Section 11 in The Bihar State Commission for Backward Classes Act, 1993
11. Periodic revision of lists by the State Government.
(1)The State Government, may, at any time and shall at the expiration of ten years from the coming into force of this Act and every succeeding period of ten years thereafter, undertake revision of the lists with a view to excluding from such lists those classes who have ceased to be backward classes or for including in such lists new Backward Classes.(2)The State Government shall, while undertaking any revision referred to in sub-section (1), consult the Commission.
