Section 10(1) in The Karnataka State Minorities Commission Act 1994
(1)The functions of the Commission shall be as follows :-(a)to examine the working of various safeguards provided in the Constitution and in the laws passed by the State Legislature for the protection of minorities;(b)to make recommendations with a view to ensuring effective implementation and en-forcement of all the safeguards;(bb)to make recommendations for implementing the Prime Ministers new 15 Point Pro-gramme.(c)to monitor the working of the safeguards provided in the constitution, laws enacted by the State Legislature and policies and schemes of the Government for minorities;(d)to conduct studies, research and analysis on the questions of avoidance of discrimina-tions against minorities;(e)to make a factual assessment of the representation on minorities in the services of the Government undertakings, Government and quasi-Government bodies and in case re-presentation is inadequate, to suggest ways and means to achieve the desired level;(f)to make recommendations for ensuring, maintaining and promoting communal har-mony in the State;(g)to make periodical reports at prescribed intervals to the Government;(h)to study any other matter which in the opinion of the Commission is important from the point of view of the welfare and development of minorities and to make appropri-ate recommendation;(i)to consider the grievances of the minorities and to suggest appropriate solution from time to time;(j)to look into specific complaints regarding deprivation of rights and safeguards of mi-norities and take up such matter with the appropriate authorities:Provided that if any matter specified in sub-section (1) is undertaken by the National Commission for Minorities constituted under section 3 of the National Commission for Minorities Act, 1992 (Central Act 19 of 1992), the State Commission for Minorities shall cease to have jurisdiction in such matters.
