Section 7(1) in The Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013
(1)The Local Complaints Committee shall consist of the following members to be nominated by the District Officer, namely: —(a)a Chairperson to be nominated from amongst the eminent women in the field of social work and committed to the cause of women;(b)one Member to be nominated from amongst the women working in block, taluka or tehsil or ward or municipality in the district;(c)two Members, of whom at least one shall be a woman, to be nominated from amongst such non-governmental organisations or associations committed to the cause of women or a person familiar with the issues relating to sexual harassment, which may be prescribed:Provided that at least one of the nominees should, preferably, have a background in law or legal knowledge:Provided further that at least one of the nominees shall be a woman belonging to the Scheduled Castes or the Scheduled Tribes or the Other Backward Classes or minority community notified by the Central Government, from time to time;(d)the concerned officer dealing with the social welfare or women and child development in the district, shall be a member ex officio.
