Section 5 in The Tamil Nadu Police (Reform) Act, 2013
5. State Security Commission.
(1)The Government shall establish a Commission to be known as State Security Commission.(2)The Commission shall consist of the following members, namely: -(a)the Minister, in-charge of the port folio of Police, who shall be the Chairperson, ex-officio;(b)the Leader of the Opposition in the Tamil Nadu Legislative Assembly;(c)Chairperson, Tamil Nadu Public Service Commission, ex-officio;(d)Chairperson, Tamil Nadu State Human Rights Commission, ex-officio;(e)Chairperson, State Women's Commission, ex-officio;(f)Chairperson, State Minorities Commission, ex-officio;(g)the Chief Secretary, ex-officio;(h)the Secretary in-charge of the Home Department, ex-officio; and(i)the Director General of Police, who shall be the Member-Secretary, ex-officio.
