Section 3(2) in The M.P. (Rajya) Anusuchit Jati Ayog Adhiniyam, 1995
(2)The Commission shall consist of the following members :-(a)Three non official members who have special knowledge in the matters relating to Scheduled Castes of whom one shall be the Chairperson to be appointed by the State Government:Provided that at least two members shall be from amongst the Scheduled Castes.(b)Director, Scheduled Castes Welfare, Madhya Pradesh.
