(1)The State Committee shall have five members nominated by the State Government as follows:-(a)four persons of eminence with experience in public dealing and having credible record of integrity and commitment to human rights as independent members:Provided that one independent member shall be from weaker sections of society and one from women;(b)One officer of the rank of Additional Director General of Police as its Member-Secretary;(c)The Government shall appoint one of the independent members as the Chairman of the State Committee.(2)The State Committee may be provided with such secretarial assistance as the Government may determine, from time to time, by a general or special order.
