Section 9(1) in The M.P. (Rajya) Anusuchit Jati Ayog Adhiniyam, 1995
(1)It shall be the function of the Commission,-(a)to act as watch-dog Commission for the protection afforded to the members of the Scheduled Castes under the Constitution and under any other law for the time being in force;(b)to recommend to the State Government to take steps to add particular castes, races or tribes or parts of or groups within castes, races or tribes in the Constitution (Scheduled Castes) Order, 1950;(c)to watch the proper and timely implementation of programmes meant for welfare of Scheduled Castes and to suggest improvement in such programmes of the State Government or any other body or authority responsible for such programmes;(d)to tender advice regarding reservation for Scheduled Castes in public services and admission in educational institutions;(e)to perform such other functions as may be assigned to it by the State Government.
