Section 3(2) in The M.P. Rajya Mahila Ayog Adhiniyam, 1995
(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.
