Section 4(1) in The West Bengal Minorities Commission Act, 1996
(1)The Commission shall perform the following functions:-(a)evaluate the progress of the development of minorities of West Bengal and review implementation of the policies and programme of the State Government;(b)monitor the working of the safeguards provided in the Constitution and in laws enacted by Parliament or the State Legislature;(c)make recommendations for the effective enforcement and implementation of safeguards for the protection of the interests of minorities provided by the Central Government or the State Government;(d)look into specific complaints regarding deprivation of social, economic, educational, cultural and linguistic rights and safeguards of the minorities and take up such matters with the appropriate authorities;(e)recommend to the State Government to accord minority status to religious, linguistic and ethnic groups, provided such groups do not enjoy any constitutional or statutory benefits or status;(f)cause studies to be undertaken into problems arising out of any discrimination against minorities and recommend measures for their removal;(g)conduct studies, research and analysis on the issues relating to socio-economic and educational development of minorities;(h)make annual report to the State Government on any matter pertaining to any of the functions of the Commission under this section.
