Section 9 in Rajasthan State Commission for Backward Classes Act, 2017
9. Functions of the Commission.
(1)The Commission shall examine requests for inclusion of any class of citizens in the category of respective backward class as per terms of reference specified by the State Government and hear complaints of over-inclusion or under-inclusion in any category of backward class and make recommendations thereon to the State Government.(2)The recommendations of the Commission under sub-section (1) shall ordinarily be binding but the State Government may, for the reasons to be recorded in writing, reject the recommendations or refer them back to the Commission to carry out further study to support its recommendations.
