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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(5) in Andhra Pradesh Water Resources Regulatory Commission Act, 2009

(5)Before recommending any person for appointment as the Chairperson or Member of the Commission, the Selection Committee shall satisfy itself that such person does not have any financial or other interest, which is likely to affect pre-judicially his functions as a Member.