(2)Minister-in-charge of the Home Department shall be the Chairman of the Commission and other members of the Commission shall be as follows:-(a)Leader of the Opposition in the State Legislative Assembly or if there is no Leader of the Opposition, the leader of the largest opposition party (Single or group of parties recognized by the Speaker) in the State Legislative Assembly;(b)Chief Secretary;(c)Secretary-in-charge of the Home Department;(d)Director General of Police; and(e)Three persons of eminence (hereinafter referred to as "Independent Members") from any walk of public life to be appointed by the State Government:Provided that atleast one independent member shall be from amongst the weaker sections of the society.
