Section 3(2) in Himachal Pradesh State Commission For Women Act, 1996
(2)The Commission shall consist of-(a)a Chairperson, who shall be an eminent woman committed to the cause of women ;(b)not more than four non-official members preferably women, to be nominated by the State Government from amongst the persons of ability, integrity and standing who have served the cause of women or have had sufficient knowledge and experience in law or legislation, administration of matters concerning the advancement of women or leadership of any trade union or voluntary organisation for women for protection, upliftment and promotion of common interests of women:Provided that, at least one member each shall be from amongst persons belonging to the Scheduled Castes and the Scheduled Tribes, respectively;(c)the Commissioner-cum-Secretary (Welfare) and the Director General of Police shall be the ex-officio members of the Commission ;(d)one Member-Secretary, to be appointed by the State Government, shall be any officer, who is or has been a member of the Civil Services of the State or of an All India Service or holds a civil post under the State.
