Section 16 in The Schedule Castes And the Scheduled Tribes (Prevention Of Atrocities) Rules, 1995
16. [ Constitution of State-level vigilance and monitoring committee. [Substituted by Notification No. G.S.R. 424(E), dated 14.4.2016 (w.e.f. 31.3.1995).]
(1)The State Government shall constitute high power vigilance and monitoring committee [***] consisting of the following, namely:--(i)Chief Minister or Administrator - Chairman (in case of a State under President's Rule, the Governor shall be the Chairman);(ii)Home Minister, Finance Minister and Minister(s) in-charge of welfare and development of the Scheduled Castes and the Scheduled Tribes - Members (in case of a State under the President's Rule, the Advisors shall be Members);(iii)all elected Members of Parliament and State Legislative Assembly and Legislative Council from the State belonging to the Scheduled Castes and the Scheduled Tribes shall be Members;(iv)Chief Secretary, the Home Secretary, the Director General of Police, Director/Deputy Director, the National Commission for the Scheduled Castes and the National Commission for the Scheduled Tribes shall be Members;(v)the Secretary in-charge to the welfare and development of the Scheduled Castes and the Scheduled Tribes shall be Convener.(2)The high power vigilance and monitoring committee shall meet at least twice in a calendar year, in the month of January and July to review the implementation of the provisions of the Act, scheme for the rights and entitlements of victims and witnesses in accessing justice, as specified in sub-section (11) of section 15A of Chapter IV A of the Act, relief and rehabilitation facilities provided to the victims and other matters connected therewith, prosecution of cases under the Act, role of different officers or agencies responsible for implementing the provisions of the Act and review of various reports received by the State Government including that of the nodal officer and special officer.]
