Section 16(1) in The Schedule Castes And the Scheduled Tribes (Prevention Of Atrocities) Rules, 1995
(1)The State Government shall constitute high power vigilance and monitoring committee [***] consisting of the following, namely:--(i)Chief Minister or Administrator - Chairman (in case of a State under President's Rule, the Governor shall be the Chairman);(ii)Home Minister, Finance Minister and Minister(s) in-charge of welfare and development of the Scheduled Castes and the Scheduled Tribes - Members (in case of a State under the President's Rule, the Advisors shall be Members);(iii)all elected Members of Parliament and State Legislative Assembly and Legislative Council from the State belonging to the Scheduled Castes and the Scheduled Tribes shall be Members;(iv)Chief Secretary, the Home Secretary, the Director General of Police, Director/Deputy Director, the National Commission for the Scheduled Castes and the National Commission for the Scheduled Tribes shall be Members;(v)the Secretary in-charge to the welfare and development of the Scheduled Castes and the Scheduled Tribes shall be Convener.
