Section 11 in The Rajasthan State Commission for Women Act, 1999
11. Functions of the Commission.
(1)The Commission shall perform all or any of the following functions, namely: -(i)inquire into any unfair practice, take decisions thereon and to recommend to the Government actions to be taken in that matter:(ii)investigate or cause investigations to be made on issues of importance concerning women or issues concerning unfair practices and report thereon to the Government on the corrective measures to be taken;(iii)submit to the State Government an annual report or reports on, -(a)the lacunae, inadequacies or shortcomings in the laws in force which affect the constitutional right to equality and fair treatment of women and also on the remedial legislative measures to be taken to meet such situations;(b)the monitoring of the working of laws in force concerning women with a view to identifying the areas where the enforcement of laws is not adequately effective or has not been streamlined and recommending, executive or legislative measures to be taken in amelioration thereof;(c)monitoring the recruitments made to State Public Services and State Public Undertakings and scrutinising the rules and regulation governing such recruitments with a view to reporting to the State Government for action, if any, required to guarantee equal opportunity to women in the matter of such recruitments;(iv)(a)inspect or cause to be inspected, by any officer of the Commission duly authorised by the Commission in that behalf, any prison, police station, lockup, sub-jail, rescue home or other places of custody where women are kept as prisoners or otherwise, or shelters for women or other similar places run by the State Government or any of its agencies including agencies receiving aid from the Government for the purpose of offering rescue or shelter to women, or hostels intended for women or girls run by any person and all such other places wherein unfair practices against women is complained of and cause further inquiries to be made about the treatment that women and girls are subjected to at such places and to report to the Government for taking remedial action:(b)in cases where the Commission is of the view that any public servant has been grossly negligent or grossly in different in regard to the discharge of his duties in relation to the protection of the interests of women, it may recommend to the concerned disciplinary authority to initiate disciplinary action;(v)recommend to Government, the welfare measures to be adopted and implemented by the Government with a view to ameliorating the conditions of women;(vi)formulate a comprehensive and affirmative scheme for securing equal opportunities for women and devise a programme for implementing such schemes which shall be forwarded to the State Government for approval and on obtaining approval thereof with or without modifications, implement the same or cause the same to be implemented;(vii)to recommend to the appropriate authority to take prosecution proceedings in respect of offences committed against women under any statute providing for penalty for violation of the provisions of such statutes;(viii)maintain a Comprehensive Date Bank relating to the social, economic and political conditions of women including comparative study, updating the same from time to time, making available such data for use in actions for vindication of the rights of women;(ix)recommend to Government to initiate legislation for removal of discrimination in the case of inheritance, guardianship, adoption and divorce or for matters relating to the safeguarding of the dignity of women and the honour of motherhood;(x)call for special studies or investigation into specific problems or situations arising out of discrimination and atrocities against women and indentify the constraints so as to recommend strategies for their removal;(xi)advise on the planning process for socioeconomic development of women;(xii)fund litigation involving issues affecting a large body of women;(xiii)make periodical reports to the State Government on any matter pertaining to women and in particular various difficulties under which women toil;(xiv)undertake promotional and educational research so as to suggest ways of ensuring due representation of women in all spheres and identify factors responsible for impeding their advancement, such as, lack of access to housing and basic services, inadequate support services and technologies for, reducing drudgery and occupational health hazards and for increasing their productivity;(xv)create awareness about the issues pertaining to women;(xvi)any other matter which may be referred to it by the Government, the general public, the press or take suo moto cognizance of any rights infringement as is perceived by the Commission to be detrimental to the cause of women.
