Section 15 in The Punjab State Commission for Scheduled Castes Act, 2004
15. Registration of voluntary organisations and seeking their assistance.
(1)Any voluntary organisation for Scheduled Caste within the State, may seek registration with the Commission for the purposes of this Act. The Commission may, after satisfying itself in the manner as it may consider appropriate about the importance and rule of such organisation in the society including the name of such organisation in its register.(2)The Commission may, in consultation with the voluntary organisation, evolve norms and standards on the basis of which registration of voluntary organisation is to be made.(3)The Commission shall maintain a register of voluntary organisation referred to in sub-section (1)(4)In discharge of its functions, the Commission may seek the assistance of any such voluntary organisation.(5)A list of such organisations shall be made available to any court or authority or to the members of the general public on request.(6)If, for any reason to be recorded in writing, the Commission deems it appropriate to cancel the name of any organisation form its register, it may do so, after giving such organisation a reasonable opportunity of being heard.(7)The decision of the Commission about such cancellation shall be final.
