Section 3 in Tamil Nadu State Commission for Women Act, 2008
3. Constitution of Commission.
(1)The Government shall, by notification, constitute a body to be known as the Tamil Nadu State Commission for Women 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, who shall be an eminent woman committed to the cause of women to be nominated by the Government;(b)five members to be nominated by the Government from amongst persons of ability and integrity, who have served the cause of women or have had sufficient knowledge and experience of law and legislation, administration of matters concerning advancement of women or voluntary organization for women, or who have sufficient experience in working in the field of economic development, health or education of women:Provided that not less than three of the nominated members shall be women:Provided further that at least one member shall be from amongst persons belonging to the Scheduled Castes and one member shall be from among persons belonging to the Scheduled Tribes;(c)two members to be nominated by the Government from among the members of the Tamil Nadu Legislative Assembly:Provided that a member of the Tamil Nadu Legislative Assembly shall cease to be a member of the Commission from the date on which he ceases to be a member of the Tamil Nadu Legislative Assembly;Provided that a member of the Tamil Nadu Legislative Assembly shall cease to be a member of the Commission from the dale on which he ceases to be a member of the Tamil Nadu Leglslatlve Assembly,(d)The Secretary to Government in-charge of Social Welfare and Nutritious Meal Programme Department to be an Ex-Officio member;(e)a Member-Secretary to be appointed by the Government, who shall be an officer of the All India Service, not lower in rank than that of a Joint Secretary to Government.
