Section 5(1) in Andhra Pradesh Electricity Reform Act, 1998
(1)The members of the Commission shall be persons of ability, integrity and standing who have adequate knowledge or experience of, or have shown capacity in dealing with problems relating to engineering, economics, commerce, finance, accountancy, law or administration and that at all times the selection and appointment shall be made in accordance with the qualifications and experience specified below:(i)one member shall be a graduate electrical engineer with adequate experience in generation or transmission or distribution of electricity;(ii)two members shall have graduate qualification with specialisation and adequate experience in any of the disciplines like law, economics, commerce, finance, accountancy or administration:Provided that at any point of time the Commission shall not consist of more than one member from the same discipline:Provided further that persons below the age of fifty five years shall not be eligible for appointment as chairman or member, as the case may be.
