Section 3 in The M.P. Rajya Mahila Ayog Adhiniyam, 1995
3. Constitution of State Commission for Women.
(1)The State Government shall, by notification in the Official Gazette, constitute a body to be known as the "Madhya Pradesh State Commission for Women" to exercise the powers conferred on, and to perform the functions assigned to it under this Act.(2)The Commission shall consist of-(a)a Chairperson, who shall be an eminent woman social worker or a professional committed to the cause of women, to be nominated by the State Government;(b)Six members to be nominated by the State Government from amongst person of ability, integrity and standing, of whom-(i)one shall be an official;(ii)one shall be an eminent Advocate;(iii)two shall be social workers of repute; and(iv)two shall be experts in education and health :Provided that out of the six Members one shall be from Scheduled Castes, Scheduled Tribes and Other Backward Classes respectively.(3)An officer not below the rank of a Deputy Secretary to the Government of Madhya Pradesh shall be the Member Secretary of the Commission.
