Section 10(xi) in Rules Of Procedure Of The National Commission For Scheduled Castes 1931
(xi)To prepare and maintain a comprehensive and up-to-date database of Scheduled Castes population, education, development, etc. in the State(s)/UT(s); and(xii) To perform any other duty specifically assigned/entrusted to the State Office(s) by the Commission or the Secretary or any other officer empowered in this regard.
