Section 10(v) in Rules Of Procedure Of The National Commission For Scheduled Castes 1931
(v)To monitor and assist the working of voluntary and other non-governmental organizations receiving grant-in-aid from the Ministry of Social Justice and Empowerment as also other Ministries/Departments of the Central Government and the concerned State Governments, Foreign Aid Agencies etc., for Research Studies and any other development work relating to Scheduled Castes.
