(1)The State Security Commission shall have as its members:(a)the Home Minister as its Chairperson;(b)the Leader of the Opposition in the State Assembly;(c)a retired District Judge, nominated by the Chief Justice of the High Court;(d)the Chief Secretary;(e)the Secretary in charge of the Home Department;(f)the Director General of Police as its Member-Secretary; and(g)two non-political persons (hereinafter referred to as "Independent Members") of proven reputation for integrity and competence in administration, law enforcement and security related matters to be appointed by the State Government.(2)No serving Government employee shall be appointed as an Independent Member.(3)Any vacancy in the State Security Commission shall be filled up as soon as practicable, but not later than three months after the seat has fallen vacant.
