Section 3 in Rajasthan State Commission for Backward Classes Act, 2017
3. Constitution of the Rajasthan State Commission for Backward Classes.
(1)The State Government shall constitute a body to be known as the Rajasthan 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 to be nominated by the State Government, namely:-(a)a Chairperson, who is or has been a Judge of a High Court;(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 not below the rank of Joint Secretary to the Government of Rajasthan or is or has been a District Judge:Provided that the Chairperson, Member-Secretary and Members of the Rajasthan State Commission for Backward Classes constituted by the Rajasthan Government order number F. 11(150)R&P/RRBC/2007/39035 Jaipur, dated 16th July, 2007, who were working immediately before the commencement of this Act shall be deemed to have been nominated as the Chairperson, Member-Secretary and Members, as the case may be, of the Commission constituted under this Act with effect from the date of constitution of the Commission under this Act.
