(1)The State Committee shall have five members nominated by the State Government as follows:-(a)four persons of eminence with experience in public dealing and having credible record of integrity and commitment to human rights as independent members:Provided that one independent member shall be from weaker sections of society and one from women;(b)One officer of the rank of Additional Director General of Police as its Member-Secretary;(c)The Government shall appoint one of the independent members as the Chairman of the State Committee.
