Section 5(1) in THE ANDHRA PRADESH COMMISSIONERATE OF HIGHER EDUCATION ACT, 1986
(1)A person appointed as Chairman, Vice-Chairman or member (other than an ex-officio member) shall, unless he becomes disqualified for continuing as such under the rules made under this Act hold office for such term as may be specified in the order of appointment which shall not exceed three years and shall be eligible for re-appointment as Chairman, Vice-Chairman or member as the case may be, for another term of three years only :Provided that in no case the Chairman, Vice-Chairman or other member shall hold office beyond the age of sixty years.
