(1)The Authority shall consist of maximum five members, to be appointed by the State Government, with a credible record of integrity and commitment to human rights. The Authority shall consist of the following—(a)four persons of eminence with experience in public dealing and having credible record of integrity and commitment to human rights as independent members;(b)a Police Officer superannuated in the rank not below the rank of Inspector General of Police.(2)At least one member of the Authority shall be a woman and not more than one member shall be a police officer.(3)Out of the four independent members, at least one member of the Authority shall be from amongst persons, having a good knowledge of law.(4)The State Government shall appoint one of the independent members, as Chairman of the Authority.
