Section 4 in Rajasthan State Commission for Women Regulations, 2007
4. Matters to be considered in an ordinary meeting.
- The Commission shall consider and take a decision in an ordinary meeting on all or any of the following matters, namely:-(a)any of the function assigned to it under section 11 of the Act and the time frame within which the function are to be performed.(b)identification of special issues, procedure for dealing with such issues;(c)call for special studies or investigation into specific problems or situations arising out of discrimination and atrocities against women and identity the constraints so as to recommend strategies for their removal;(d)procedure for inspection of jails, remand homes, etc.;(e)cases involving funding of litigation affecting a large body of women;(f)any reports which are placed by the Member-Secretary before the Commission with the approval of the chairperson.(g)amendment of these regulations.(h)the annual and periodical reports and the annual statement of accounts of the commission.
