- The Authority shall have four members appointed by the State Government, with a credible record of integrity and commitment to human rights and shall consist of-(1)A retired Judge of High Court or retired Judge of Higher Judicial Service, who was at the time of superannuation, qualified to become a Judge of High Court, who shall be Chairperson of the Authority;(2)A retired Police Officer superannuated in the rank of Additional Director General of Police or above;(3)A retired civil servant superannuated in the rank of Secretary to the State Government or above;(4)A person of repute and standing from the civil society ordinarily residing in the State of Chhattisgarh :Provided that at least one member of the Authority shall be a woman.
