Section 3(2) in Manipur State Commission For The Scheduled Tribes Act, 2014
(2)The Commission shall consist of the following Members, namely-(a)a Chairperson to be nominated by the State Government from amongst the Scheduled Tribes having special knowledge in matter relating tribal affairs.(b)two Members to be nominated by the State Government from amongst the SchedUled Tribes having special knowledge in matters relating to tribal affairs;(c)The Principal Secretary/Commissioner (Tribal Affairs and Hills) to the Government of Manipur shall be the ex-officio Member Secretary of the Commission.
