(1)The Commission shall consist of,-(a)a person who has been a Judge of the High Court who shall be its Chairperson:Provided that no appointment under this clause shall be made except after consultation with the Chief Justice of the High Court of Sikkim;(b)a member who shall be a retired officer not below the rank of Secretary to the State Government or a retired police officer in the rank not below that of Inspector General of Police. The member shall be selected on the recommendation of the Selection Committee constituted by the State Government for the purpose.(c)a member who shall be a retired Judicial Officer of the State Superior Judicial Service not below the rank of District & Session Judge.(d)the Chairperson may co-opt a woman member with proven record of social service.(2)Every appointment under sub-section (1) shall be made by the State Government in accordance with the procedure laid above.(3)The functioning of the Commission shall not be invalid merely by reason of any vacancy in the Commission.
