(2)The Commission shall consist of the following members, namely:-(i)the Minister in-charge of Home Department who shall be the Chairman;(ii)the Minister in-charge of Law;(iii)the Leader of Opposition;(iv)a retired Judge of the High Court nominated by the Chief Justice of the High Court of Kerala;(v)the Chief Secretary- ex-officio;(vi)the Secretary to Government, Home Department- ex-officio;(vii)the State Police Chief- ex-officio;(viii)three non-official members, who shall be persons of eminence in public life with wide knowledge and experience in maintenance of law and order, administration, human rights, law, social service, management of public administration, nominated by the Governor of whom one shall be a woman.
