Section 8 in Manipur State Commission For The Scheduled Tribes Act, 2014
8. Functions of the commissions.
- The functions of the Commission shall be as -(a)to investigate and examine the (sic) 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 Tribes of Manipur and;(b)to inquire into specific complaints with respect to the deprivation of rights and safeguard of the Scheduled Tribes of Manipur and to take up such matter with the appropriate authorities;(c)to participate and advise on the planning process of Soda economic development of the Scheduled Tribes and to evaluate the progress of their 'development in the State;(d)to make recommendations as to the measures that should be taken up by the State for the effective implementation of safeguards and other mires for the protection, welfare and socio- economic development of the Scheduled Tribes 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 SCheduled Tribes as required under any law made by the State I Psi,stature or Parliament(f)The Commission would also make the following recommendations to the State Government-(a)measures that need to be taken over conferring ownerShip"rights in respect of trainer forest produce to the Scheduled Tribal living in forest areas;(b)measures to be taken to safeguard rights of the tribal communities over mineral resources, water resources etc. as per law;(c)measures to be taken for the development of Tribal and to work for more viable livelihood strategies;(d)measures to be taken to improve the efficacy of relief and rehabilitation measures for tribal groups displaced by development projects.(e)measures to be taken to prevent alienation of tribal people from land and to effectively rehabilitate such people in whose case alienation has already taken place;(f)measures to be taken to elicit maximum cooperation and involvement of Tribal Communities for protecting forests and undertaking social afforestation;(g)any other matters that the Commission feels is of utmost importance for the tribal community of the State in matters of protecting and preserving their tribal identity and values:Provided that the Commission shall have no jurisdiction on any matter dealt with by the National Commission for the Scheduled Tribes established under Article 338A of the Constitution of India.
