(1)The State Security Commission shall have as its members:(a)the Home Minister as its Chairperson;(b)the Leader of the Opposition in the State Assembly;(c)a retired District Judge, nominated by the Chief Justice of the High Court;(d)the Chief Secretary;(e)the Secretary in charge of the Home Department;(f)the Director General of Police as its Member-Secretary; and(g)two non-political persons (hereinafter referred to as "Independent Members") of proven reputation for integrity and competence in administration, law enforcement and security related matters to be appointed by the State Government.
