Section 3(2) in The Punjab State Commission for Scheduled Castes Act, 2004
(2)The Commission shall consist of, -(a)a Chairperson, who shall be an eminent person belonging to Scheduled Castes or a retired officer of the Government of the State of Punjab belonging to the Scheduled Castes not below the rank of Principal Secretary, to be appointed by the Government;(b)not more than three non-official members from amongst the members of the Scheduled Castes, who may be appointed by the Government from amongst the persons of liability, integrity and standing, who have served for the welfare and uplift of the Scheduled Castes :Provided that out of the three members, one shall be a woman;(c)the Director General of Police, Punjab, shall be the ex-officio member;(d)the Director, Local Government, Punjab, shall be the ex-officio member;(e)the Director, Welfare of Scheduled Castes and Backward Classes, Punjab, shall be the ex-officio member; and(f)[ one Member-Secretary, to be appointed by the Government from amongst the retired or serving officers of Indian Administrative Service or the Punjab Civil Service belonging to Scheduled Castes, not below the rank of an Additional Secretary.] [Substituted by Punjab Act No. 19 of 2006.]
