Section 10(1) in The M.P. Rajya Mahila Ayog Adhiniyam, 1995
(1)The Commission shall be perform all or any of the following functions, namely :-(a)investigate and examine all matters relating to the safeguards provided for women under the Constitution and other laws;(b)present to the State Government, annually and at such other times as the Commission may deem fit, reports upon the working of those safeguards;(c)take up the cases of violation of the provisions of the Constitution and of other laws relating to women with the appropriate authorities;(d)participate and advise on the planning process of socio-economic development of women;(e)fund litigation involving issues affecting a large body of women;(f)make in-depth 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 underdeveloped with respect to women's literacy, mortality and economic development;(ii)conditions 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 for improving the status of women in the said areas;(g)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, abduction, eveteasing, immoral trafficking in women and cases of medical negligence in causing delivery or sterilisation or medical intervention that relates to child bearing or child birth;(h)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 of public opinion against the offenders:(i)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 State 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 appropriate remedial measures.(j)assist, train and orient the non-Government organisations in the State in legal counselling of poor women and enabling such women to get legal aid;(k)inspect or cause to be inspected a jail, remand home, women's institutions or other places of custody where women are kept as prisoners or otherwise and take up with the concerned authorities for remedial action, if found necessary;(l)perform functions relating to any other matter which may be referred to it by the State Government.
