The new National Commission for Backward Classes will be constituted under Article 338B and will commence functioning as a constitutional authority, in the same manner as the National Commission for Scheduled Castes under Article 338 and the National Commission for Scheduled Tribes under Article 338A. This was stated by Shri Thaawarchand Gehlot, Minister for Social Justice and Empowerment while interacting with media persons. The new Commission will exercise the function of hearing the complaints/grievances of socially and educationally backward classes. It will have the powers of a Civil Court for this purpose. It will have the duty of advising of the socio economic development of the socially and educationally backward classes and evaluate the progress of their development, unlike the present Commission which does not have this role.

Ministry of Social Justice & Empowerment

 

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