Section 8 in State Commission for Scheduled Castes Act, 2018
8. Functions of the Commission.
- The functions of the commission shall be as follows,-(a)to investigate and examine the working of various safeguards provided in the constitution of India or under any other law for the time being in force or under any order of the Government for the welfare and protection of the Scheduled Castes of Jharkhand and;(b)to enquire into specific complaints with respect to the deprivation of rights and safeguard of the Scheduled Caste of Jharkhand and to take up such matter with the appropriate authorities;(c)to advise on the planning process of socio-economic development of the Scheduled Castes to evaluate the progress of their development in the State.(d)to make recommendations as to the measures that should be taken by the State for the effective implementation of safeguards and other measures for the protection, welfare and socio-economic development of the Scheduled Castes and to make report to the State Government annually and at such other time as the Commission may deem fit.(e)to discharge such other functions in relation to the protection, welfare, development and advancement of the Scheduled Castes as may be prescribed:Provided that if any matter specified in this section is dealt with by the National Commission for Scheduled Castes established under Article 338 of the Constitution of India the State Commission for Scheduled Caste shall cease to have jurisdiction on such matter.(f)The State government may issue such directions to the commission as may be considered necessary or proper for carrying out the purposes of the Act and the commission shall be bound to comply with such directions.
