Section 12(1) in The Mahatma Gandhi National Rural Employment Guarantee Act, 2005
(1)For the purposes of regular monitoring and reviewing the implementation of this Act at the State level, every State Government shall constitute aState Council to be known as the (name of the State) State Employment Guarantee Council with aChairperson and such number of official members as may be determined by the State Government and not more than fifteen non-official members nominated by the State Government from Panchayati Raj institutions, organisations of workers and disadvantaged groups:Provided that not less than one-third of the non-official members nominated under this clause shall be women:Provided further that not less than one third of the non-official members shall be belonging to the Scheduled Castes, the Scheduled Tribes, the Other Backward Classes and Minorities.
