Section 9(1) in U.P. State Commission for Backward Classes Act, 1996
(1)The Commission shall perform all or any of the following functions, namely :-(a)the Commission shall examine requests for inclusion of any Class of citizens as a Backward Class in the Schedule and hear complaints of wrong inclusion or non-inclusion of any Backward Class in the Schedule and tender such advice to the State Government as it deems appropriate;(b)to investigate and monitor all matters relating to the safeguards provided for the Backward Classes under any law for the time being in force or under any order of the State Government and to evaluate the working of such safeguards;(c)to enquire into specific complaints with respect to the deprivation of rights and safeguards of the Backward Classes;(d)to participate and advise on the planning process of socioeconomic development of the Backward Classes and to evaluate the progress of their development;(e)to present to the State Government annually and at such other times as the Commission may deem fit, reports upon the working of those safeguards;(f)to make in such reports recommendations, as to the measures that should be taken by the State Government for the effective implementation of those safeguards and other measures for the protection, welfare and socio-economic development of the Backward Classes; and(g)to discharge such other function in relation to the protection, welfare, development and advancement of the Backward. Classes as may be referred to it by the State Government.
