Section 5(3) in Uttarakhand Police (Amendment) Act, 2018
(3)(a)The retired District Judge shall be appointed as the Chairperson of the District Police Complaint Authority and the appointment of Chairperson of District Police Complaint Authority may be made by the State Government, amongst from the panel of names suggested by the Chief Justice of Hon'ble High Court or Justice of Hon'ble High Court nominated by him;(b)The appointment of the members of the District Police Complaint Authority shall be made by the State Government, amongst from the panel of the names prepared by the State Human Rights Commission/Lokayukta/State Public Service Commission and the panel of names for the selection of members of State Human Rights Commission/ Lokayukta/State Public Service Commission may be prepared from amongst the retired civil servants/police officers/retired officers of other departments and civil society."
