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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 Women Act, 1999

(2)The Commission shall consist of a Chairperson and not more than four members including the Member Secretary to be appointed by the State Government and out of the four members one shall be a woman either belonging to the Scheduled Castes or to the Scheduled Tribes and one shall be from other backward classes.