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[Cites 0, Cited by 1] [Section 53] [Entire Act]

State of Assam - Subsection

Section 53(3) in Assam Panchayat Act, 1994

(3)The Social Justice Committee shall perform functions relating to:
(a)promotion of educational, economic, social, cultural and other interests of the Scheduled Castes, Scheduled Tribes and Backward Classes;
(b)protecting them from social injustice and all other forms of exploitation;
(c)amelioration of the Scheduled Castes, Scheduled Tribes and Backward Classes;
(d)securing social justice to the Scheduled Castes, Scheduled Tribes, Women and other weaker sections of the society.