Section 8 in Bihar State Minorities Commission Act, 1991
8. Power to investigate.
(1)The Commission shall have power to examine the following matters, brought before it either by a complaint by the aggrieved person or by any institution or brought to the notice of the Commission from any other reliable source-(a)violation of any right safeguard provided to the minorities by the Constitution of India or by any law passed by the State Legislature;(b)encroachment upon any place of worship and graveyard belonging to the minority community;(c)such circumstances and causes which may create an atmosphere of hatred or conflict or tend to create such atmosphere appearing to create hearted or conflict between different communities; and(d)any other matter connected with the welfare, protection and safety of minorities of the State:Provided that the Commission shall not investigate into any such matter which is pending before any Court or Tribunal or Quasi judicial body.
