Section 40(6) in Jammu and Kashmir Municipal Corporation Act, 2000
(6)The Social Justice Committee shall perform functions relating to -(a)promotion of education, economic, social, cultural and other interests of the Scheduled Castes, Scheduled Tribes, Backward Classes; and weaker sections of the Society;(b)protection from social injustice and all other forms of exploitation;(c)amelioration of the Scheduled Castes, Scheduled Tribes and Backward Classes including other weaker sections of the Society;(d)securing social justice to the Scheduled Castes, Scheduled Tribes, women and other weaker sections of the society.
