Section 4 in THE ANDHRA PRADESH COMMISSIONERATE OF HIGHER EDUCATION ACT, 1986
4. Composition of the Commissionerate -
(1)The Comraissionerate shall consist of—(i)a Chairman;(ii)a Vice-Chairman; and(iii)not more than ten members.(2)The Chairman and Vice-Chairman shall be eminent educationists appointed by the Government.(3)Of the other members referred to in clause (iii) of sub-section (1) —(a)the Secretary to the Government in the Education Department or the nominee of the Government not below the rank of a Deputy Secretary of the Department, ex-officio;(b)the Secretary to the Government in the Labour, Employment, Nutrition and Technical Education Department, or the nominee of the Government not below the rank of a Deputy Secretary of the Department, ex-officio;(c)the Secretary to the Government in the Finance and Planning (Finance Wing) Department, or the nominee of the Government not below the rank of a Deputy Secretary of the Department, ex-officio;(d)four shall be appointed by the Government to represent Professors or Vice-Chancellors of any of the Universities in the State;(e)one shall be appointed by the Government to represent industry and commerce; and(f)one shall be appointed by the Government to represent engineering or legal or medical education with a distinguished academic background; and(g)one distinguished educationist to be appointed by the Government.(4)The Vice-Chairman shall exercise such powers and discharge such duties as may be prescribed.(5)Every appointment under this section shall take effect from the date on which it is notified by the Government.
