Section 5(1) in Andhra Pradesh State Council of Higher Education Act, 1988
(1)The Chairman, Vice-Chairman or any member (other than an ex-officio member) shall be appointed by the Government ordinarily for a term of three years and shall be eligible for re-appointment for a second term :Provided that a person who has not attained the age of sixty-five years shall be eligible to be appointed as Chairman or Vice-Chairman:Provided further that it shall be competent for the Government to make an appointment under this sub-section for a term of not less than three years if they consider necessary ;Provided also that the Chairman, Vice-Chairman or any member (other than an ex-officio member) who incur disqualification under the rules made in this behalf shall cease to hold such office as Chairman, Vice-Chairman or member.
