Section 3 in The Rajasthan State Commission for Women Act, 1999
3. Constitution of the Commission.
(1)The State Government shall, by notification in the official Gazette, constitute a Commission to be known as the Rajasthan State Commission for Women to exercise the powers conferred on, and to perform the functions assigned to it under this Act.(2)The Commission shall consist of a Chairperson and not more than four members including the Member Secretary to be appointed by the State Government and out of the four members one shall be a woman either belonging to the Scheduled Castes or to the Scheduled Tribes and one shall be from other backward classes.(3)The Chairperson shall be an eminent woman committed to the cause of women with sufficient knowledge and experience in dealing with problems of women.(4)The members of the Commission shall be women of ability, integrity and standing and having adequate know-ledge or experience or have shown ability in dealing with problems relating to safeguard and promoting the interests of women and protecting their rights.(5)The Secretary of the Commission shall be appointed by the State Government and shall exercise such powers and perform such functions of the Commission as may be prescribed or as may be delegated to her by the Commission.(6)The Secretary shall receive such salary and allowances as are applicable to the post and the cadre from which she is drawn.
