(2)The State Security Commission shall consist of the following members, namely:-(a)The Chief Minister - Chairman(b)The Home Minister - Vice Chairman(c)Leader of the Opposition in the Legislative Assembly - Member(d)A Retired judge of the High Court nominated by the Chief justice of Karnataka - Member(e)Chief Secretary to Government - Member(f)Additional Chief Secretary/Principal Secretary, in charge of Home Department - Member(g)Director General of Police - Member and Inspector General of Police Secretary
