Section 6 in The National Commission For Women (Annual Statement Of Accounts And Annual Report) Rules, 1995
6. Brief report on -(a) the investigation and examination of the safeguards provided for women under the Constitution and other laws and the recommendations thereon;
(b)the review of the existing provisions of the Constitution and other laws affecting women and recommendations as to amendments thereto and suggested legislative measures;(c)violation of provisions of the Constitution, other laws, deprivation of women's rights, non-compliance of policy decisions, guidelines, instructions, etc. taken up with the appropriate authorities;(d)special studies or investigations into specific problems or situations arising out of discrimination and atrocities against women and recommendations as to the strategy for their removal;(e)promotional and educational research undertaken by the Commission for ensuring representation of women in all spheres;(f)inspection of jails, remand homes, women institutions or other similar places of custody for women and remedial action taken thereon;(g)funding of litigation involving issues effecting a large body of women;(h)participation in and advice tendered on, the planning process of socio-economic development of women;(i)evaluation of steps taken in various States of women under the Union and any State;(j)evaluation of steps taken in various States, and Union Territories on progressive economic independence for women;(k)evaluation of steps taken in various States and Union Territories on increasing general awareness on need for attitudinal changes towards women and female children;(l)periodical reports to Government on any matter pertaining to women and in particular various difficulties under which women toil;
