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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in The Rajasthan State Commission for Minorities Act, 2001

(2)The Commission shall consist of a Chairperson and four Members to be nominated by the State Government from amongst persons of eminence, ability and integrity.Provided that the Chairperson and at least three Members shall be from amongst the minority communities.