Section 3(2) in The National Commission For Backward Classes Act, 1993
(2)The Commission shall consist of the following Members nominated by the Central Government:-(a)a Chairperson, who is or has been a Judge of the Supreme Court or of a High Court;(b)a social scientist;(c)two persons, who have special knowledge in matters relating to backward classes; and(d)a Member-Secretary, who is or has been an officer of the Central Government in the rank of a Secretary to the Government of India.
