Section 10(1) in The Maharashtra State Minorities Commission Act, 2004
(1)The functions of the Commission shall be as follows:-(a)to examine the working of various safeguards provided in the Constitution of India and the laws passed by the State Legislature, for the protection of minorities;(b)to make recommendations with a view to ensuring effective implementation and enforcement of all the safeguards;(c)to monitor the working of the safeguards provided in the Constitution, laws enacted by the Parliament and the State Legislature, and policies and schemes of the State Government for minorities;(d)to conduct studies, research and analysis on the questions of avoidance of discriminations against minorities;(e)to make a factual assessment of the representation of minorities in the services of the Government, Government undertakings, Quasi-Government bodies, Municipal Corporations, Municipal Councils, Zilla Parishads, Panchayat Samitis and Village Panchayats and in case, the representation is inadequate, to suggest ways and means to achieve the desired level;(f)to make recommendations for ensuring, maintaining and promoting communal harmony in the State;(g)to make periodical reports at prescribed intervals to the Government;(h)to study any other matter which, in the opinion of the Commission, is important from the point of view of the welfare and development of minorities, and to make appropriate recommendations;(i)to consider the grievances of the minorities and to suggest appropriate solution, from time to time;(j)to look into specific complaints regarding deprivation of rights and safeguards of minorities and take up such matters with the appropriate authorities;(k)to co-ordinate and supervise the implementation of the Prime Minister's 15 Points Programme for Welfare of Minorities:Provided that, if any matter specified in sub-section (1) is undertaken by the National Commission for Minorities constituted under section 3 of the National Commission for Minorities Act, 1992, the State Commission shall cease to have jurisdiction in such matters.
