Section 13(2) in The Bonded Labour System (Abolition) Act, 1976
(2)Each Vigilance Committee, constituted for a district, shall consist of the following members, namely(a)the District Magistrate, or a person nominated by him, who shall be the Chairman;(b)three persons belonging to the Scheduled Castes or Scheduled Tribes and residing in the district, to be nominated by the District Magistrate;(c)two social workers, resident in the district, to be nominated by the District Magistrate;(d)not more than three persons to represent the official or non-official agencies in the district connected with rural development, to be nominated by the State Government;(e)one person to represent the financial and credit institutions in the district, to be nominated by the District Magistrate.
