Section 4(1) in Andhra Pradesh Commission for Backward Classes Act, 1993
(1)Every Member shall hold office for a term of three years from the date he assumed office.[Provided that the Government, may by notification, and for reasons specified therein extend the term of office of the member for a period not exceeding six months at a time.] [Added by Act No. 2 of 2000, dated 29.3.2000.]
