Section 3 in The Orissa State Commission for Women Act, 1993
3. Constitution of State Commissions for Women.
(1)The State Government shall constitute a body to be known as the State Commission for Women exercise the powers conferred on, and to perform the function assigned to it under this Act.(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.(3)An officer not less than rank of a Deputy Secretary to the Government of Orissa in charge of Women's Welfare shall be the Convenor-Secretary of the Commission whose duty shall be to facilitate co-ordinate between the Commission and the Government in the activities and policies relating to Women's Welfare and participation in the development of the State.
