Section 10 in The Orissa State Commission for Women Act, 1993
10. Functions of Commission.
(1)The Commission shall perform all or any of the following functions, namely :(a)make indepth studies on -(i)the economic, educational and health situation of the women of the State, with particular emphasis on the tribal districts and areas which are under-developed with respect to women's literacy, mortality and economic development.(ii)condition in which women work in factories, establishments construction sites and other similar situations.and recommend to the State Government on the basis of specific reports on improving the status of women in the said areas;(b)compile information, from time to time, on instances of all offences against women in the State, or in selected areas, including cases related to marriage and dowry, rape, kidnapping, criminal abduction, eve-teasing immoral trafficking if women and case of medical negligence in causing delivery or sterlisation or medical intervention that relates to child bearing or child birth;(c)will co-ordinate with the State Cell and District Cells for atrocities against women, if any for mobilisation of public opinion in the State as a whole or in specific areas which would help in speedy reporting and detection of offences of such atrocities and mobilisation or public opinion against the offenders.(d)receive complaints on -(i)atrocities on women and offences against women,(ii)deprivation of women of their rights relating to minimum wages basic health and maternity rights,(iii)non-compliance of policy decisions of the Government relating to women,(iv)rehabilitation of deserted and destitute women and women forced into prostitution,(v)atrocities on women in custody, and take up with authorities concerned for appropriate remedial measures,(e)assist, train and orient the non-Government organisation in the State in legal counselling of poor women and enabling such women to get legal aid,(f)inspect or cause to be inspected, a jail, remand home, women's institution or other place of custody where women are kept as prisoners or otherwise and take up with the concerned authorities for remedial action, if found necessary.(g)perform functions in relation to any other matter which may be referred to it by the State Government.(2)The State Government shall cause all the recommendations or reports, or any part thereof, as may be presented to it by the Commission under Sub-section (1), which relate to any matter which the State Government is concerned, to be laid before the Legislature of the State alongwith a memorandum explaining the action taken or proposed to be taken on the recommendations of the Commission and the reasons for the non-acceptance, if any of such recommendations.(3)The Commission shall while investigating any matter referred to in Clause (a) or Clause (d) of Sub-section (1) have all the powers of a Civil Court trying a suit and, in particular, in respect of the following matters, namely :(a)summoning and enforcing the attendance of any person from any part of India and examining him on oath;(b)requiring the discovery and production of any document;(c)receiving evidence on affidavits;(d)requisitioning any public record or copy thereof from any Court or office;(e)issuing commissions for the examination of witness and documents; and(f)any other matter which may be prescribed.Chapter-IV Finance Accounts and Audit
