Section 3(2) in State Commission for Scheduled Castes Act, 2018
(2)The commission shall consist of the following members, namely:-(a)the chairman, who has special knowledge in matter relating to the Scheduled Castes, shall be nominated by the State Government;(b)the vice Chairman, who has special knowledge in matter relating to the Scheduled Castes of Jharkhand, shall be nominated by the State Government;(c)three persons, who have special knowledge in matters relating to the Scheduled Castes, shall be nominated by the State Government;
