Section 3(2) in The West Bengal Minorities Commission Act, 1996
(2)The Commission shall consist of the following Members:-(a)a Chairperson, who shall be a person of public eminence, to be nominated by the State Government,(b)a Vice-Chairperson to be nominated by the State Government,(c)a Member-Secretary,(d)the Secretary, Minorities Development and Welfare Department, Government of West Bengal, ex-officio,(e)a representative of the West Bengal Minorities Development and Finance Corporation, ex officio, and(f)such number of other members from amongst persons of public eminence, [not exceeding nine,] [Words subsection for the words not exceeding five, by W.B. Act 14 of 1997.] of whom one shall be a woman, as the State Government may nominate:Provided that [at least nine members,] [Words substituted for the words 'at least five members,' by W.B. Act 14 of 1997.] one of whom shall be a woman, shall be from amongst the notified minority communities.
