Section 3(2) in The Maharashtra State Minorities Commission Act, 2004
(2)The Commission shall consist of,-(a)a Chairperson, Vice-Chairperson and nine other members to be nominated by the Government from amongst persons of eminence, ability and integrity:Provided that, all the Members including the Chairperson and the Vice-Chairperson shall be from amongst the minorities: and(b)the Secretary appointed by the Government shall be an officer not below the rank of Deputy Secretary to Government.
