Section 3(2) in The Orissa State Commission for Women Act, 1993
(2)The Commission shall consist of -(a)A Chairperson, who is an eminent 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 persons of ability, integrity and standing of whom -(i)one shall be an official,(ii)one shall be an eminent advocate,(iiil two shall be social workers of repute, and(iv)two shall be experts in education and health :Provided that at least one Member each shall be from amongst persons belonging to the Scheduled Castes and the Scheduled Tribes respectively.
