Section 13 in The Haryana Right to Service Act, 2014
13. Composition of Commission.
(1)The Commission shall consist of a Chief Commissioner and upto four Commissioners and their appointment shall be made by the Governor on the recommendation of a Committee consisting of the Chief Minister, who shall be the Chairperson of the Committee, leader of the opposition and one Cabinet Minister, to be nominated by the Chief Minister.(2)The Chief Commissioner shall be a serving or retired officer in the rank and status of the Chief Secretary of the State of Haryana or Secretary to the Government of India.(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.
