Section 18(4) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
(4)(i)As and when the vacancies of Chairperson or a Member in the Regulatory Authority exist or arise or are likely to arise, for the purposes of appointment and to fill such vacancies the Government shall constitute a Selection Committee consisting of-(a)Chief Justice of the High Court of the State or his nominee;(b)The Additional Chief Secretary or Principal Secretary or Secretary to the Government, Municipal Administration & Urban Development Department; and(c)Secretary to the Government, Law Department.(ii)The Chief Justice of the High Court of the State or his nominee shall be the Chairman of the Selection Committee.(iii)All members of the Committee including the Chairman shall be present at the time of meeting of the Committee.
