(1)The State Police Board shall have the following as its members namely-(a)the Chief Minister as its Chairperson;(b)the Leader of Opposition in the State Legislative Assembly;(c)a retired High Court Judge;(d)the Chief Secretary;(e)the Secretary in charge of the Home Department;(f)the Secretary in charge of the Finance Department;(g)the Secretary in charge of the Social Welfare & Empowerment Department;(h)the Director General of Police as its Member-Secretary; and(i)three non-political persons of proven reputation for integrity and competence to be appointed on the recommendation of the Selection Panel constituted under Section 41.
