Section 3 in Jharkhand State Commission for the Scheduled Tribes Act, 2019
3. Constitution of the Commission for the Scheduled Tribes.
(1)The State Government shall, as soon as may be after the commencement of the Act constitute a body to be called as the Jharkhand State Commission for the Scheduled Tribes to exercise the powers and perform the functions assigned to it by or under this Act with its headquarter at Ranchi.(2)The Commission shall consist of the following members, namely:-(a)the Chairman, who has special knowledge in matter relating to the Scheduled Tribes, who belongs to Scheduled Tribe community, who follows tribal culture, practices rituals, wedding rituals etc. from birth to death, shall be nominated by the State Government;(b)the Vice Chairman, who has special knowledge in matter relating to the Scheduled Tribes, who belongs to Scheduled Tribe community, who follows tribal culture, practices rituals, wedding rituals etc. from birth to death, shall be nominated by the State Government;(c)three persons who have special knowledge in matters relating to the Scheduled Tribes, who belongs to Scheduled Tribe community, who follows tribal culture, practices rituals, wedding rituals etc. from birth to death, shall be nominated by the State Government;
