Section 6(3) in The Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976
(3)The Commission shall-(a)publish its proposals for the amendments in the Gazette of India and the Official Gazette of the State concerned and also in such other manner as it thinks fit;(b)specify a date on or after which such proposals will be further considered by it;(c)consider all objections and suggestions which may have been received by it before the date so specified; and(d)thereafter make the necessary amendments in the order.
