Section 4 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
4. Qualifications for appointment of Commissioner etc.
(1)A person to be appointed as the Commissioner, shall be one-(a)who is holding or has held a post of the District Collector or a post not lower in rank than that of a District Collector in any other service in the State ; or(b)who is holding or has held a post in the Andhra Pradesh Higher Judicial Service ; or(c)who has at least, ten years practice as an Advocate of the High Court of Andhra Pradesh or of the Supreme Court; or(2)The qualifications for appointment to the office of Additional Commissioner, Regional Joint Commissioner and Assistant Commissioner shall be such as may be prescribed.(3)[- - - - - - -](4)[- - - - - - -](5)A person to be appointed as an Assistant Commissioner shall be one-(a)who has been for not less than three years as an Advocate of the High Court of Andhra Pradesh, by direct recruitment; or(b)who has been holding for not less than three years the post of Superintendent in the Endowments Department or the post of an Executive Officer of the prescribed grade, by promotion;(c)who has been holding an equivalent post of Assistant Commissioner in any of the charitable or religious institutions or endowments published under clause (a) of Section 6 including a person in the service of the Tirumala-Tirupathi Devasthanams, by transfer:Provided that in the case of Deputy Commissioners and Assistant Commissioners the number of posts to be filled by direct recruitment shall not exceed one-fifth of the cadre strength of each category.
