Section 3 in The M.P. (Rajya) Anusuchit Jati Ayog Adhiniyam, 1995
3. Constitution of State Commission for Anusuchit Jati.
(1)The State Government shall constitute a body to be known as the Madhya Pradesh Rajya Anusuchit Jati Ayog to exercise the powers conferred on, and to perform the functions assigned to it under this Act.(2)The Commission shall consist of the following members :-(a)Three non official members who have special knowledge in the matters relating to Scheduled Castes of whom one shall be the Chairperson to be appointed by the State Government:Provided that at least two members shall be from amongst the Scheduled Castes.(b)Director, Scheduled Castes Welfare, Madhya Pradesh.
