Section 3 in Manipur State Commission For The Scheduled Tribes Act, 2014
3. Constitution of the Manipur State Commission for the Scheduled Tribes.
(1)The State Government shall constitute a body to be called as the Manipur Commission for the Scheduled Tribes to exercise the powers and to perform the functions assigned to it by or under this Act with its headquarters at Imphal.(2)The Commission shall consist of the following Members, namely-(a)a Chairperson to be nominated by the State Government from amongst the Scheduled Tribes having special knowledge in matter relating tribal affairs.(b)two Members to be nominated by the State Government from amongst the SchedUled Tribes having special knowledge in matters relating to tribal affairs;(c)The Principal Secretary/Commissioner (Tribal Affairs and Hills) to the Government of Manipur shall be the ex-officio Member Secretary of the Commission.
