Section 3(2) in The Maharashtra State Commission for Backward Classes Act, 2005
(2)The Commission shall consist of the following members nominated by the State Government, namely :-(a)a Chairperson, who is or has been, a judge of the Supreme Court or of a High Court;(b)a social scientist, with experience of empirical research;(c)six members, one member each from the six revenue divisions of the State, who have special knowledge in the matters relating to other backward classes;Provided that, from amongst the members there shall be not less than one female member and one member each, belonging to the other backward class, Vimukta Jatis and Nomadic Tribes;(d)a Member-Secretary, who is or has been an officer of the State Government not below the rank of the Joint Director in the Social Justice Department:Provided that, before nominating the Member-Secretary, the State Government shall consult the Commission.
