(1)The Selection Committee shall constitute the Search Committee consisting of at least seven persons from the fields and the categories of persons specified in sub-section (3) of section 4 of the Act.(2)The Selection Committee shall nominate one of the members as the Chairperson of the Search Committee.(3)The Secretary to the Government of Manipur in the Department of Personnel and Training (Administrative Reforms Division) shall function as the Convener of the Search Committee.(4)The Selection Committee, if required by circumstances, may constitute Search Committee with members drawn from Administrative Secretary of the Department i.e, Law, Finance, Department of Personnel and Administrative Reforms, Tribal Affairs and Hills, Minorities and Other Backward Classes, Vigilance, Deputy General Manager/ State Bank of India, Director General of Police.
