Section 3(3) in The Bayaluseeme Development Board Act, 1994.
(3)The Board shall consist of the following members namely:-(a)Members of the Parliament and the State Legislature representing a part or whole of Bayaluseeme whose constituencies lie within the jurisdiction of the Board;(b)the Adyakshas of the Zilla Panchayats having jurisdiction over Bayaluseeme;(c)not exceeding ten persons nominated by the State Government of whom two persons shall be from amongst the persons belonging to Scheduled Castes and one from Scheduled Tribes;(d)the Divisional Commissioner of each division in Bayaluseeme;(e)the Secretary of the Board; and(f)the Deputy Commissioner of each district in Bayaluseeme.
