Section 5(2) in Uttarakhand Police (Amendment) Act, 2018
(2)Appointment: (a) The chairperson of the State Police Complaint Authority shall be retired judge of the Hon'ble Supreme Court/Hon'ble High Court. The appointment of the Chairperson of the State Police Complaint Authority may be made by the State Government only amongst from the panel of retired judges suggested by the Hon'ble Chief Justice of the High Court.(b)The appointment of the members of the State Police Complaint Authority shall be made by the State Government from the panel of the names prepared by the State Human Right Commission/Lokayukta/State Public Service Commission and the panel of names for the selection of members of State Human Right Commission/Lokayukta/State Public Service Commission shall be prepared from amongst the retired civil servants/police officers/retired officers of other department and civil society.
