Section 7 in State Commission for Scheduled Castes Act, 2018
7. Procedure to be regulated by the Commission.
(1)The Commission shall meet as and when necessary, ordinarily at Ranchi and at such places as the Chairman may think fit.(2)The Commission shall have power to regulate its own procedure.(3)All orders and decisions of the Commission shall be authenticated by the Member Secretary or any other officer of the Commission duly authorised by the Member Secretary in this behalf.Chapter-III Functions and Powers of the Commission
