Section 10(2) in The Delhi Right To Information Rules, 2001
(2)The State Council shall consist of the following members, namely:-(a)the Chief Minister, Government of National Capital Territory of Delhi shall be its Chairman;(b)the Minister Incharge of the Department of Administrative Reforms in the Government shall be its member:Provided if the Chief Minister is the Minister Incharge of Administrative Reforms Department, then the Finance Minister shall be the Member;(c)such number of other officials not exceeding ten of which three members shall be elected representatives of the Legislative Assembly of the NCT of Delhi and of which one shall be woman to be nominated by the Speaker of Assembly of NCT of Delhi and non-official members not exceeding ten representing such interests as may be prescribed by the Government.
