Section 21(2) in Protection of Human Rights Act, 1993
(2)[ The State Commission shall, with effect from such date as the State Government may by notification specify, consist of-(a)a Chairperson who has been a Chief Justice of a High Court;(b)one Member who is, or has been, a Judge of a High Court or District Judge in the State with a minimum of seven years experience as District Judge;(c)one Member to be appointed from among persons having knowledge of or practical experience in matters relating to human rights.]
