Section 13(3) in The Bonded Labour System (Abolition) Act, 1976
(3)Each Vigilance Committee, constituted for a Sub-Division, shall consist of the following members, namely(a)the Sub-Divisional Magistrate, or a person nominated by him, who shall be the Chairman;(b)three persons belonging to the Scheduled Castes or Scheduled Tribes and residing in the Sub-Division, to be nominated by the Sub-Divisional Magistrate;(c)two social workers, resident in the Sub-Division, to be nominated by the Sub-Divisional Magistrate;(d)not more than three persons to represent the official or non-official agencies in the Sub-Division connected with rural development to be nominated by the District Magistrate;(e)one person to represent the financial and credit institutions in the Sub-Division, to be nominated by the Sub-Divisional Magistrate;(f)one officer specified under section 10 and functioning in the Sub-Division.
