Section 3(2) in Protection of Human Rights Act, 1993
(2)The Commission shall consist of-(a)a Chairperson who has been a Chief Justice 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)two Members to be appointed from amongst persons having knowledge of, or practical experience in, matters relating to human rights.
