Section 3 in U.P. State Commission for Backward Classes Act, 1996
3. Constitution of the State Commission for Backward Classes.
(1)The State Government shall constitute a body to be known as the State Commission for Backward Classes to exercise the powers conferred on, and to perform the functions assigned to, it under this Act.(2)The headquarters of the Commission shall be at such place as the State Government may, by notification, specify.(3)The Commission shall consist of a Chairman and four other Members nominated by the State Government from amongst persons of eminence, ability and integrity':Provided that four Members including the Chairman shall be from the Backward Classes.
