Section 3 in The Bihar State Commission for Women Act, 1999
3. Constitution of the Bihar State Commission for Women.
(1)The Bihar State Government shall constitute a body to be known as the Bihar State Commission for Women to exercise the powers conferred on, and to perform the functions assigned to it, under this Act. Chairperson and other non-official members of the Commission shall be women only.(2)The Commission shall consist of-(a)A Chairperson, committed to the cause of women, to be nominated by the State Government;(b)Besides, seven non-official women members to be nominated as follows by the State Government from amongst persons of ability, integrity and standing:(i)Of 7 non-official members, one belonging to Scheduled Castes, one to Scheduled Tribes, one to Minority and one to Backward classes, and who have sufficient experience of social service.(ii)One who have had experience in law or legislation,(iii)One who have experience in N.G.Os.,Trade Union Management of an Industry or Organisation committed to increasing employment potential of women;(iv)One with experience to social welfare or administration or health or education.(c)One official member to be a representative of Welfare Department;(d)One official member to be representative of Home (Special) Department;(e)Managing Director of the Bihar State Women Development Corporation, Patna would be ex-officio Member-Secretary of the Commission.
