Section 4 in Andhra Pradesh Water Resources Regulatory Commission Act, 2009
4. Qualifications for appointment and the manner of selection of members.
(1)The Chairperson and the Members of the Commission shall be appointed as follows:(a)The Chairperson shall be a person who is or who was of the rank of Chief Secretary of the State or equivalent thereto or a person of eminence in the field of water resources management with proven track record.(b)One Member shall be expert from the field of water resources engineering.(c)One Member shall be expert from the field of water resources economy.(2)Special invitees as and when required by the Commission :The Commission may as and when needed and decided by them invite special invitees from,-(a)experts who are having adequate knowledge, experience or proved capacity in dealing with the problems relating to engineering, agriculture, drinking water, industry, law, economics, commerce, finance or management for assisting the Commission in taking policy decisions.(b)Members from farmers Organisations with in the State.(3)The Chairperson and other Members of the Commission shall not hold any other office of profit.
