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Protection of Human Rights Act, 1993 22.Appointment of Chairperson and other Members of State Commission.- (1) The Chairperson and other Members shall be appointed by the Governor by warrant under his hand and seal: Provided that every appointment under this sub-section shall be made after obtaining the recommendation of a Committee consisting of- (a) the Chief Minister -chairperson; (b) Speaker of the Legislative Assembly -member. (c) Ministers in-charge of the Department of Home in that State -member; (d) Leader of the Opposition in the legislative Assembly - member Provided further that where there is a Legislative Council in a State, the Chairman of that Council and the Leader of the opposition in that Council shall also be members of the Committee: Provided also that not sitting Judge of a High court or a sitting district judge shall be appointed except after consultation with the Chief Justice of the High court of the concerned State. (2) No appointment of a Chairperson or a Member of the State Commission shall be invalid merely by reason of any vacancy in the committee.    |
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