Section 12(q) in THE ANDHRA PRADESH STATE COMMISSION FOR SCHEDULED TRIBES ACT, 2020
(q)to discharge such other functions in relation to the protection, welfare and development and advancement of the Scheduled Tribes subject to the provisions of any law;(i)Measures to be taken prevent alienation of tribal people from the land and to effectively rehabilitate such people in whose case alienation has already been taken place;(ii)Measures to be taken to safeguard rights of the tribal communities over mineral resources, water resources etc., as laid down by law.(iii)Measures that need to be taken over conferring ownership rights in respect of minor forest produce to Scheduled Tribes living in forest areas.(iv)Measures to be taken for the development of the tribal to plug loopholes and to work more viable livelihood strategies.(v)Measure to be taken to improve the efficiency of relief and rehabilitation measures for tribal groups displaced by development projects.
