Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 153] [Entire Act]

State of Tripura - Subsection

Section 153(6) in Tripura Panchayats Act, 1993

(6)The Social Justice Committee shall perform functions relating to-
(a)promotion of education, economic, social, culture and other interests of the Scheduled Castes and the Scheduled Tribes and the Backward Classes,
(b)protecting them from social injustice and all other forms of exploitation.
(c)amelioration of the condition of the Scheduled Castes and the Scheduled Tribes and the Backward Classes , and
(d)securing social justice to the Scheduled Castes and the Scheduled Tribes, women and other weaker sections of the society.