Section 3 in The West Bengal Minorities Commission Act, 1996
3. Constitution of the Commission. -
(1)The State Government shall constitute a body to be known as the West Bengal Minorities Commission to exercise the powers conferred on, and to perform the functions assigned to, it under this Act.(2)The Commission shall consist of the following Members:-(a)a Chairperson, who shall be a person of public eminence, to be nominated by the State Government,(b)a Vice-Chairperson to be nominated by the State Government,(c)a Member-Secretary,(d)the Secretary, Minorities Development and Welfare Department, Government of West Bengal, ex-officio,(e)a representative of the West Bengal Minorities Development and Finance Corporation, ex officio, and(f)such number of other members from amongst persons of public eminence, [not exceeding nine,] [Words subsection for the words not exceeding five, by W.B. Act 14 of 1997.] of whom one shall be a woman, as the State Government may nominate:Provided that [at least nine members,] [Words substituted for the words 'at least five members,' by W.B. Act 14 of 1997.] one of whom shall be a woman, shall be from amongst the notified minority communities.
