Section 3(2)(b) in The Bihar State Commission for Women Act, 1999

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State of Bihar - Subsection

Section 3(2)(b) in The Bihar State Commission for Women Act, 1999

(b)Besides, seven non-official women members to be nominated as follows by the State Government from amongst persons of ability, integrity and standing:

(i)Of 7 non-official members, one belonging to Scheduled Castes, one to Scheduled Tribes, one to Minority and one to Backward classes, and who have sufficient experience of social service.

(ii)One who have had experience in law or legislation,

(iii)One who have experience in N.G.Os.,Trade Union Management of an Industry or Organisation committed to increasing employment potential of women;

(iv)One with experience to social welfare or administration or health or education.

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State of Bihar - Subsection

Section 3(2)(b) in The Bihar State Commission for Women Act, 1999