Section 9(1) in The Maharashtra State Commission for Backward Classes Act, 2005
(1)It shall be the function of the Commission,-(a)to entertain and examine requests for inclusion or any class of citizens as a backward class in the Lists;(b)to entertain, hear, enquire and examine complaints of over-inclusion or under-inclusion of any backward class in such Lists and tender such advice to the State Government as it deems appropriate;(c)to take periodical review and make recommendations to the State Government regarding the criterias and methodology of determining the backward class of citizens;(d)to cause studies to be conducted on a regular basis through and in collaboration with reputed academic and research bodies for building of data about the changing socio-economic status of various classes of citizens;(e)to regularly review the socio-economic progress of the backward class of citizens; and(f)to perform such other functions as may be prescribed.
