Section 9(1) in West Bengal Scheduled Castes Advisory Council Act, 2017
(1)The Council shall render advice to the State Government on-(a)formulating specific action plans for comprehensive socioeconomic development of the Scheduled Castes in West Bengal;(b)various ways to address the shortcomings of the Scheduled Castes communities in availing the opportunities in education and employment and facilitate them in availing these opportunities;(c)existence of specific geographical and special disadvantages faced by the villages and habitats with dominant Scheduled Castes population and the ways to address these through the concerned Departments;(d)the livelihood opportunities for the Scheduled Castes communities and how to harness these opportunities;(e)the proper ways and means for convergence of activities of various Departments of the State Government and pooling of resources for holistic development of Scheduled Castes communities;(f)activities under special component plan by various Departments for addressing specific developmental needs of the Scheduled Castes communities;(g)promotion and development of specific cultural practice of Scheduled Castes communities, their traditional folksongs and dance forms;(h)protection and preservation of historical and cultural landmarks, objects, structures, festivals of Scheduled Castes communities;(i)any other matters which may be referred to it by the State Government.
