Section 12(k) in Andhra Pradesh State Commission for Scheduled Castes and Scheduled Tribes Act, 2003
(k)to enquire into any unfair practise; -(i)on receiving a written complaint from any Scheduled Caste or Scheduled Tribe women alleging that she has been subjected to any unfair practice or on a similar complaint from her mother or father or sister or brother or from any organization;(ii)to cause investigations or inquires to be made by the Commissioner ol Social Welfare on issues of importance concerning Scheduled Castes and Scheduled Tribes particularly SC/ST women and issues concerning unfair practice and to report thereon to the Government on the corrective measures to be taken;
