- The Commission shall have five members to be appointed by the State Government with a credible record of integrity and commitment to human rights and shall consist of:(a)a retired High Court Judge, who shall be the Chairperson of the Commission;(b)a police officer superannuated in the rank not below inspector General of Police;(c)two persons of repute and standing from the civil society;(d)a retired officer not below the rank of Secretary/Commissioner to the State Government with experience in Public Administration.Provided that at least one member of the Commission shall be women and not more then one member shall be a police officer.
