Section 10 in The Karnataka State Minorities Commission Act 1994
10. Functions of the Commission.-
(1)The functions of the Commission shall be as follows :-(a)to examine the working of various safeguards provided in the Constitution and in the laws passed by the State Legislature for the protection of minorities;(b)to make recommendations with a view to ensuring effective implementation and en-forcement of all the safeguards;(bb)to make recommendations for implementing the Prime Ministers new 15 Point Pro-gramme.(c)to monitor the working of the safeguards provided in the constitution, laws enacted by the State Legislature and policies and schemes of the Government for minorities;(d)to conduct studies, research and analysis on the questions of avoidance of discrimina-tions against minorities;(e)to make a factual assessment of the representation on minorities in the services of the Government undertakings, Government and quasi-Government bodies and in case re-presentation is inadequate, to suggest ways and means to achieve the desired level;(f)to make recommendations for ensuring, maintaining and promoting communal har-mony 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 appropri-ate recommendation;(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 mi-norities and take up such matter with the appropriate authorities: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 (Central Act 19 of 1992), the State Commission for Minorities shall cease to have jurisdiction in such matters.(2)The Government shall cause the recommedations 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, of any such recommendations.
