Section 10(1) in The Orissa State Commission for Women Act, 1993
(1)The Commission shall perform all or any of the following functions, namely :(a)make indepth studies on -(i)the economic, educational and health situation of the women of the State, with particular emphasis on the tribal districts and areas which are under-developed with respect to women's literacy, mortality and economic development.(ii)condition in which women work in factories, establishments construction sites and other similar situations.and recommend to the State Government on the basis of specific reports on improving the status of women in the said areas;(b)compile information, from time to time, on instances of all offences against women in the State, or in selected areas, including cases related to marriage and dowry, rape, kidnapping, criminal abduction, eve-teasing immoral trafficking if women and case of medical negligence in causing delivery or sterlisation or medical intervention that relates to child bearing or child birth;(c)will co-ordinate with the State Cell and District Cells for atrocities against women, if any for mobilisation of public opinion in the State as a whole or in specific areas which would help in speedy reporting and detection of offences of such atrocities and mobilisation or public opinion against the offenders.(d)receive complaints on -(i)atrocities on women and offences against women,(ii)deprivation of women of their rights relating to minimum wages basic health and maternity rights,(iii)non-compliance of policy decisions of the Government relating to women,(iv)rehabilitation of deserted and destitute women and women forced into prostitution,(v)atrocities on women in custody, and take up with authorities concerned for appropriate remedial measures,(e)assist, train and orient the non-Government organisation in the State in legal counselling of poor women and enabling such women to get legal aid,(f)inspect or cause to be inspected, a jail, remand home, women's institution or other place of custody where women are kept as prisoners or otherwise and take up with the concerned authorities for remedial action, if found necessary.(g)perform functions in relation to any other matter which may be referred to it by the State Government.
