Section 8 in Jharkhand State Commission for the Scheduled Tribes Act, 2019
8. Functions of the Commission.
- The functions of the Commission shall be as follows: -(a)to investigate and examine the working of various safeguards provided in the Constitution of India or under any other law for the time being in force or under any order of the Government for the welfare and protection of the Scheduled Tribes of Jharkhand; and(b)to enquire into specific complaints with respect to the deprivation of rights and safeguard of the Scheduled Tribes of Jharkhand and to take up such matter with the appropriate authorities;(c)to watch the proper and timely implementation of programmes meant for welfare. of Scheduled Tribes and to suggest improvement in such programmes of the State Government or any other body or authority responsible for such programmes;(d)to tender advice regarding reservation for Scheduled Tribes in public services and admission in educational institutions;(e)to advise on the planning process of socio-economic development of the Scheduled Tribes to evaluate the progress of their development in the State;(f)to make recommendations as to the measures that should be taken by the State for the effective implementation of safeguards and other measures for the protection, welfare and socio-economic development of the Scheduled Tribes and to make report to the State Government annually and at such other time as the Commission may deem fit.(g)to discharge such other functions in relation to the protection, welfare, development and advancement of the Scheduled Tribes as may be prescribed;(h)to perform such other functions as may be assigned to it by the State Government:Provided that if any matter specified in this section is dealt with by the National Commission for Scheduled Tribes established under Article 342 of the Constitution of India, the State Commission for Scheduled Tribes shall cease to have jurisdiction on such matter.(i)The State Government may issue such directions to the Commission as may be considered necessary or proper for carrying out the purposes of the Act and the Commission shall be bound to comply with such directions.
