Section 3(2)(b) in The M.P. Rajya Mahila Ayog Adhiniyam, 1995

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

(b)Six members to be nominated by the State Government from amongst person of ability, integrity and standing, of whom-

(i)one shall be an official;

(ii)one shall be an eminent Advocate;

(iii)two shall be social workers of repute; and

(iv)two shall be experts in education and health :

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