Section 3(5) in West Bengal Scheduled Castes Advisory Council Act, 2017
(5)In addition to Chairperson and Vice-Chairperson, there shall be-(a)one Member of Parliament from a Scheduled Castes constituency in West Bengal;(b)not more than ten Scheduled Castes representatives of the West Bengal Legislative Assembly;(c)not more than four members having special knowledge and experience of the needs and problems of the Scheduled Castes; and(d)not more than two members, to be nominated by the State Government, by notification in the Official Gazette.
