Section 10(1) in The Bihar State Commission for Women Act, 1999
(1)The Commission shall perform all or any of the following functions namely:-(a)To investigate and examine all matters relating to the safeguards provided for women under existing laws;(b)To present to the State Government, annually and at such other times as the Commission may deem fit, reports upon the working of those safeguards for women;(c)To make in such reports recommendations for the effective implementation of those safeguards for improving the conditions of women in the State;(d)To review, from time to time, the existing provisions and laws affecting women and recommend amendments thereto so as to suggest remedial legislative measures to meet any lacunae, inadequacies or shortcomings in such legislation's;(e)To take up all cases of atrocities against women in the State and violation of laws relating to women with the appropriate authorities.(f)Look into complaints and take suo motu notice of matters relating to the following subjects:-(i)deprivation of women's rights;(ii)non-implementation of laws enacted to provide protection to women and also to achieve the objective of equality and development;(iii)non-compliance of policy decisions, guidelines or instructions aimed at mitigating hardships and ensuring welfare and providing relief to women; and take up the issues arising out of such matters with appropriate authorities;(g)call for special studies or investigations into specific problems or situations arising out of discrimination and identify the constrains so as to recommend strategies for their removal;(h)undertake promotional and educational research so as to suggest ways and ensuring due representation of women in all spheres and identify factors responsible for impending 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;(i)participate and advise on the planning process of socio-economic development of women;(j)evaluate the progress of the development of women under the State;(k)inspect or cause to be inspected a jail, remand homes, women's institution or other place of custody where women are kept as prisioners or otherwise, and take up with the concerned authorities for remedial action, if found necessary;(l)fund litigation involving issues affecting a large body of women;(m)make periodical reports to the Government on any matter pertaining to women and in particular various difficulties under which women suffer;(n)any other matter which may be referred to it by State Government.
