Section 12(a) in THE ANDHRA PRADESH STATE COMMISSION FOR SCHEDULED TRIBES ACT, 2020
(a)inquire, suomotu or on a petition presented to it by a victim or by any person on his behalf, into complaint of;(i)violation of any rights provided in the Protection of Civil Rights Act, 1955(Central Act 22 of 1955)and the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (Central Act 33 of 1989) and rules there under or abetment thereof;(ii)negligence in the Prevention of such violation, by a public servant;(iii)inquire and recommend to the concerned disciplinary authority to initiate disciplinary action in cases where the Commission is of the view that any public servant has been grossly negligent or grossly indifferent in regard to the discharge of his duties in relation to the protection of the interests of Scheduled Tribes;
