Section 5(1) in THE ANDHRA PRADESH STATE COMMISSION FOR SCHEDULED TRIBES ACT, 2020
(1)The Commission shall consist of the following members:-(a)a Chairman shall be an eminent person belonging to Scheduled Tribes preferably from Scheduled Areas to be appointed by the Government; and(b)not more than five members to be appointed by the Government from amongst persons of ability, integrity and having outstanding record of selfless service to the cause of justice for the Scheduled Tribes belonging to Scheduled Tribes with at least one member from the primitive Tribal Group one member from the tribes from the plain area and three members from the Scheduled area, and out of which two women members shall be appointed by the Government.
