(1)In making appointments, the State Government shall ensure that-(a)two members of the State Legislature (of whom one shall be a member of the Maharashtra Legislative Assembly and the other of the Maharashtra Legislative Council) are appointed; and(b)at least one woman, and at least two members of whom one shall be a person belonging to a Scheduled Caste and one to the Scheduled Tribes, are appointed from among persons ordinarily residing in the State:Provided that, for a period of 15 years from the appointed day, no person, who is entitled to claim the amount under section 6 or section 8, shall be appointed on the Committee.
