Section 3(3) in The Protection of Human Rights Act, 1993
(3)The Chairpersons of [,the National Commission for Backward Classes, the National Commission for Minorities, the National Commission for Protection of Child Rights] [Substituted 'the National Commission for Minorities' by Act No. 19 of 2019, dated 27.7.2019.] [the National Commission for the Scheduled Castes, the National Commission for the Scheduled Tribes] [Substituted by Act 43 of 2006, Section 3, for "the National Commission for the Scheduled Castes and Scheduled Tribes" (w.e.f. 23.11.2006)] [the National Commission for Women and the Chief Commissioner for Persons with Disabilities] [Substituted 'and the National Commission for Women' by Act No. 19 of 2019, dated 27.7.2019.] shall be deemed to be Members of the Commission for the discharge of functions specified in clauses (b) to (j) of section 12.
