Section 3(2) in The Assam Backward Classes Commission Act, 1993
(2)The Commission shall consist of the following members nominated by the Government;(a)a Chairperson who is or has been a Judge of the Supreme Court or a High Court;(b)a Social Scientist;(c)two persons, who have special knowledge in matters relating to backward classes; and(d)a Member-Secretary, who is or has been an officer of the Government in the rank of a Secretary to the Government of Assam.
