Section 3 in The Rajasthan State Commission for Minorities Act, 2001
3. Constitution of the Commission.
(1)The State Government shall constitute a body to be known as the Rajasthan State Commission for Minorities to exercise the power conferred on, and to perform the functions assigned to it under the Act.(2)The Commission shall consist of a Chairperson and four Members to be nominated by the State Government from amongst persons of eminence, ability and integrity.Provided that the Chairperson and at least three Members shall be from amongst the minority communities.
