Section 11(2) in The Maharashtra State legal Aid and Advice Scheme, 1979
(2)The Cell shall act as liason between the Committee and the members of the Scheduled Castes, Scheduled Tribes, Vimukta Jatis and Nomadic Tribes residing within the area of the Committee and try to ascertain the problems and difficulties which the person belonging to Scheduled Castes, Scheduled Tribes, Vimukta Jatis and Nomadic Tribes are facing and bring them to the notice of the Committee and take all such steps and make all such recommendations as may be necessary for the purpose of resolving the problems and grievances of members of Scheduled Castes, Scheduled Tribes, Vimukta Jatis and Nomadic Tribes by resort to the legal process. The Cell may also undertake socio-legal surveys and researches into the conditions of persons belonging to Scheduled Castes, Scheduled Tribes, Vimukta Jatis and Nomadic Tribes and make recommendations for legal reform to the Board through the Committee.
