Section 11(1) in Protection of Human Rights Act, 1993
(1)The Central Government shall make available to the Commission-(a)an officer of the rank of the Secretary to the Government of India who shall be the Secretary-General of the Commission; and(b)such police and investigative staff under an officer not below the rank of a Director General of Police and such other officers and staff as may be necessary for the efficient performance of the functions of the Commission.
