Section 3 in The State Commission for Women Act, 1999
3. Constitution of the State Commission for Women.
(1)The Government shall constitute a body to be known as the 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)a whole time Chairperson and two part-time members to be nominated by the Government from amongst eminent women of the State committed to the cause of women.(b)one secretary of the rank of Additional Secretary to Government to be nominated by the Government.
