Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1)(a) in Andhra Pradesh State Commission for Scheduled Castes and Scheduled Tribes Act, 2003

(a)a Chairman shall be an eminent person belonging to Scheduled Caste or Scheduled Tribe to be appointed by the Government: and