Section 3(2)(c) in The National Commission For Women Act, 1990

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Union of India - Subsection

Section 3(2)(c) in The National Commission For Women Act, 1990

(c)a Member-Secretary to be nominated by the Central Government, who shall be-

(i)an expert in the field of management, organisational structure or sociological movement, or

(ii)an officer who is a member of a civil service of the Union or of an all-India service or holds a civil post under the Union with appropriate experience.

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Union of India - Subsection

Section 3(2)(c) in The National Commission For Women Act, 1990