Section 3 in Andhra Pradesh Direct Recruitment For Posts of Teachers in Municipalities (Scheme of Selection) Rules
3.
A committee as provided in Section 74 of Andhra Pradesh Municipalities Act, 1965 consisting of Chairperson the Commissioner the District Educational Officer having jurisdiction and not less than three but not more than seven members chosen in this behalf by the Council;Provided further that appointment to all the other posts, the pay or maximum pay of which exceeds rupees one hundred shall be made from a panel prepared by a committee consisting of the Chairperson, the Commissioner and not less than three but not more than seven members chosen in this behalf by the Council.
