Section 5(1) in Andhra Pradesh State Commission for Scheduled Castes and Scheduled Tribes Act, 2003
(1)The Commission shall consist of the following members: -(a)a Chairman shall be an eminent person belonging to Scheduled Caste or Scheduled Tribe to be appointed by the Government: and(b)not more than five members to be appointed by the Government from amongst persons of ability, integrity and having outstanding record of selfless service to the cause of justice for the Scheduled Castes and Scheduled Tribes belonging to Scheduled Castes and Scheduled Tribes out of which one woman member shall be appointed by the Government.
