Obtain Caste Certificate: Tamil Nadu

The system of issuing permanent Community Certificate was introduced in the year 1988 in Tamil Nadu for the reduction of unnecessary pressure on the persons and also on the official machinery. This is valid for securing admission in all Educational Institutions and other professional institutions and also for employment.

Eligibility

This system of issuing permanent Community Certificates will apply to the institutions in Tamil Nadu coming under the control of the State Government. It will not have any binding on the institutions of the Government of India, its undertakings and other State Governments.

Procedure

The applicant can make the request to the Tahsildars with or without the recommendation of the Revenue Inspectors/Village Administrative Officers.

The Tahsildar will fix a time when the certificate shall be issued either by him or by the Deputy Tahsildar. However, it may not exceed 15 days for all communities except the Scheduled Tribes. For the Scheduled Tribes, the maximum limit is 30 days.

The list of applicants for Scheduled Caste/Scheduled Tribe Certificates may be published in the notice boards of Taluk and Panchayat Union Offices and Panchayats and Chavadi in the Village concerned inviting objections from the public before enquiry is made.

The Community is determined with reference to the documents registered, Community Certificates obtained earlier by the parents/relatives, school Certificates of the person concerned or of parents, open inquiries in the village including the members of the local body, verification of their place of residence, personal inquiry of the applicant, etc.

Department Concerned

Taluk Office under the Revenue Department