Section 9 in The Bihar State Commission for Backward Classes Act, 1993
9. Functions of the Commission.
- [(1) (a) The Commission shall examine request for inclusion of any class of citizen as a backward class in the list and hear complaints of over-inclusion or under-inclusion of any backward class in the list of Backward Classes (Schedule-2) and tender such advice to the State Government as it deems appropriate.(b)The Commission shall examine the complaints under any other law, Rules or instructions, for the time being in force, under the Constitution and by the State Government debarring from rights and protection and reservation admissible for Backward Classes for the entrance in public services and educational institutions and tender appropriate advice so that the State Government may take necessary action in this regard.(c)Execution of other works referred by the Government to the Commission also from time to time shall be made by the Commission.](2)The advice of the Commission shall ordinarily be binding upon the State Government.
