Section 4 in The Goa State Commission for Women Act, 1996
4. Constitution of the Commission.
(1)The State Government shall, by notification in the Official Gazette, constitute a body known as the "Goa State Commission for Women", to exercise the powers conferred on and to perform the functions assigned to it, under this Act.(2)The Commission shall consist of,-(a)a Chairperson, who shall be an eminent Goan woman by birth or by marriage committed to the cause of women, to be nominated by the State Government, and shall possess such qualification as may be prescribed:Provided that, before nominating the Chairperson, the State Government shall consult women's organisations registered within the State of Goa;(b)not more than six non-official members, preferably women, to be nominated by the State Government from amongst persons of ability, integrity and standing who have served the cause of women or have sufficient knowledge and experience in law or legislation, trade unionism, management of an industry or organisation committed to increasing the employment, potential of women, women's voluntary organisations (including women activists), administration, economic development, health, education or social welfare, provided that, at least one member shall be from amongst persons belonging to the Scheduled Castes or Scheduled Tribes or Other Backward Classes;(c)any woman member elected by the Goa Legislative Assembly, from amongst its members;(d)a Member-Secretary, to be nominated by the State Government who shall be an officer of the Civil Service of the State with appropriate experience, not below the rank of Joint Secretary in the Government.
