Section 10(2) in The Orissa State Commission for Women Act, 1993
(2)The State Government shall cause all the recommendations or reports, or any part thereof, as may be presented to it by the Commission under Sub-section (1), which relate to any matter which the State Government is concerned, to be laid before the Legislature of the State alongwith a memorandum explaining the action taken or proposed to be taken on the recommendations of the Commission and the reasons for the non-acceptance, if any of such recommendations.
