Section 6 in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Act, 2019
6. Vacancy Filled by the Government.
(1)In the event of the occurrence of a vacancy in the office of the Chairperson by reason of his death, resignation or otherwise, the State Government shall, appoint the Chairperson immediately in accordance with provision of this Act within 90 days.(2)When the Chairperson is unable to discharge his functions owing to absence, illness or any other cause, the Vice - Chairperson will discharge the functions of the Chairperson till the Chairperson assumes the charge of his duties.
