(1)The State Security Commission (hereinafter referred to as Commission) shall consist of the following:(a)The Chief Minister as its Chairperson(b)The Home Minister as its Vice Chairperson(c)The Leader of the Opposition in the State Assembly(d)Chief Secretary(e)The Principal secretary/Secretary Home (P) as member.(f)The Director General of Police;(g)Member Secretary to the State Security Commission to be appointed by the State of Meghalaya from officers at the level of Additional Director General of Police or above, preferably in the HAG+ scale of pay; and(h)Two non-political persons of proven reputation for integrity and competence, (hereinafter referred to as “Independent Members”) from the fields of academia, law, public administration, media or NGOs.
