Section 3(2) in The Jammu and Kashmir Protection of Human Rights Act, 1997
(2)The Commission shall consist of-(a)a Chairperson who has been a Judge of the High Court;(b)one member who is, or has been, [x x x] [The words 'or is eligible to be' omitted by Act No. XXIII of 1997, section 2.] a District Judge;(c)[three Members] [Substituted for the words 'one Member' by Act No. XXIII of 1997.] to be appointed from amongst persons having knowledge of, or practical experience in, matters relating to Human Rights.
