(1)The Accountability Commission shall consist of Chairperson and members with a credible record of integrity and commitment to human rights who will be as follows:(a)a retired officer superannuated in the rank of not below the Principal Secretary to the State Government as Chairperson.(b)a retired police officer superannuated in the rank of not below IGP; and(c)a person with a minimum of 10 years of experience either as judicial officer, practicing advocate in High Court or a professor of law or a retired officer with experience in public administration.(2)The Chairperson and the members of the Accountability Commission shall be appointed out of a panel prepared by a Committee consisting of the following:(a)Home Minister as Chairperson(b)Chief Secretary.(c)Home Secretary.(d)Director General of Police.(3)Vacancies in the Accountability Commission shall be filled up as soon as practicable, and in no case later than three months after a seat has fallen vacant.(4)In selecting members of the Accountability Commission, the Panel shall adopt a transparent process.
