Section 3(2) in The National Commission For Safai Karamcharis Act, 1993
(2)The Commission shall consist of-(a)a Chairperson;(b)a Vice-Chairperson;(c)five Members;to be nominated, from amongst the persons of eminence connected with the socio-economic development and welfare of Safai Karamcharis, by the Central Government:Provided that at least one of the Members shall be a woman.
