Section 4(1) in Andhra Pradesh School Education Regulatory and Monitoring Commission Act, 2019
(1)The Commission shall consist of,-(a)A Chairperson who is a Retired Judge of the high Court;(b)A Vice-Chairperson who is an eminent academician of National repute as prescribed under the rules;(c)One Member who is an eminent Chartered Accountant or a person with over 20 years of experience in the field of Public Finance;(d)Five Members who are eminent Academicians of National repute in school education & teacher education;(e)Two Administrative Members who have extensive experience in administrative matters preferably a person belonging to the Indian Administrative Service, or equivalent cadres, either working or retired;(f)One senior officer from School Education Department in the cadre of Director/ Addl. Director working or retired;(g)One representative from one of the good School Education Institution in the State.Such members must be of unimpeachable integrity and of undoubted eminence in their fields.
