Section 3(2) in The Delhi Commission for Women Act, 1994
(2)The Commission shall consist of:-(a)a Chairperson, committed to the cause of women, to be nominated by the Government.(b)five members to be nominated by the Government from and amongst the persons having not less than 10 years experience in the field of women welfare, administration economic development, health education or social welfare;Provide that at least one Member shall be from amongst persons belonging to the Scheduled Castes or Scheduled Tribes:(c)a Member-Secretary to be nominated by the Government who shall be: -(i)an expert in the field of management, organizational structure or sociological movement, or(ii)an officer who is a member of a civil services of the Union or of an All India Service holds a civil post under the Union with appropriate experience.
