Section 3 in The National Commission For Safai Karamcharis Act, 1993
3. Constitution of the National Commission for Safai Karamcharis . - (1) The Central Government shall, by notification in the Official Gazette, constitute a body to be known as the National Commission for Safai Karamcharis to exercise the powers conferred on, and to perform the functions assigned to it under this Act.
(2)The Commission shall consist of-(a)a Chairperson;(b)a Vice-Chairperson;(c)five Members;to be nominated, from amongst the persons of eminence connected with the socio-economic development and welfare of Safai Karamcharis, by the Central Government:Provided that at least one of the Members shall be a woman.
