Chapter II
The National Commissionfor Minorities

3. Constitution of the National Commission for Minorities.-

(1) The Central Government shall constitute a body to be known as the National Commission for Minorities to exercise the powers conferred on, and to perform the functions assigned to, it under this Act.

(2) The Commission shall consist of a 3[Chairperson, a Vice-Chairperson and five Members] to be nominated by the Central Government from amongst persons of eminence, ability and integrity: Provided that five Members including the Chairperson shall be from amongst the minority communities.