Section 4(1) in Andhra Pradesh Water Resources Regulatory Commission Act, 2009
(1)The Chairperson and the Members of the Commission shall be appointed as follows:(a)The Chairperson shall be a person who is or who was of the rank of Chief Secretary of the State or equivalent thereto or a person of eminence in the field of water resources management with proven track record.(b)One Member shall be expert from the field of water resources engineering.(c)One Member shall be expert from the field of water resources economy.
