Section 10 in The Maharashtra State Minorities Commission Act, 2004
10. Functions of Commission.
(1)The functions of the Commission shall be as follows:-(a)to examine the working of various safeguards provided in the Constitution of India and the laws passed by the State Legislature, for the protection of minorities;(b)to make recommendations with a view to ensuring effective implementation and enforcement of all the safeguards;(c)to monitor the working of the safeguards provided in the Constitution, laws enacted by the Parliament and the State Legislature, and policies and schemes of the State Government for minorities;(d)to conduct studies, research and analysis on the questions of avoidance of discriminations against minorities;(e)to make a factual assessment of the representation of minorities in the services of the Government, Government undertakings, Quasi-Government bodies, Municipal Corporations, Municipal Councils, Zilla Parishads, Panchayat Samitis and Village Panchayats and in case, the representation is inadequate, to suggest ways and means to achieve the desired level;(f)to make recommendations for ensuring, maintaining and promoting communal harmony in the State;(g)to make periodical reports at prescribed intervals to the Government;(h)to study any other matter which, in the opinion of the Commission, is important from the point of view of the welfare and development of minorities, and to make appropriate recommendations;(i)to consider the grievances of the minorities and to suggest appropriate solution, from time to time;(j)to look into specific complaints regarding deprivation of rights and safeguards of minorities and take up such matters with the appropriate authorities;(k)to co-ordinate and supervise the implementation of the Prime Minister's 15 Points Programme for Welfare of Minorities:Provided that, if any matter specified in sub-section (1) is undertaken by the National Commission for Minorities constituted under section 3 of the National Commission for Minorities Act, 1992, the State Commission shall cease to have jurisdiction in such matters.(2)The Government shall cause the recommendations of the Commission to be laid before each House of the State Legislature along with the memorandum explaining the action taken or proposed to be taken on the recommendations and the reasons for non-acceptance, if any, of such recommendations.
