Section 12(1) in Andhra Pradesh State Minorities Commission Act, 1998
(1)The Commission shall perform the following functions, namely:-(a)to evaluate the working of various safeguards provided in the Constitution for the protection of minorities and in laws passed by the Union and State Governments;(b)to make recommendations with a view to ensure effective implementation and enforcement of all (safeguards and) the Laws;(c)to undertake a review of the implementation of the policies, pursued by the Union and State Governments with respect to the minorities;(d)to look into specific complaints regarding deprivation of rights and safeguards in the interest of the minorities;(e)to conduct studies, research and analysis on the question of avoidance of discrimination against minorities;(f)to suggest appropriate legal and welfare measures in respect of any minority to be undertaken by the Government;(g)to serve as a State Clearing House for information in respect of the conditions of minorities;(h)to invite one or more prominent persons to participate in the meetings of the Commission to advise on such matters as may be necessary;(i)to make periodical reports at prescribed intervals to the Government; and(j)to exercise such other powers and perform such other functions as may be conferred or enjoined upon it by this Act or the rules made thereunder.
