Section 3 in Karnataka State Commission for Women Act, 1995
3. Constitution of the Commission.
(1)As soon as may be after the commencement of this Act, the Government shall constitute a body to be called as the Karnataka State Commission for Women to exercise the powers conferred on and to perform the functions assigned to it by or under this Act with its headquarters at Bangalore.(2)The Commission shall consist of the following members, namely:-(a)a Chairperson who shall be a woman committed to the cause of women to be nominated by the Government;(b)six members to be nominated by the Government from amongst persons of ability, integrity and standing who have had experience in law or legislation, trade unionism, management of an industry or organisation committed to increasing the employment potential of women, women's voluntary organisations including women activists administration, economic development, health, education or social welfare :Provided that at least one member each shall be from amongst persons belonging to [Scheduled Castes, Scheduled Tribes and other Backward Classes] [Substituted by Act 04 of 2014 w.e.f. 04.01.2014] respectively:Provided further that majority of the members nominated under this clause shall be women;(c)The Secretary to Government incharge of Women and Child Development - ex-officio member;(d)Director of Women and Child Development- ex-officio member;(e)Director General of Police or his nominee not below the rank of Deputy Inspector General of Police, preferably a women - ex- officio member;(f)Secretary of the Commission, who shall be the member - Secretary.
