Section 6(1) in THE ANDHRA PRADESH STATE COMMISSION FOR SCHEDULED TRIBES ACT, 2020
(1)The Chairman or the Members shall, unless otherwisedisqualified for continuing as such under the rules, hold office for a term of three years from the date he/she assumes office or until he/she attains age of sixty five years whichever is earlier and shall be eligible for re-appointment for a second term only.
