Section 4 in U.P. State Employment Guarantee Council Rules, 2019
4. Terms and conditions for the appointment of Chairperson and members.
(1)The Chairperson and Ex-officio members of the State Council shall be such as mentioned in Rule 3.(2)The non-official members shall be appointed by nomination by the State Government from Panchayat Raj Institutions, Organisation of workers and disadvantaged groups provided that one third of the non-official members shall be women, one third non-official members shall be nominated from persons belonging to the Scheduled Castes, Schedule tribes the other backward classes and minorities and the remaining one third of these members shall be from the following categories -(I)One member shall be an expert in any of the areas of works, such as water conservation, land development, afforestation and plantation and rural engineering listed or notified under Schedule I of the Act.(II)One member shall be an expert in Social Audit, and.(III)One member shall be an expert on wage employment.(IV)The term of office of the non-official members nominated under sub-rule (2) shall be for one year.(V)The non-official members shall be entitled to receive travelling allowance and dearness allowance for attending a meeting of the State Council as the case may be, at the rates admissible to the State Government officers and servants.(VI)The non-official members shall also be entitled to receive honorarium at the rate of one thousand rupees per day for the days of the meetings of the State Council or any other official works for which they attend to at the headquarters at Lucknow or at any other place on invitation by the State Council.
