Section 12(k) in THE ANDHRA PRADESH STATE COMMISSION FOR SCHEDULED TRIBES ACT, 2020
(k)to inquire into any unfair practice,-(i)on receiving a written complaint from any 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 of Tribal Welfare on issues of importance concerning Scheduled Tribes particularly ST women and issues concerning unfair practice and to report thereon to the Government on the corrective measures to be taken;
