(2)The State Authority shall consist of the following members, namely:—(i)a retired Judge of a High Court who shall be the Chairperson of the Authority;(ii)an officer not below the rank of Principal Secretary to Government;(iii)an officer not below the rank of Additional Director General of Police;(iv)a person as may be fixed by the Government, in consultation with the Leader of Opposition, from a three member panel of retired suitable officers not below the rank of Inspector General of Police furnished by the Chairman of the State Human Rights Commission; and(v)a person as may be fixed by the Government, in consultation with the Leader of Opposition, from a three member panel of retired suitable District Judges furnished by the State Lok Ayuktha.
