of the Divisional Commissioner. Where the record is not available in the office of the SDM or the CCS branch, a local inquiry is conducted.
• In case no member of the applicant's family has been issued a certificate earlier, a local inquiry is conducted.
• In the case of a married woman, the local inquiry is conducted at the place of residence prior to marriage, as well as at the place of residence after marriage.

·         Response Time

• SC Delhi State certificates are issued in 14 days.
• SC Other State certificates are issued in 21 days, provided inquiry from the other state is received.