(2)The Selection Committee shall comprise of:(i)The Chief Minister - Chairperson;(ii)The Speaker of the Gujarat Legislative Assembly;(iii)A minister from the council of ministers, to be nominated by the Chief Minister;(iv)The Leader of the Opposition in the Gujarat Legislative Assembly and should there be a vacancy in that position then a person elected in this behalf by the members of the Opposition in that House in such manner as the Speaker may direct;(v)One Judge of the High Court of Gujarat, to be nominated by the Chief Justice of the High Court in consultation with the collegiums of five Senior Judges of the High Court;(vi)Vigilance Commissioner, Gujarat State.
