Section 13(3) in The Haryana Right to Service Act, 2014
(3)Atleast two of the Commissioners shall be retired officers of the Government of Haryana in the rank and status of a Administrative Secretary or its equivalent rank and status in any of the services of the State, including officers of All India Services from the Haryana cadre and other Commissioners shall be persons of eminence in public life with atleast twenty years experience in management, law, administration or corporate governance.
