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Union of India - Section

Section 3 in The National Rural Employment Guarantee (Central Council) Rules, 2006

3. The Central Council

.-(1) Subject to the provisions of sub-rule (2), the Central Council constituted under sub-section (1) of section 10 shall consist of the following, namely:-
(a) Union Minister for Rural Development Chairperson,ex officio;
(b) (i) Secretary to the Government of India, Department of Rural Development Member,ex officio;
  (ii) a nominee of the Ministry Women and child Development not below the rank of Joint Secretary to the Government of India Member;
  (iii) a nominee of the Ministry of Agriculture not below the rank of Joint Secretary to the Government of India Member;
  (iv) a nominee of the Ministry of Environment and Forest not below the rank of Joint Secretary to the Government of India Member;
  (v) a nominee of the Ministry or Statistics and Programme Implementation not below the rank of Joint Secretary to the Government of India Member;
  (vi) a nominee of the Ministry of Panchayat Raj not below the rank of Joint Secretary to the Government of India Member;
  (vii) a nominee of the Ministry of Tribal Affairs not below the rank of Joint Secretary to the Government of India Member;
  (viii) a nominee of the Ministry of Social Justice and Empowerment not below the rank of Joint Secretary to the Government of India Member;
  (ix) one representative of Planning Commission not below the rank of Advisor in the Planning Commission Member;
  (x) [ one representative of the Prime Minister's Officer not below the rank of Joint Secretary [Inserted by G.S.R. 309(E), dated 5.5.2009 (w.e.f. 5.5.2009). ] [Member; [Inserted by G.S.R. 309(E), dated 5.5.2009 (w.e.f. 5.5.2009). ]
  (xi) [ one representative of the Ministry of Law and Justice not below the rank of Joint Secretary [Inserted by G.S.R. 309(E), dated 5.5.2009 (w.e.f. 5.5.2009). ] [Member; [Inserted by G.S.R. 309(E), dated 5.5.2009 (w.e.f. 5.5.2009). ]
  (xii) [ one representative of the Ministry of Labour and Employment not below the rank of Joint Secretary [Inserted by G.S.R. 309(E), dated 5.5.2009 (w.e.f. 5.5.2009). ] [Member;] [Inserted by G.S.R. 309(E), dated 5.5.2009 (w.e.f. 5.5.2009). ]
(c) Six representatives of the department of rural development of the State Government who shall not be below the rank of Secretary to the concerned State Government to be nominated by the Central Government Members;
(d) Twelve Members to be nominated by the Central Government from Panchayati Raj Institutions, organizations of workers and disadvantaged groups, of whom four shall be women, and shall include-  
  (i)Two representative to be nominated by the Central Government from the Scheduled Caste, one representative each from Scheduled Tribes, Other Backward Classes and minorities;  
  (ii)Chairperson of two District Panchayats nominated by the Central Government by rotation for a period of one year at a time;  
(e) [ [Substituted by G.S.R. 309(E), dated 5.5.2009 (w.e.f. 5.5.2009). ] [eight Members representing the States to be nominated by the Central Government of whom- [Substituted by G.S.R. 309(E), dated 5.5.2009 (w.e.f. 5.5.2009). ]  
  (i)[One shall be an expert in areas of works such as water conservation, land development, afforestation and plantation and rural engineering and any other work, listed or notified under Schedule I of the Act; [Substituted by G.S.R. 309(E), dated 5.5.2009 (w.e.f. 5.5.2009). ]  
  (ii)One shall be an expert in social audit; and  
  (iii)[One shall be an expert on wage employment; [Substituted by G.S.R. 309(E), dated 5.5.2009 (w.e.f. 5.5.2009). ]  
  (iv)[One shall be an expert in print or electronic media; [Substituted by G.S.R. 309(E), dated 5.5.2009 (w.e.f. 5.5.2009). ]  
  (v)[One shall be an expert in climate change; [Substituted by G.S.R. 309(E), dated 5.5.2009 (w.e.f. 5.5.2009). ]  
  (vi)One shall be an expert in law; and  
  (vii)[One shall be an expert in law; and [Substituted by G.S.R. 309(E), dated 5.5.2009 (w.e.f. 5.5.2009). ]  
  (viii)[One shall be an expert in communication and information technology;] [Substituted by G.S.R. 309(E), dated 5.5.2009 (w.e.f. 5.5.2009). ]  
(f) Joint Secretary to the Government of India in the Ministry of Rural Development in charge of the National Rural Employment Guarantee Act, 2005 Member-Secretary.
(2)Not less than one-third of the total number of non-official Members of the Central Council shall be women"> (2) Not less than one-third of the total number of non-official Members of the Central Council shall be women.