(1)The State Government shall establish a State Police Commission (hereinafter referred to as the "Commission"), which shall perform functions assigned to it under the provisions of this Chapter.(2)The Home Minister shall be the Chairman of the Commission and other members of the Commission shall be as follows-(a)Chief Secretary;(b)Secretary in charge of the Home Department;(c)Director General of Police;(d)Member, State Human Rights Commission to be nominated by State Government;(e)Two Independent Members (persons of proven reputation for integrity and competence from any field such as academia, law, public administration, media err any other field), to be appointed by the State Government.(3)Director General of Police shall be Secretary' of the Commission.
