Section 4(1) in The Maharashtra Employment Guarantee Act, 1977
(1)For the purposes of regular monitoring and reviewing the implementation of this Act, the State Government shall constitute a State Council to be known as “ the Maharashtra State Employment Guarantee Council” with a Chairperson and such number of official members as may be determined by it and not more than fifteen non-official members nominated by the State Government from Panchayat Raj institutions, organisations of workers and disadvantaged groups:Provided that, not less than one-third of the non-official members nominated under this sub-section shall be women:Provided further that, not less than one-third of the non-official members shall be belonging to the Scheduled Castes, the Scheduled Tribes, the Other Backward Classes and Minorities.
