Section 10(1) in The Delhi Minorities Commission Act, 1999
(1)The Commission shall perform all or any of the following functions:-(a)examine the working of various safeguards provided in the Constitution of India or laws enacted by Parliament and the laws passed by the Legislative Assembly of Delhi for the protection of the Minority Communities, and to make recommendations to ensure their effective implementation;(b)monitor the implementation of the policies and schemes of the government for the welfare of Minority communities;(c)conduct studies, research and analysis in order to make recommendations to promote the socio-economic enlistment of the Minority Communities and facilitate their optimum participation in nation-building.(d)Cause studies to be undertaken into problems arising out of any discrimination against Minority Communities and recommend measures for their solutions;(e)hold seminars, debates and discussions on problems affecting the Minority Communities of Delhi to raise public awareness;(f)Assess the representation of minority Communities in the services of the government, semi-Government bodies and Government Undertakings, Municipal Corporation of Delhi, Delhi Development Authority, New Delhi Municipal Council, other local authorities and in case of inadequate representation, to recommended remedial measures;(g)Make recommendations for ensuring, maintaining and promoting communal harmony in Delhi;(h)Look into specific complaints regarding the deprivation for the rights and safeguards of the Minority communities and to take up such matters with the appropriate authorities for necessary action;(i)Serve as a Clearing House for information in respect of the Minority Communities in Delhi;(j)Deal with any other matter pertaining to the welfare of the Minority communities which may be referred to it by the Government.
