Section 4(1) in Andhra Pradesh Electricity Reform Act, 1998
(1)The State Government shall expeditiously constitute a selection committee, as often as may be required to select persons for appointment as members of the commission, which shall consist of the following, namely;(i)a retired Chief Justice of any High Court or a retired judge of the Supreme Court. Chairman(ii)Chief Secretary to the Government of Andhra Pradesh. Member(iii)the Chairman of the Central Electricity Authority. Member
