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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(2)(b) in The Goa State Commission for Women Act, 1996

(b)not more than six non-official members, preferably women, to be nominated by the State Government from amongst persons of ability, integrity and standing who have served the cause of women or have sufficient knowledge and experience in law or legislation, trade unionism, management of an industry or organisation committed to increasing the employment, potential of women, women's voluntary organisations (including women activists), administration, economic development, health, education or social welfare, provided that, at least one member shall be from amongst persons belonging to the Scheduled Castes or Scheduled Tribes or Other Backward Classes;