Section 3 in The Bihar State Commission for Backward Classes Act, 1993
3. Constitution of the State Commission for the Backward Classes.
(1)The State Government shall constitute a body to be known as the State Commission for Backward Classes to exercise the powers conferred on, and to perform the functions assigned to it under this Act.(2)The Commission shall consist of the following members nominated by the State Government:-(a)a Chairperson;(b)a Social Scientist;(c)two persons, who have special knowledge in matters relating to backward Classes; and(d)a Member-Secretary, who is or has been an officer of the State Government in the rank of a Secretary, Special Secretary, Additional Secretary or Joint-Secretary to the Government of Bihar.
