Section 4(1) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)A person to be appointed as the Commissioner, shall be one-(a)who is holding or has held a post of the District Collector or a post not lower in rank than that of a District Collector in any other service in the State ; or(b)who is holding or has held a post in the Andhra Pradesh Higher Judicial Service ; or(c)who has at least, ten years practice as an Advocate of the High Court of Andhra Pradesh or of the Supreme Court; or
