Section 7(1) in Tamil Nadu State Commission for Women Act, 2008
(1)Subject to the performance of the functions of the National Commission for Women under section 10 of the National Commission for Women Act, 1990, the Commission shall perform all or any of the following functions, namely:-(a)investigate and examine all matters relating to the safeguards provided for women under the Constitution and other laws;(b)present to the Government, annually and at such other times as the Commission may deem fit, reports upon the working of those safeguards;(c)make it such reports, recommendations for the effective implementation of those safeguards for improving the conditions of women by the Government;(d)review, from time to time, the existing provisions of laws affecting women and recommend amendments thereto so as to provide for remedial legislative measures to meet any lacuna, inadequacies or shortcomings in such legislations;(e)take up the cases of violation of the provisions of the Constitution and other laws relating to women with the concerned authorities;(f)look into complaints and take suo-motu notice of matters relating to-(i)non-implementation of any taws to provide protection of women's right and also to achieve the objective of equality and development;(ii)non-compliance of policy decisions, guidelines or instructions aimed at mitigating hardships and ensuring welfare and providing relief to women, and take up the issues arising out of such matters with concerned authorities;(g)call for special studies or investigations into specific problems or situations arising out of discrimination and atrocities against women and identify the constraints so as to recommend strategies for their removal;(h)undertake promotional and educational research so as to suggest ways of ensuring due representation of women in all spheres and identify factors responsible for impeding their advancement, such as, lack of access to housing and basic services, inadequate support services and technologies for reducing drudgery and occupational health hazards and for increasing their productivity;(i)participate and advise on the planning process of social-economic development of women;(j)evaluate the progress of the development of women;(k)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 wherever necessary take up the matter with the concerned authorities for remedial action;(l)implicate and fund litigation involving issues affecting women;(m)make reports to the Government on any matter pertaining to women and in pedicular the difficulties under which women toil, from time to time;(n)any oilier mailer which may he referred to it by the Government.
