Section 34(1) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
(1)The Judicial members and Technical or Administrative members shall be appointed by the Government on the recommendations of a Selection Committee constituted by the Government consisting of Chief Justice of High Court of the State or his nominee, Additional Chief Secretary or Principal Secretary or Principal Secretary to Government Municipal Administration and Urban Development Department and Additional Chief Secretary or Principal Secretary or Secretary to Government, Law Department.
