(1)The State Police Board shall have as its members:(a)the Home Minister as its Chairperson;(b)a retired High Court Judge ;(c)the Chief Secretary;(d)the Secretary in charge of the Home Department;(e)the Director General of Police as its Member-Secretary; and(f)two independent members who shall be non-political persons of proven reputation and integrity 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 Police Board shall be filled up as soon as practicable, but not later than three months after the seat has fallen vacant.
