Section 3(2) in The Protection of Human Rights Act, 1993
(2)The Commission shall consist of(a)a Chairperson who shall been a [Chief Justice ofIndia or a Judge] [Substituted 'Chief Justice' by Act No. 19 of 2019, dated 27.7.2019.] of the Supreme Court;(b)one Member who is, or has been, a Judge of the Supreme Court;(c)one Member who is, or has been the Chief Justice of a High Court;(d)[three Members, out of which at least one shall be a woman,] [Substituted 'two Members' by Act No. 19 of 2019, dated 27.7.2019.] to be appointed from amongst persons having knowledge of, or practical experience in, matters relating to human rights.
