Section 10(3) in The Maharashtra State Commission For, Women Act, 1993
(3)(a)On any investigation mentioned in Clause (a) or sub-clauses (i) and (ii) o Clause (f) of sub-section (1) being completed, the Commission on taking up the matter with the State Government or the appropriate authority under Clause (e) or (f) of sub-section (1) may, recommend to the State Government or the appropriate authority, as the case may be, to institute legal proceedings or prosecution in the matter and may also recommend to the State Government or the appropriate authority, as the case may be, to appoint a counsel or a special prosecutor for the conduct of any such legal proceedings or prosecution; and the State Government may, having regard to the nature of the case and on being satisfied that it is necessary, in its opinion, to appoint a counsel or special prosecutor, do so.(b)the State Government or the appropriate authority, as the case may be, shall communicate in writing to the Commission, from time to time, the progress of any such legal proceeding or prosecution filed on the recommendation of the Commission.
