Section 12(1) in Andhra Pradesh Women's Commission Act, 1998
(1)The Government may, in consultation with the Commission, appoint a woman as Director for making investigations for the purposes of this Act and to carry out such directives given to her by the Commission besides the functions conferred on her by this Act. The Government may appoint such other staff as may be necessary to assist the Commission by deputation or by direct recruitment and prescribe their conditions of service.
