Section 9 in Andhra Pradesh Commission for Backward Classes Act, 1993
9. Functions of the Commission.
(1)The Commission shall examine requests for inclusion of any class of citizens as a backward class in the lists and hear complaints of over inclusion or under inclusion of any backward class in such list and tender such advice to the Government as it deems appropriate.(2)The Commission shall examine and make recommendations on any other matter relating to the backward classes that may be referred to it by the Government from time to time.(3)It shall be competent for the Commission at the request of the Government to make an interim report in regard to any Castes or Classes in whose cases urgent action under the Act is, in the opinion of the Government necessary Any action taken by the Government on the basis of such report shall be subject to review with prospective effect as and when the final report of the Commission is received.(4)The Commission shall enquire into specific complaintes with respect to the non-observace of the rule of reservation in the admissions into educational Institutions and also reservation of appointments to posts/services under the Government and other local authority or other authority in the State, as applicable to the listed Backward Classes and furnish its report to the Government.
