Section 6(1) in Bihar State Minorities Commission Act, 1991
(1)The functions of the Commission shall be as follows:-(a)To examine the working of various safeguards provided in the Constitution of India, and the law passed by the State Legislature for protection of minorities of the State;(b)to make recommendations with a view to ensuring effective implementation and enforcement of such safeguards and laws, as mentioned in sub-clause (a)(c)to undertake review of the implementation of policies and schemes of the State Government for the welfare of minorities of the State;(d)to conduct studies, researches and analysis and make recommendations for the socio-economic uplift of the minorities of the State;(e)to make such recommendations as may be deemed necessary and proper for ensuring protection of rights and interests of the minorities of the State;(f)to make recommendations for ensuring, maintaining and promoting communal harmony in the State; and(g)to make periodical reports at prescribed intervals to the Government.
