Section 3(2) in Rajasthan State Commission for Backward Classes Act, 2017
(2)The Commission shall consist of the following Members to be nominated by the State Government, namely:-(a)a Chairperson, who is or has been a Judge of a High Court;(b)a social scientist:(c)two persons, who have special knowledge in matters relating to backward classes; and(d)a Member-Secretary, who is or has been an officer of the State Government not below the rank of Joint Secretary to the Government of Rajasthan or is or has been a District Judge:Provided that the Chairperson, Member-Secretary and Members of the Rajasthan State Commission for Backward Classes constituted by the Rajasthan Government order number F. 11(150)R&P/RRBC/2007/39035 Jaipur, dated 16th July, 2007, who were working immediately before the commencement of this Act shall be deemed to have been nominated as the Chairperson, Member-Secretary and Members, as the case may be, of the Commission constituted under this Act with effect from the date of constitution of the Commission under this Act.
